Prashant Kumar Mishra, J
1. Petitioner would assail the possession notice issued by the respondent Chhattisgarh Rajya Gramin Bank, Durg under Rule 8 (1) of the Security
Interest (Enforcement) Rules, 2002 framed under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act,
2002 (for short Act, 2002).
2. Petitioner has the remedy of preferring an appeal under Section 17 of the Act, 2002 before the jurisdictional Debt Recovery Tribunal. The writ
petition is not maintainable in view of the law laid down by the Supreme Court in the matter of United Bank of India vs Satyawati Tondon and others,
reported in (2010) 8 SCC 110.
3. Accordingly, the writ petition is dismissed with liberty to the petitioner to approach the DRT.
