M.RAMAKRISHNA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Challenging a notice issued under Rule 8 (6) of the Security Interest (Enforcement) Rules, 2002, a person who claims not to have guaranteed the particular loan in question and a person who claims not to have created a mortgage, has come up with the above writ petition.

(2.) Heard Mr.Rama Krishna, learned counsel for the petitioner.

(3.) According to the petitioner, his signatures in the letter of guarantee were taken in respect of a loan proposed to be granted in the year 2014, but the same never materialized. On the basis of the signatures so obtained for the proposed loan in the year 2014, the bank is proceeding against his properties for the loan sanctioned to the second respondent-borrower in the year 2013.