SYED IMDADULLA Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) The petitioner claiming to be the bonafide tenant in the property that is now brought to sale by the 1st respondent/Canara Bank on account of the 2nd respondent/owner defaulting in repayment to the Bank, seeks quashment of the possession notice dtd. 10/2/2022 issued by the Bank.

(2.) Heard Sri.V.Mohan, learned counsel appearing for petitioner and Sri.T.P.Muthanna, learned counsel appearing for 1st respondent/Canara Bank.

(3.) Facts in brief are as follows: