MANJU CHAND Vs. IDBI BANK LTD & ORS

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The challenge in this intra-court appeal is the impugned order of Single Bench dated 27th July, 2012, whereby writ petition filed by petitioner/appellant, challenging the notice under Section 13(4)(a) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, has been dismissed on the ground of availability of alternative remedy and also on merits.

(3.) Submission of learned counsel for the appellant is that appellant has already deposited about Rs.30 Lacs and is further ready to deposit the balance amount as demanded vide impugned notice, therefore, some time be granted to deposit the amount. He has submitted that learned Single Judge has dismissed the writ petition on the ground of availability of alternative remedy as well as that petitioner is a stranger and has purchased the mortgaged property, therefore, petitioner has no right to challenge the impugned notice.