P. JANHAVI Vs. KARNATAKA BANK LTD

JUDGEMENT

(1.) Learned Counsel Sri K.V. Shyamprasad, accepts notice for respondent No.1. Notice to other respondents dispensed with in view of the limited prayer of the petitioner.

(2.) Heard learned Counsel Sri Mithun G.A. for the petitioner and learned counsel Sri K.V. Shyamprasad for the first respondent-Bank.

(3.) Learned Counsel for the petitioner submits that the petitioner's challenge to the sale Notice dtd. 28/4/2022 (Annexure-A) is pending before the Debt Recovery Tribunal in SA.Diary.No.1273/2022 and since the Presiding Officer at Debt Recovery Tribunal is not available on 10/6/2022, in view of the urgency, the petitioner has filed writ petition challenging the sale notice Annexure-A before this Court. It is submitted that the petitioner is due in a sum of Rs.4,41,81,092.37 as on 1/4/2022. Learned Counsel for the petitioner would submit that to save the property, petitioner is ready and willing to deposit substantial amount before the first respondent-Bank.