PAWAN KUMAR TANEJA Vs. KARUR VYASA BANK LTD

JUDGEMENT

(1.) The petitioner is invoking the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India, 1950, seeking the following reliefs:

(2.) Shorn of unnecessary details, the respondent No. 1 had published an Auction Sale Notice on 30/10/2013 for conducting an Eauction on 10/12/2013, wherein the petitioner was the auction purchaser regarding the property bearing No. 53, Second Floor, Pocket-9, Sector 21, Rohini, Delhi - 110085 [Subject property] . It is averred that as per the Auction Sale Notice, the reserve price for the property in question was Rs.28,42,000.00 and to participate in the auction sale, the interested persons had to make an EMD [Earnest Money Deposit] of Rs.3,00,000.00 on or before 10/12/2013 by 11:30 am, by way of Demand Draft or RTGS in the account of respondent No. 1.

(3.) The petitioner with regard to the Auction Sale Notice deposited the amount of EMD with the respondent No. 1 via RTGS bearing reference No. CITIH133435000941, and participated in the e-auction sale which was conducted on 10/12/2013 and had complied with all the necessary requirements and was declared as the successful bidder. The sale certificate for the same was issued on 24/12/2013 by the respondent No. 1.