MANMOHAN SINGH MANGAT Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Petitioners, who are the borrowers, are assailing the sale notice dtd. 29/5/2025 (Annexure P-1) and the symbolic possession notice dtd. 25/4/2024 (Annexure P-2) issued by the Bank for recovery of the loan amount, wherein the outstanding dues are stated to be Rs.58,42,284.00.

(2.) The petitioners are unable to satisfy this Court as to what special circumstances exist warranting this Court to exercise its writ jurisdiction, despite not having availed the alternative statutory remedy.

(3.) In view of above this Court resfrains from entertaining this petition on merits and dismisses the same with liberty to the petitioners to avail the alternative statutory remedy before the Debt Recovery Tribunal.