- (1.) Heard learned counsel for the petitioner, Sri Sandeep Singh, who has accepted notice on behalf of respondent-bank no. 2 and learned Standing Counsel for the State respondent.?
(2.) Petitioner had availed the facility of housing loan from the respondent-bank. Admittedly, there was a default in repayment of the loan amount. Thereafter the respondent-bank initiated proceedings under the SARFAESI Act, 2002 for recovery of outstanding dues, which is under challenge in this petition.?
(3.) Learned counsel for the petitioner at the outset states that he does not intend to contest the proceeding on merits and the petitioner is ready and willing to liquidate the entire outstanding dues in instalments.;