HAMEEDA QURESHI Vs. SUNIL PALERIYA

JUDGEMENT

(1.) This review application has been filed by the applicant seeking recall of the order passed by this Court in W.P. No. 10617/2015 disposed of on 10.7.2015.

(2.) Before this Court adverts to the submissions of the learned counsel for the parties, it is necessary to enumerate the facts leading to the filing of the present review application.

(3.) The respondent no.1 in this application for review participated in the auction proceedings conducted in the year 2008 which were held by the Punjab National Bank and the revenue authorities in respect of the land belonging to the husband of the present applicant, which had been hypothecated by him with the bank on account of the non -repayment of dues. The respondent no.1. in the present application was the sole bidder in the auction proceedings. However, as the auction proceedings were not finalized in favour of the respondent no. 1, he filed a civil suit before the court below praying for a declaration to the effect that he purchased the land in the auction proceedings and therefore, he be declared owner of the same.