ARUNA KASERA Vs. GOVT. NCT OF DELHI

JUDGEMENT

(1.) The Petitioner has approached this Court for a direction to Respondent No.2 to file the sale certificate dtd. 13/5/2019 in respect of the property bearing Plot No.27, Block ND, Pitampura, Delhi in Book No.-I as per Sec. 89 of the Registration Act, 1908 which has been forwarded to Respondent No.2 by Respondent No.3/ State Bank of India, SAM Branch-II, Tolstoy Marg.

(2.) The facts as narrated by the Petitioner reveals that the property in question which is a residential property was put on auction due to default in repayment of loan availed by M/s. Veekay Polycoats Limited.

(3.) It is stated that the auction was conducted on 13/5/2019 and the deceased husband of the Petitioner participated in the auction as was declared as the highest bidder in the auction for Rs.15,02,00,000.00.