VISION ORGANICS LTD. Vs. FATEHSINH M. CHAUHAN

JUDGEMENT

(1.) Heard party-in-person Mr. Jatin H. Shah - petitioner no.2 and Managing Director of petitioner no.1 company - original borrower and learned advocate Mr. Rushabh R. Shah for respondent no.1 (auction purchaser). Though served, no one appears for respondent no.2 - Bank of Baroda.

(2.) The petitioner has challenged the order dtd. 2/7/2019 passed by the Debts Recovery Appellate Tribunal, Mumbai (For short "DRAT") in Misc. Appeal No.5/2018 filed by respondent no.1-auction purchaser feeling aggrieved by the judgment and order dtd. 1/11/2017 in Appeal No.4/2013 passed by the Debts Recovery Tribunal-II, Ahmedabad (For short "DRT").

(3.) Facts leading to filing of this writ petition are narrated in nutshell as under :