MOON LIGHT REP. BY ITS PROPRIETOR Vs. IIFL HOME FINANCE LIMITED FORMERLY KNOWN AS M/S. INDIA INFOLINE HOUSING FINANCE LIMITED

JUDGEMENT

(1.) We have heard Mr.S.Sadasharam, learned counsel for the petitioner, Mr.V.Balasubramani, learned counsel for the first respondent and Mrs.D.Malarvizhi, learned counsel for the second respondent.

(2.) The petitioner challenges the sale certificate pursuant to an auction under the provisions of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(3.) Learned counsel for the petitioner submits that the petitioner, after the sale has been conducted, has deposited an amount of Rs.68.00 lakh (Rupees sixty eight lakh only) on 28/3/2023, i.e. the entire amount of sale. The petitioner is entitled to redemption of mortgage.