AJAY TEWARI,J. - (1.) This petition has been filed challenging the order of the Deputy Commissioner-cum-District Magistrate, Bathinda (Annexure P-8) allowing an application filed by respondent No.3-ICICI Home Finance Company for taking possession of the mortgage property.
(2.) At the very outset, Mr. Sandeep Suri, Advocate who has entered appearance on behalf of respondent No.3 stated that an amount of approximately Rs.1.5 crores is due and even on the installment amount a sum of Rs.58.00 lakhs is due.
(3.) We put it to the learned counsel for the petitioner whether the petitioner would be in a position to deposit the amount, he has, however, stated that the petitioner is the guarantor and what he is aggrieved of is that respondent No.3 is not moving against the real borrower but he is seeking to auction her property.;