GURCHARAN KUMAR SETHI Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Mr. Aalok Jagga, Advocate, has appeared and filed Power of Attorney in CWP No. 12821 of 2016, which is taken on record.

(2.) These three petitions, bearing CWP No. 12821 of 2016 (filed by the petitioner/borrower), CWP No. 7991 of 2018, and CWP No. 26280 of 2018 (filed by the petitioner, who is one of the trustees of the borrower and also a guarantor), challenge the notices issued u/s 13(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, 'SARFAESI Act') as well as the recourses taken by the respondent-Bank u/s 13(4) of the SARFAESI Act.

(3.) While entertaining this petition, this Court passed an interim order dtd. 25/11/2019, staying the auction of the secured asset, i.e. Residential House No. 3302, Sector 23-A, Gurugram. The interim order dtd. 25/11/2019 continues to subsist till date.