NAFEES Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By means of the instant petition, the petitioners seek the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioners would submit that the petitioners purchased a property from the respondent no.2 and the property has already been entered into their names. But now, in a proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the respondent no.1/Punjab National Bank is proceeding to auction the property.