BANK OF BARODA Vs. BALBIR KUMAR PAUL

JUDGEMENT

(1.) The appellant was original respondent no.1 in Special Civil Application No.1424/2009. In this appeal, the appellant has challenged a judgement and order dated 6.5.2009 passed by the Learned Single Judge in the petition filed by respondent no.1 herein.

(2.) Brief facts leading to the appeal are as follows:

(3.) On the other hand, learned counsel Shri B.T. Rao appearing for respondent no.1 herein i.e. original petitioner opposed the appeal. He contended that Learned Single Judge committed no error in quashing the orders passed by the Recovery Officer. He relied heavily on the provisions contained in Sub-section (23) of Section 19 of the said Act to contend that the Recovery Officer at Ahmedabad had no jurisdiction to auction the property of the petitioner situated at Uttar Pradesh.