AIROnline 2018 Cal 1564

Calcutta High Court

Hon'ble Judge(s): Debangsu Basak , J

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act (54 of 2002) , S.13— Recovery proceedings - Release of collateral security - Levy of foreclosure charges -Petitioner being individual borrower under relevant guidelines issued by Reserve Bank of India respondent Bank not entitled to charge any foreclosure charges/prepayment penalties on floating rate term loan as said foreclosure being contrary to said Guidelines - Levy of foreclosure charges,not proper.