P.SRINIVAS Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned counsel appearing for respondent Nos.1 and 2 (that is, the authorized officer of Bank of Baroda) and the learned counsel for the respondent No.10, who appears through video conference.

(2.) This petition has been filed seeking quashing of the order of the Debt Recovery Appellate Tribunal[DRAT] at Chennai dtd. 15/10/2019 passed in RA(SA) No.47/2017.

(3.) The contention of learned counsel for the petitioner is that being the guarantor of a loan advanced by the respondent-Bank, to challenge the steps taken under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002[SARFAESI Act, 2002], he filed an application before the Debts Recovery Tribunal- II, Karnataka at Bengaluru, bearing TSA No.13/2017. The challenge was also to the issuance of sale notice dtd. 22/10/2014 and sale certificate dtd. 26/12/2014 by means of which, the property of the petitioner was transferred to respondent No.10.