Rohit Ranjan Agarwal, J. - (1.) Heard Mohd. Aqueel Khan, learned counsel for the petitioner, learned standing counsel for respondent nos.1, 3 and 5 and Sri Ashish Agarwal, learned counsel for the respondent-Bank.
(2.) By means of present petition, the petitioner has assailed order dated 26.9.2015 passed under Section 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the "SARFAESI Act") by the Chief Metropolitan Magistrate, Kanpur Nagar in Case No.605 of 1993, Union of India vs. Haseena Bano.
(3.) In brief the case of petitioner is that he had taken a housing loan from respondent bank to the tune of Rs.6,40,000/-. According to the petitioner he had repaid about 2,30,000/- to the bank out of which he has receipt of Rs.2,20,000/-. He received a notice dated 30.3.2012 under Section 13(2) of the SARFAESI Act for payment of the alleged loan taken along with interest.;