V.K. BHATNAGAR Vs. CANARA BANK

JUDGEMENT

(1.) The instant case reflects an extremely sorry state of affairs with regard to the manner in which the Canara Bank has conducted itself. We first set out the factual matrix, to the extent necessary, and as is discernible from the documentation of the Canara Bank-respondent no.1 before us.

(2.) This writ petition has been filed by V.K. Bhatnagar, s/o Dr. Chander Bhan Bhatnagar a permanent resident of H-26/2, Sainik Farm, Ward Deoli, Delhi-11006 The writ petitioner claims to be the owner in possession of this sole residential property.

(3.) We note the essential facts giving rise to this writ petition hereafter. A branch of the Canara Bank situated at 4, Sapru Marg, Lucknow, U.P. appears to have extended financial facilities to the following, either as principal debtors, or, as guarantors thereof :