V. SRINIVASAA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers of the petitioners in these two cases read as

(2.) Sri Dishit Bhattacharjee, learned counsel for the respondent - Canara Bank, would state that the impugned e-auction notice dated 202018 was not acted upon in so far as the properties which are the subject matter of these writ petitions are concerned. He would further state that upon enquiry, the Bank came to know that the borrowers, respondents 5 and 6 herein, played a fraud not only upon the Bank but also upon the petitioners. He would inform this Court that the Bank already addressed the Central Bureau of Investigation in relation to this fraud. Learned counsel would therefore seek leave of the Court to proceed against the other secured assets offered by the borrowers in relation to their secured debts, excluding the residential flats belonging to the petitioners in these two cases.

(3.) Sri K.S. Murthy, learned counsel for the petitioners, states that he has no objection.