RAMILA MAHENDRAKUMAR AMIN Vs. DEBT RECOVERY TRIBUNAL

JUDGEMENT

(1.) Heard learned senior advocate Mr.Asim Pandya with learned advocate Mr.Jay Shah for the petitioner. Though served, none appears for the respondent.

(2.) In the present Special Civil Application, the petitioner has prayed to set aside order dtd. 8/2/2023 passed by the Recovery Officer- II, Debt Recovery Tribunal-I for auctioning the immovable property. The immovable property was Bungalow No.10-A, Sun City Bungalows, besides Railway Crossing, Patan Chansma High Way, Patan.

(3.) The aforesaid order dtd. 8/2/2023 of the Recovery Officer-II came to be passed in the execution proceedings R.P No.198 of 2015 issued in Original Application No.7 of 2010. The proceedings of R.P.No.198 of 2015 came to be initiated by the Canara Bank. The dues were sought to be recovered by Bank by seeking to attach the property- bungalow above described.