SKY ENTERPRIZES Vs. AUTHORIZED OFFICER, CANARA BANK

JUDGEMENT

(1.) The instant writ petition has been filed for quashing the possession notice dtd. 5/3/2025 issued by the respondent No.1-Bank under Sec. 13(4) of the SARFAESI Act of the property situated at Khata 30, Khewat No. 1, Touzi No. 28, Plot No. 64, Anchal Ramgarh measuring an area of 10 decimals.

(2.) It is submitted by learned counsel for the petitioners that earlier process for 'e-auction' was initiated by the Respondent(s)- Bank under Sec. 13(2) of the SARFAESI Act, 2002 and notice was issued.

(3.) The e-auction was held on 10/7/2025, but the said auction did not succeed. Therefore, petitioners are willing and ready to approach the Respondents 'Bank to settle and repay the amount.