DEV DUTT SHARMA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner had filed the present writ petition for the following reliefs:-

(2.) At the time when the writ petition was instituted as back as on 8/8/2016, the challenge was given by the petitioner was to the notice issued to him under Sec. 13(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002 in relation to property i.e. Flat No. A-402, Doon Paradise Apartment, 111 Rajpur Road, Dehradun.

(3.) The brief backdrop under which this case has emanated is that the petitioner claims his rights over the mortgaged property over which he claims right by virtue of an agreement for rent dtd. 14/11/2011 which was for 11 months in relation to the property which was mortgaged by the principal borrower with the Bank, for the loan advances which was obtained from bank by mortgaging Flat No. A-402, Doon Paradise Apartment, 111 Rajpur Road, Dehradun (hereinafter to be called as "the property in dispute").