SURINDER PAL SINGH Vs. VIJAYA BANK

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant has assailed the Order, dtd. 24/8/2017 passed by the High Court of Punjab and Haryana at Chandigarh, whereby the High Court dismissed the Writ Petition filed by the Appellant praying for quashing of an Current Writ Cases / October 16 - 31 & November 01 - 15/2023 Order, dtd. 10/4/2015 passed by the Debt Recovery Appellate Tribunal by which the Tribunal had allowed the appeal of the Borrower/Respondent Nos. 2 and 3 and permitted redemption of Mortgage property. The Appellant had also prayed for handing over of vacant possession of the plot in question.

(3.) The Appellant was the Auction Purchaser in proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (for short, 'the SARFAESI Act') of the mortgaged property belonging to Borrowers/Respondent Nos.2 & 3, which was secured with the Bank/Respondent No.1.