SHRESHT INDUSTRIES PRIVATE LIMITED Vs. CANARA BANK

JUDGEMENT

(1.) This order will dispose of both Writ Petition Nos.16497 of 2021 and 14633 of 2022.

(2.) We have heard Mr. T. Vijay Kumar, learned counsel for the petitioner, and Mr. A.V.S.S.Prasad, learned counsel for the respondent/Canara Bank.

(3.) In Writ Petition No.16497 of 2021 petitioner has challenged notice dtd. 17/4/2021 issued by respondent/Canara Bank under Sec. 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (briefly, 'the SARFAESI ' hereinafter). On the other hand, in Writ Petition No.14633 of 2022, petitioner has challenged legality and validity of sale notice dtd. 11/2/2022 whereby auction sale of the schedule property is fixed on 25/3/2022.