T. A. LEELAVATHI Vs. CITY UNION BANK LTD.

JUDGEMENT

(1.) The petitioners have called in question the validity of the tender cum auction sale notice dtd. 13/6/2025.

(2.) The petitioners have raised various contentions including regarding under-valuation of the property.

(3.) Learned counsel for the respondent - Bank submits that the petitioners have not come with clean hands insofar as undertaking to clear the loan account dues made in W.P.No.8159/2023 has not been adhered to.