- (1.) Heard Sri A.P. Srivastava, learned counsel for the petitioner, Sri M.P. Sharraf, learned counsel appearing for the Bank and Sri Rajeev Sharma, learned counsel appearing for respondent no. 2.
(2.) The present writ petition has been filed by the petitioner being aggrieved against the recovery proceeding initiated against the petitioner by the respondent-Bank.
(3.) The writ petition has been filed praying for the following reliefs: I)Issue a writ order or direction in the nature of certiorari call for the record and quash the entire recovery proceedings against the petitioner along with the Notice dated 23.05.2013 and 09.01.2013 respectively issued U/s 13(2) of Securitisation and Reconstruction of Financial Assets and Enforcement Security Interest (SECOND) Act 2002 in the interest of justice. II)Issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to adjust subsidy allowed on the loan granted to the petitioner under the PMEGP scheme implemented by government circular dated 19.09.2011 and not to give effect to the impugned notice dated 23.5.2013 under the SRFAESI Act, 2002 and treating the entire coercive action to repay the entire balance amount of loan in the interest of justice.;