G. VIKRAM KUMAR Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 8/9/2017 passed by the High Court of Judicature at Hyderabad for the State of Telangana and Andhra Pradesh passed in Writ Petition No.31098 of 2016 and the subsequent order dtd. 8/12/2017 passed in Review Petition No.45031 of 2017 in Writ Petition No.31098 of 2016, the appellant and the auction purchaser has preferred the present appeals.

(2.) The facts leading to the present appeals in nutshell are as under:

(3.) Shri A. Sirajudeen, learned Senior Advocate has appeared on behalf of the appellant. Shri Buddy A. Ranganadhan, learned counsel has appeared on behalf of respondent no.1 - original writ petitioner and Shri Ananga Bhattacharyya, learned counsel has appeared on behalf of respondent no.3.