LAWS(GJH)-2023-8-299

SNEHALKUMAR NARANBHAI RUPARELIYA Vs. REGISTRAR, COOPERATIVE SOCIETIES

Decided On August 04, 2023
Snehalkumar Naranbhai Rupareliya Appellant
V/S
REGISTRAR, COOPERATIVE SOCIETIES Respondents

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.B.S.Patel with learned advocate Mr.Baiju Joshi for the petitioners, learned Senior Advocate Mr.Mihir Joshi with learned advocate Mr.Vinay Bairagar for respondent nos. 6 to 8, learned advocate Mr. Mr.K.K.Trivedi for respondent nos. 3 to 5 and learned AGP Ms.Dhwani R. Tripathi for respondent State.

(2.) These petitions are filed challenging the auction proceedings held on 9/5/2022 by respondent no. 3 - Surat Mercantile Cooperative Bank Ltd., respondent no.4- Recovery Officer of the bank and respondent no.5-Sales Officer of the bank. The petitioners have further prayed for cancelling the Sale Certificate issued in favour of respondent nos. 6, 7 and 8 by the respondent nos. 4 and 5 by finalising the bid in their favour.

(3.) The petitioners of both the petitions have submitted their bids for purchase of property being Industrial Plot No.C-1 having area of 450.24 sq. mtrs, Plot No.C-2 having area of 497.12 sq. mtrs and Plot No.C-3 having area of 424.98 sq. mtrs. situated at Revenue Survey No.352, T.P Scheme No.4, Final Plot No.34 at Katargam, Surat in auction held by respondent nos. 3 to 5 of the aforesaid property belonging to the original borrower namely, M/s. Suryanarayan Silk Mills, a partnership firm and its partners.