NAGARAJAIAH H. Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of learned counsel for both the parties, matter is taken up for final disposal.

(2.) Petitioner, borrower from second respondent-bank is before this Court under Articles 226 and 227 of Constitution of India praying for a writ of mandamus directing the respondent No.2 not to conduct the public auction of item Nos.1 to 3 of the schedule property to be held on 5/4/2022.

(3.) Heard the learned counsel Sri.J.C.Kumar for petitioner and learned counsel Smt.Pavithra.S.G., for learned counsel Sri.Maruthi.G.B., for respondent No.2.