YAMUNA AGENCY Vs. AXIS BANK

JUDGEMENT

(1.) Heard learned advocate Mr. Aman Mir for the petitioner.

(2.) The present petition is filed by the petitioner with the following prayers.

(3.) It is submitted by the learned advocate Mr. Aman Mir for the petitioner that the respondent bank was to take possession of the property in question on 26/6/2024. It is further submitted by the learned advocate for the petitioner as was submitted in the said application, the respondent before proceedings to take actual possession of the disputed property has not taken symbolic possession under Sec. 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. It is submitted that in absence of compliance of the Sec. 13(4) of the Act, is dehors the statutory provision of Sec. . In light of the aforesaid, it is submitted that the prayers as prayed for is granted.