NITISH KUMAR Vs. HDFC BANK

JUDGEMENT

(1.) Heard learned counsel for the parties. In the instant petition, the petitioner has prayed for the following relief(s):-

(2.) Undisputed and admitted facts are that the petitioner has borrowed loan from the respondent Bank. In not repaying the loan amount as well as interest, impugned action has been taken by the respondent Bank.

(3.) In respect of any issues regarding non-payment of loan by the petitioner, petitioner has a statutory remedy under the SARFAESI Act, 2002.