SANDEEP YADAV Vs. BANK OF INDIA AND ORS

JUDGEMENT

(1.) CM APPL. 15555/2015.

(2.) Application stands disposed of.

(3.) Present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking a direction to set aside the Order dated 13.5.2015 passed by Debts Recovery Appellate Tribunal (hereinafter referred to as "DRAT") in Misc.Appeal No.150/2015 and the Order dated 24.3.2015 passed by Debts Recovery Tribunal-III (hereinafter referred to as "DRT"). The petitioner also seeks to restrain the respondents for conducting sale of the suit property bearing Khasra No.126, measuring 250 sq. Yards situated at lal dora of Village Nangloi Jaat, New Delhi. It is also prayed that respondents be directed to deseal the property and return the goods lying in the property.