G.T. LEELA Vs. AUTHORIZED OFFICER UNDER

JUDGEMENT

(1.) W.P.No.101985/2016 is filed challenging the notification by which the property of the petitioner was sought to be auctioned.

(2.) W.P.No.109625/2016 is filed challenging the sale certificate issued in favour of the 3rd respondent after the property had been auctioned.

(3.) Learned counsel for the Bank Sri.C.V.Angadi submits that after the property belonging to the Bank had been sold in a public auction and the balance outstanding towards the loan that the petitioner had availed had been adjusted and remaining amount has been invested in a fixed deposit in her name since the petitioner did not come forward to collect the same.