SIDDHARTH,J. - (1.) Heard Shri Ratnesh Kumar Srivastava, learned counsel for the petitioner, learned Standing counsel for the respondent No. 1 and Shri Sanjai Singh, learned counsel for the respondent Nos. 2 and 3.
(2.) The above noted writ petition has been filed by the petitioner praying for quashing of the possession notice dated 26.9.2017 issued under Section 13(4) of the Secularization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'SARFAESI Act, 2002').
(3.) The brief facts of the present petition are that the petitioner availed cash credit facility from the respondent No. 2 for setting up the business of trading of LED Bulb through a firm in the name and style of " M/s Kanika Swami" situated at Swami Pada Aggrawal Complex, Chandan Bhawan, Meerut.;