- (1.) Though, the petitioners are aggrieved by order dated 15.09.2015 whereby, the representation under Section 13(3A) of the SARFAESI Act, 2002 of the petitioners has been rejected, the petitioners have sought further direction upon the respondents for furnishing certain documents and information.
(2.) The learned counsel for the respondentCanara Bank submits that the petitioners made a vague request for supply of certain documents. The representation of the petitioners has been rejected vide order dated 15.09.2015 and thereafter, steps under Section 13(4) of the SARFAESI Act, 2002 has already been taken by the respondentBank.
(3.) The learned counsel for the petitioners submits that the petitioners have submitted proposal for one time settlement of the loan account and the petitioners are still willing to settle the loan account however, the petitioners are handicapped in making an effective offer to the respondents because one time settlement scheme of the respondentBank is not available in public domain.;