REGENT COMPUTRONICS PVT. LTD.

Llovegeet Dhuria Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

GOWRISHANKAR VS. JOSHI AMBA SHANKAR FAMILY TRUST [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARSEM SINGH [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. RAJESH GUPTA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
MATHEW VARGHESE VS. AMRITHA KUMAR [REFERRED TO]
J.RAJIV SUBRAMANIYAN VS. M/S. PANDIYAS [REFERRED TO]
AGARWAL TRACOM PVT. LTD. VS. PUNJAB NATIONAL BANK & ORS. [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
MR. MANDAVA KRISHNA CHAITANYA VS. UCO BANK, ASSET MANAGEMENT BRANCH [REFERRED TO]
BAJARANG SHYAMSUNDER AGARWAL VS. CENTRAL BANK OF INDIA [REFERRED TO]
SHAIK JANIMIYA VS. STATE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The background facts The petitioner is an Auction Purchaser in an e-auction held on 25/11/2021 of the subject secured asset which is a double storey residential house measuring 432 sq. yards situated in Gali No.11, Bhagu Road, Bhatinda, offered as a security by its borrower M/s Meridian Milk Products, a partnership firm.

(2.) The petitioner had quoted 67,37,000/- and had remitted 16,09,250/- i.e. 25% of the said amount, and he was to pay the balance of 48,27,750/- by 10/12/2021.

(3.) The Chief Manager of the State Bank of India, SARB, Ludhiana (respondent No.2) replied to the petitioner stating that borrower had filed a Writ Petition against the SBI in this High Court, but there was no stay granted in respect of the subject property.

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LLOVEGEET DHURIA Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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