DEEPANKAR SHARMA Vs. DEBTS RECOVERY TRIBUNAL, DEHRADUN

JUDGEMENT

(1.) Petitioner took a loan from Indian Bank, 36-A, New Mandi Branch, Muzaffarnagar, Uttar Pradesh.

(2.) Petitioner is aggrieved by e-auction notice dtd. 12/11/2021 issued by Authorized Officer of the bank, whereby the immovable secured asset mortgaged with the bank, has been offered for sale through e-auction to be held on 17/12/2021.

(3.) It is contended on behalf of petitioner that petitioner has approached Debts Recovery Tribunal, Dehradun, but, the same is not functioning for want of a Presiding Officer, therefore, petitioner is entitled for protection from this Court.