- (1.) The instant interlocutory application has been preferred for fixing an early date of hearing under the heading for fresh filing on the apprehension that the respondent Bank would institute criminal case against the petitioner and would seek forfeiture of the vehicle taken by the petitioner on loan by engaging private enforcement agency.
(2.) Counsel for the respondent Bank however vehemently disputed the aforesaid apprehension stating that all actions for realization of the outstanding dues of the petitioner would be taken in accordance with law and the provisions of the SARFAESI Act, 2002.
(3.) Counsel for the petitioner submits that the petitioner may also be allowed to liquidate the amount in the meantime which would be acceptable to the Bank as per the Act and guidelines.;