ZILLE KIBRIA Vs. ZONAL MANAGER, ALLAHABAD BANK

JUDGEMENT

(1.) Heard Ms. Mahima Sharma, learned counsel for the petitioner.

(2.) In the instant application, the prayers of the petitioners are as under:

(3.) It is pertinent to note here that in the present application, the petitioner is aggrieved by the notice issued under Sec. 13(2) of the SARFAESI Act on 11/6/2019 calling upon him to pay a sum of Rs.16,16,771.00 alongwith interest and charges due as he stood guarantor to the Respondent 2ndset who had availed a cash credit loan facility to the tune of Rs.15,00,000.00 and had mortgaged his land (property) measuring 2.25 decimal situated at Mauza-Ishopur, Thana- Phulwarisharif, District-Patna as the loan account of the Respondent 2ndset turned as a non performing asset. He is also aggrieved by the possession notice dtd. 17/10/2019 issued under the signature of the Authorized Officer, Allahabad Bank under Sec. 13(4) of the SARFAESI Act whereby the bank authorities have taken notional possession of the collateral security provided by the petitioner.