JOGINDER SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner herein had submitted a tender in response to a public notice dt. 24/4/2019 inviting tenders under the provisions of the SARFAESI Act, 2002 (hereinafter referred to as 'the Act') for auction of factory, land and building comprised of (a) Khata No.936, Khatauni No.1390 Khasra No.1980/306 (6-5) Lot:1 Factory Land and Building comprising of (a) Khata No.936, Khatauni No.1980/306 (6-5) to the extent of 120/2500 share measuring 6 biswa (b) Khatauni No. 1408 Khasra No.1638/308 (2-0-0) 1639/308 (2/6/10) 1638/308 (0/9/10), 1637/308 (0-9-0), measuring 5 Bigha 5 Biswa (c) Khatauni No.1410 Khasra No. 1982/307 (1-16) measuring 1 bigha 16 biswa, Sale Deeds Nos. 920 dt 15/10/1974, Sale Deed No.208 dt. 17/5/1977, Sale deed No.759 dt. 11/6/1985, Sale Deed No.2494 dt. 5/2/1986, Sale Deed No. 2496 dt. 5/2/1986 total measuring 7 bigha 7 biswa as per jamabandi for the year 2006-07, situated in the revenue limit of village Kukar Majra, Hadbast No.64 Tehsil Amloh, District Fatehgarh Sahib in the name of M/s Krishna Agricultural Steel Works, Mandi Gobindgarh. Lot 2: Immovable property comprising of Khata No.936/1411, Khasra No. 1981/307 (2-0) measuring 2 bigha as per jamabandi for the year 2006-07, Deed No.207 dt. 17/5/1977 situated in the revenue limits of village Kukar Majra, Hadbast No.64, Tehsil Amloh, District Fatehgarh Sahib in the name of M/s Pawan Engineering Works.

(2.) The 1st Lot property was owned by M/s Krishna Agricultural Steelworks, Mandi Gobindgarh and the 2nd Lot property mentioned herein above is owned by M/s Pawan Engineering Works.

(3.) As per the tender notice, the reserve price of the properties was fixed at Rs.3.95 Crores for the 1st Lot of property, and Rs.1.10 Crores for the 2nd Lot properties.