GARGYA RESEARCH INSTRUMENTS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for quashing the impugned order dated 23.1.2006 in Miscellaneous Appeal No.227/2005 and for a writ of mandamus directing the respondents not to dispossess the petitioner from the mortgaged property at C-12, Site-IV, Sahibabad Industrial Area, Ghaziabad, U.P. The petitioner also prayed for a mandamus directing the respondents to settle the matter between the petitioners as per the guidelines on the Rehabilitation/OTS Scheme and not to proceed further for confirming the auction sale.

(2.) Heard learned counsel for the parties.

(3.) The facts of the case have been set out in paragraph 3 of the writ petition which we have perused.