SHREE LAKSHMI ENTERPRISES Vs. CANARA BANK

JUDGEMENT

(1.) Petitioners have raised several contentions regarding their readiness to clear the arrears and have also raised contentions regarding valuation not being in consonance with the market value.

(2.) Sri. Vignesh Shetty, learned counsel appearing for the respondent - Bank would contend that on multiple occasions, petitioners had approached this Court and no indulgence could be extended to them in light of the order passed on 26/9/2025 in W.P.No.15559/2024 along with W.P.No.25248/2024. It is further submitted that as against the validity of the sale notice, substantive remedy is available under Sec. 17 of the SARFAESI Act.

(3.) Taking note of the contentions of the learned counsel for respondents, it would be appropriate to dispose off the writ petition as follows: