KURIAN,J. - (1.) The writ petitioners have challenged the steps taken by the respondent-Bank for recovery of dues under the provisions of the SARFAESI Act.
(2.) In the nature of the order we propose to pass in these cases, it is not necessary for this Court, at this stage, to go into the validity of the amendment or the Notification issued thereafter.
(3.) Admittedly, the only surviving grievance is with regard to the interest payable by the petitioners. This is the subject matter of an arbitration under the provisions of the Multi-State Cooperative Societies Act, 2002.;