D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P.(C) No. 4809 of 2014 has been dismissed by the learned Single Judge by judgment and order dated 4.12.2014.
(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that the action initiated by the respondents-Bank under the SecuritisationReconstruction of Financial AssetsEnforcement of Security Interest Act, 2002 (For the sake of brevity here-in-after referred to as the Act. 20021.
(3.) Notice has been given by the respondents-Bank under Section 13(2) of the Act, 2002 for the non-payment of the loan amount taken by this appellant under the cash credit facility.;