UNION BANK OF INDIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the refusal of the Sub-Registrar to register a Sale Certificate issued in favour of an auction-purchaser, the Bank has come up with the above writ petition.

(2.) Heard Mr. N.V. Subba raju, learned counsel for the petitioner and Mr. P. Durga Prasad, learned counsel for the 7th respondent. The learned Government Pleader takes notice for respondent Nos.1 to 3.

(3.) It appears that respondent Nos.5 and 6 availed a Housing Loan from the petitioner bank and failed to repay the amounts. Therefore, the bank initiated steps under Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, by issuing a demand notice on 15.04.2017 under Section 13 (2) followed by a possession notice under Section 13 (4), dated 17.10.2017.