Narendra Kuman Jain, J. - (1.) Heard learned counsel for the parties.
(2.) At the request of learned counsel for the parties, the writ petition was heard and is being disposed off finally.
(3.) Petitioner has challenged the notice dated 9th March, 2011 (Annex.2) under Section 13(2) of the Securitisation & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as an "Act"), possession notice under Section 13(4) of the Act dated 3rd June, 2011 issued by respondent Bank, to quash the same, qua petitioner.;