V SAMBANDAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed the present writ petition seeking for a direction to the second respondent Bank to refund a sum of Rs.3,30,000/- deposited by him on 17.07.2009.

(3.) ACCORDING to the petitioner, the property was not kept under the custody of the Authorised Officer in terms of Rule 8 & 9 of the SARFAESI Rules. Therefore, calling for applications for purchase of property itself was illegal. In the light of these facts, he wanted the return of the amount deposited with the bank.