R. Banumathi, J. - (1.) Leave granted.
(2.) This appeal has been preferred against the order dated 24.02.2014 in EFA No. 536 of 1988 passed by the High court of Punjab and Haryana whereby the High Court confirmed the order of the Executing Court affirming the auction sale in favour of the first respondent-corporation.
(3.) The appellant-herein obtained loan from the first respondent-Corporation in 1966 and has not adhered to the terms and conditions of the loan in repayment and was declared as a defaulter. For the subsisting amount of loan, decree was passed. In execution of the decree, the appellant's property was sold on 16.12.1983 by the Court following the order of Executing Court in the Execution Petition.;