SRI LAL BIHARI SINGH Vs. CANARA BANK

JUDGEMENT

(1.) THIS is an appeal under Section 17(1) of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 for quashing the notice dated 2.1.2004 issued by the respondent Canara Bank under Section 13(2) of the aforesaid Act.

(2.) Respondent Bank has raised preliminary objection on the maintainability of the aforesaid appeal in their petition dated 16.3.2004.

(3.) THE moot questions raised for decision arc :-