STATE BANK OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this Writ Petition is the State Bank of India.

(2.) The State Bank of India along with other consortium banks, had granted a loan amounting to Rs.133 crores to the 5th respondent-Company in 2012 for Working Capital, and as security for the said loan, a commercial unit bearing D.No.12-10 with land admeasuring Acs.0.25 gts. in Sy.No.657 of Satamrai Village, Shamshabad Mandal, Ranga Reddy District ( for short 'the subject property ') belonging to the said company was charged to the Bank along with other properties.

(3.) The said charge was registered with the Central Registry of Securitization Asset Re-construction and Security Interest of India (CERSAI) on 08.04.2000.