M. R. VASUMATHI Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) THE APPEAL:- This appeal is directed against the judgment and order dtd. 21/9/2020 [ impugned judgment] passed by the High Court of Judicature at Madras [ High Court] in Writ Petition No. 29641 of 2019. Vide the impugned judgment, the High Court of Judicature at Madras dismissed the writ petitions filed by the appellant (daughter) as well as the son of the deceased guarantor [G. Ramanujam], thereby declining to interfere with the measures adopted by the first respondent being the authorised officer of the Indian Bank [ secured creditor] under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 [SARFAESI Act], culminating in the auction sale of the secured asset.

(2.) Appellant questions the legality of the said proceedings, particularly the auction sale held on 11/3/2010, on the ground that the statutory procedure governing such sale was not complied with.

(3.) The first respondent is the authorised officer of the secured creditor. The second respondent is the auction purchaser, being the successful bidder in the auction sale of the secured asset. The remaining respondents are the other legal heirs/representatives who were parties to the proceedings before the High Court and have been arrayed as formal parties in the present proceedings.