UNION BANK OF INDIA Vs. AP AUTOMOBILES

JUDGEMENT

(1.) Heard, learned Advocate Mr. Devang Trivedi for the Petitioner-Bank in Special Civil Application No. 4366 of 2020 with Civil Application No.1 of 2020 and learned Advocate Ms. Sangeeta Pahwa for the Auction Purchaser and the petitioner in Special Civil Application No.13144 of 2021.

(2.) By preferring Special Civil Application No. 4366 of 2020, the petitioner Union Bank of India has prayed for the following reliefs:

(3.) The brief facts of the case are that the Petitioner-Bank through its authorized officer filed an application under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 (herein after, the ' SARFAESI Act ') for taking physical possession of the immovable property of the mortgagee being Application No. 06 of 2018 before Respondent No.4.