- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1 and Sri S.K. Singh, learned counsel for the respondent No.2.
(2.) This petition has been filed challenging the recovery proceedings for recovery of dues. It has been stated in paragraph no.1 that this is the first writ petition against the recovery proceedings.
(3.) Petitioner had taken a housing loan from the respondent-bank. Admittedly, there was a default and proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ( in short 'SARFAESI Act') were initiated against the petitioner for the recovery of loan.;