A N BHAT Vs. ANUGRAHA CHARITABLE TRUST

JUDGEMENT

(1.) WE find no error in the impugned judgment of the learned Single Judge in giving a direction to enforce the order Ext.P3. Taking into consideration the fact that the proceedings initiated by the Debts Recovery Tribunal were confirmed by the Debts Recovery Appellate Tribunal and the Special Leave Petition filed against that order was dismissed by the apex Court as withdrawn and that the auction purchaser has approached this Court for enforcing the order Ext.P3, we are of the view that the learned Single Judge was perfectly right in giving such a direction. WE are also of the view that it will be too late for the appellants to raise all their contentions before us when the Special Leave Petition was dismissed by the apex Court as withdrawn. WE find no reason to entertain this writ appeal and the same is dismissed in limine.