Delhi High Court - Orders
Sudhir Kumar Windlass vs Sub Registrar V(1) & Anr on 29 January, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16546/2023 & CM APPL. 716/2024
SUDHIR KUMAR WINDLASS ..... Petitioner
Through: Mr. Gautam Narayan and Mr. Aby P.
Varghese, Advocates.
versus
SUB REGISTRAR V(1) & ANR. ..... Respondents
Through: Mr. Avishkar Singhvi, ASC for
GNCTD with Mr. Naved Ahmed, Mr.
Vivek Kumar Singh and Mr.
Deokinandan Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 29.01.2024
1. Petitioner has approached this Court for a direction to the Respondent No.1 to enter the sale certificate dated 24.11.2023, issued by the South Indian Bank under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, in favour of Petitioner No.1 in Book-1.
2. It is submitted by the learned Counsel for Respondent No.2 that the sale certificate will be transmitted to the Respondent No.1 within one week.
3. Learned Counsel for the Petitioner submits that once the sale certificate is transmitted to the Respondent No.1, the Respondent No.1 would have to enter the same in Book - 1 in terms of the Judgment passed by the Apex Court in Esjaypee Impex (P) Ltd. v. Canara Bank, (2021) 11 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/01/2024 at 21:47:19 SCC 537.
4. List on 09.02.2024.
SUBRAMONIUM PRASAD, J JANUARY 29, 2024 Rahul This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/01/2024 at 21:47:19