R N KAMBOJ & OTHERS Vs. SYNDICATE BANK

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioners is as follows:

(3.) Learned counsel for the petitioners submitted that the petitioners have no objection in case their properties are auctioned. He prayed that, while auctioning the said property, the respondent bank may consider the Valuation Report of the said property given by the Government Approved Valuer.