SHYAM KISHORE PRASAD Vs. BANK OF BARODA

JUDGEMENT

(1.) THE petitioners are the husband and the wife. They were Directors of a public Limited Company respondent No. 4, which has other Directors as well. The Managing Director of the said Company is Sri parmeshwar Prasad, through whom the company has been sued in the present proceeding.

(2.) COMPANY has appeared in the matter.

(3.) THE grievances of the petitioners are as against the proceedings taken under Section 13 of the Securitisation and Reconstruction of financial Assets and Enforcement of security Interest Act, 2002 (hereinafter referred to as "srfaesi ACT) by the respondent Nos. 1, 2 and 3 being Bank of Baroda and its officers.