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Judgment
9 paragraphs · 140 wordsManoj Kumar Tiwari, J
Petitioner is a borrower, who took loan from Bank of Baroda, Branch Haridwar. Since he defaulted in repayment of the loan, therefore, a notice
under Section 13 (2) of SARFAESI Act, 2002 has been issued against him by the respondent. Thus, feeling aggrieved, petitioner has approached this
Court.
Learned counsel for the respondent-Bank submits that petitioner has a remedy of approaching the Bank under Section 13 (3)-A of SARFAESI
Act. He further assures the Court that if petitioner makes representation under the said provision, the same shall be considered sympathetically by the
Competent Authority.
Since petitioner has statutory remedy of making representation under Section 13 (3)-A of SARFAESI Act, therefore, the writ petition is disposed of
with liberty to petitioner to approach the Bank Authority under the said provision on or before 04.07.2021.