VRINDA JADOUN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that petitioner / guarantor is aggrieved by notice for e-auction of secured assets dtd. 9/11/2021 (Annexure-P/11). Earlier the borrower approached this Court in W.P. No.25263/2021 but this Court declined interference by order dtd. 23/11/2021 (Annexure-P3) by holding that borrower has no locus to challenge the auction. Liberty is reserved to present petitioner / guarantor to assail it.