RAVINDER KUMAR GARG Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions.

(2.) Application is disposed of.

(3.) The present petition has been filed seeking quashing of the Auction Notice dtd. 25/4/2024. There is a further prayer for accepting the payment of Rs. 4,40,00,000/- from the petitioner, and for issuing No Dues Certificate, thereby releasing the mortgaged property which is the residential property of the petitioner, i.e., F-1, U-46, Pitampura, New Delhi-110034, in favour of the petitioner.