GENESIS FINANCE SERVICE CO LIMITED Vs. USHA BANSAL

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The petitioner Genesis Finance Service Co. Ltd.[1] advanced a loan to the respondents Usha Bansal and her husband, Sanjeev Bansal vide Agreement dtd. 30/9/2015. The loan was secured by an equitable mortgage of the entire freehold built up property of the respondents, admeasuring 66 sq. yds. and bearing Nos. 1722 - 1725, Dariba Kalan, Chandni Chowk, Delhi - 110006. The original title documents of the said properties were deposited with the petitioner.