AUTHORISED OFFICER Vs. SUB REGISTRAR

JUDGEMENT

(1.) On the consent given by both sides, the present writ petition itself was taken up for final hearing.

(2.) This petition has been filed by the Bank for the issue of a writ of mandamus directing the respondent to register the Sale Certificate dated 01.11.2019 and to hand over the document.

(3.) The case of the petitioner is that certain amounts were borrowed from the Bank and the account was declared as NPA and proceedings were initiated under the SARFAESI Act . The property was brought for sale on 05.07.2019 through e-auction and one M/s.M.Janaki, was declared as the successful bidder. The purchaser of the property paid the entire sale consideration and a Sale Certificate was also issued in her favour by the Bank on 05.10.2019.