- (1.) Heard learned counsel for the petitioner and Sri Abhai Dwivedi, holding brief of Sri Satish Chaturvedi, learned counsel for the respondent-bank.
(2.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has approached this Court challenging the notice issued by the respondent-bank under Section 13 (2) of the SARFAESI Act, 2002 for recovery of its dues.
(3.) Learned counsel for the petitioner states that the petitioner is ready to pay the dues in instalments. Learned counsel appearing for the respondent-bank has no objection.;