B RAMA DEVI Vs. CITY UNION BANK LIMITED

JUDGEMENT

(1.) Challenging the order passed by the Debts Recovery Tribunal, Hyderabad, vacating the earlier interim order and also challenging the order passed by the Chief Judicial Magistrate, Warangal under Section 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act'), the petitioner has come up with the above two writ petitions.

(2.) Heard Mr. C. Narender, learned counsel for the petitioner and Mr. A. Satyanarayana, learned counsel for the respondent bank.

(3.) The petitioner was a partner in a firm, which availed credit facilities from the respondent bank. After the account became a non-performing asset, the demand notice under Section 13(2) of the SARFAESI Act was issued on 09.02.2016. It was followed by possession notice dated 02.06.2016.