- (1.) Heard Learned counsel for the parties.
(2.) The present writ petition has been filed challenging the notice dated 11.06.2013 issued by respondent no. 3, State Bank of India by means of which, the petitioner has been asked to pay a further sum of Rs. 10,50,950.67/- towards securitisation and reconstruction of financial assets and enforcement of security interest (SARFAESI) charges and other charges allegedly payable to the AAA Capital Services Pvt. Ltd., the enforcement agent of the Bank apart from the amount which has already been paid by the petitioner.
(3.) The writ petition has been filed seeking the following reliefs: A- Issue, a writ order in the nature of certiorari quashing the impugned notice dated 11.06.2013 issued by Respondent no. 3 in respect of demanding the excess amount in the form of SARFAESI charges as well as security arrangement charges against the petitioner's Industry. B- Issue, a writ order/direction in the nature of suitable mandamus directing the respondent Bank to deliver/restore the possession of the petitioner's Industry forthwith taken over pursuance to recovery of loan in the nature of C.C. Limit financed by Respondent Bank. C- Issue, a writ order/direction in the nature of suitable mandamus directing the respondent No. 2 and 3 to consider the grievance of the petitioner agitated through representation dated 18.06.2013 after depositing the balance amount in the tune of Rs. 1,95,000/- in the interest of justice. D- Issue, any other and further relief which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case. E- Award cost of the petition in favour of the petitioner.;