KULDEEP BHANDARI S/O INDER SINGH BHANDARI; KAILASHI BHANDARI W/O KULDEEP BHANDARI; PRADEEP BHANDARI S/O INDER SINGH BHANDARI Vs. PUNJAB NATIONAL BANK HOUSING FINANCE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) By means of this writ petition, the petitioners have sought the following relief:-

(3.) Learned counsel for the respondent-Bank Mr. S.K.Jain, Advocate, made a statement at Bar that the notice under Section 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short the Act) was issued on 20-6-2010, which was published in the newspaper.