GUDUPATI LAXMI DEVI Vs. CANARA BANK

JUDGEMENT

(1.) Heard Mrs.K.Annapurna Reddy, learned counsel for the petitioner.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to respondent No.1/Canara Bank not to take any steps against her for recovery of dues from respondent Nos.2 and 3 under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (briefly 'the SARFAESI Act' hereinafter).

(3.) It appears that respondent No.2 had obtained a loan from respondent No.1/Canara Bank to which petitioner stood as guarantor. It further appears that respondent No.2 had defaulted in repayment of the loan.