SARITA SAHU Vs. AAVAS FINANCIERS LIMITED

JUDGEMENT

(1.) We are entertaining this petition in view of the order passed in SLP (Civil) no.10911/2021 till the Presiding Officers are appointed in the DRT.

(2.) Issue notice to the respondents on payment of process fee within 3 days.

(3.) Counsel for the petitioner submits that no notice under sec. 13(2) of the SARFAESI Act has ever been served to the petitioner and without such notice Annexure P/1 is not maintainable and liable to be quashed.