PREM LATA SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The learned senior counsel appearing on behalf of the petitioner seeks permission to make necessary corrections in the cause title of the writ petition giving correct description of all the respondents. Permission is granted.

(2.) corrections must be carried out during the course of the day.

(3.) petitioner, who is the widow of Late Manoranjan Prasad, has filed the present writ petition under Article 226 of the Constitution of India assailing the validity, correctness and propriety of general auction notice dated 26.05.2016 issued by the respondent State Bank of India, Patna, as contained in Annexure -11, whereby and whereunder JCB machine purchased by the petitioner's husband after taking loan from the respondent State Bank of India, fully detailed at serial no. 12 of the Notice, has been put on auction sale on 05.06.2016.