CANARA BANK Vs. STUDYWELL

JUDGEMENT

(1.) This is an application for permission to sell the property which was mortgaged to the plaintiff-Bank. The property mortgaged is D/241, Ashok Vihar, Phase-1, Delhi. ,

(2.) The applicant by this application seeks permission to sell this property, and undertakes to deposit the amount of suit in this Court.

(3.) Reply to this application has been filed. The objection which has been taken by the plaintiff-Bank/non-applicant is that the property in question is the only property which is the security for repayment of the amount claimed in this suit for recovery.