- (1.) Heard Sri Raj Kumar Pandey holding brief of Sri Yogendra Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1 and Sri P.C. Srivastava, learned counsel for the respondent Nos 2 and 3.
(2.) This petition has been filed challenging the impugned notice dated 28.12.2017 issued by the respondent No.3 under Section 13(4) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ( in short 'SARFAESI Act'). It has been stated in paragraph no.1 that this is the first writ petition challenging the impugned possession notice.
(3.) Learned counsel for the petitioner states that the petitioner is ready and willing to pay the dues in instalments. Learned counsel appearing for the respondent-bank has no serious objection.;