MANOJ SAXENA Vs. BANK OF BARODA

JUDGEMENT

(1.) Petitioners stood as guarantors in respect of a loan taken by M/s Khushi Sales, which is a proprietorship firm. Proprietor of the said firm has passed away in 2017. Petitioners are aggrieved by a notice issued to them on 21.11.2019, by District Magistrate, Champawat, under Section 14(1) of SARFAESI Act, 2002.

(2.) In this writ petition, petitioners have raised various issues, including the question of limitation, fraud by the bank manager etc.

(3.) Learned counsel for the petitioners submits that, the reply submitted by petitioners, under Section 13(3A) of the Act, has not been considered and the reasons, if any, for not accepting their reply, have not been communicated to them.