ANIL AGARWAL Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) The Background facts The petitioner was a lessee of property house bearing No.3-6-356, 3-6-357 and 3-6-358 situated at Basheerbagh, Hyderabad in an extent of 1500 sq. yds semi-finished building from 2010. The lease was for a period of 5 years. The landlord was the 3rd respondent in the Writ petition and he owned the said property.

(2.) The 3rd respondent had obtained a loan from the 1st respondent Bank and since the said amount was not paid, respondent Nos.1 and 2 initiated proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'the Act') against 3rd respondent.

(3.) According to the petitioner, respondent Nos.1 and 2 were aware of the tenancy of the petitioner and he was allowed to continue.