SURENDRA MOHAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

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

(2.) Accordingly, the applications stand disposed of. W.P.(C) 7388/2024 & CM APPL.30891/2024

(3.) Present petition has been filed challenging the order dtd. 16/8/2021 passed by DRT-I, Delhi in O.A. No.433/2021 and all consequential proceedings arising out of O.A. No.433 of 2021 [re-numbered as TA 461/2023] pending before DRT-II, New Delhi qua Petitioners herein (Defendant Nos. 4 and 5 therein) thereby declaring property bearing No.504, situated at Arihant Sidharth, CGHS Ltd, Plot No: 3B, Sector 11, New Delhi-110075 free of encumbrance, charges, liens, attachments, claims, and other liabilities in relation to O.A. No.433/2021.