MEENA DEVI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Shri Nitin Agarwal, learned counsel for the petitioner.

(2.) Petitioner, auction purchaser of immovable property ad-measuring 12270 Sq. Ft. part of Survey No.677 Patwari Halka No.69, Village Utila, Revenue Circle, Supavali Utila, District Gwalior vide this petition seeks direction to the respondent-Bank to give physical possession of the said property and execute the sale deed.

(3.) It is a matter of record that the property in question was secured in favour of Bank by one Smt. Radha Rani Dubey towards the security in lieu of loan facility in favour of M/s Gayatri Food Products, Propreitor Shri Krishna Kumar Dubey. As the account in question had turned NPA , let the Bank take an action under section 13 (4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. In furtherance whereof the auction notice was published on 29.7.2016 with the clear stipulation that the property is put to auction sale on "As is Where is" basis