NAGPUR FOUNDRIES LIMITED Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) BEING aggrieved by the respondent's notice dated 3.7.2003 under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short the 'Securitisation Act') culminating into taking physical possession of the secured assets on 22.10.2003, the Borrower has filed this appeal.

(2.) The property involved is land and factory premises of the appellant No. 1 situated in Nagpur.

(3.) THE appellant thereupon filed writ being No. 4317 of 2003 in High Court Bench at Nagpur. By Order dated 16.7.2004 THEir Lordships disposed of the writ with liberty to file this appeal which is how the appeal has been instituted.