LINGALA ARUNA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has come up with the above Writ Petition challenging a possession notice issued under Section 13 (4) of Securitisation and Reconstruction of Financial and Enforcement of Security Interest Act, 2002.

(2.) Heard Mr.B.S.Naidu, learned counsel for the petitioner and Mr.P.Hari Prasad, learned counsel for the Bank.

(3.) Finding that the amount of liability was not very high and also finding that the petitioner was willing to settle the amount in two months, we passed an order on 27.12.2018 to the following effect.