AUTHORIZED OFFICER Vs. DILIPBHAI JAYANTILAL SANGHAVI

JUDGEMENT

(1.) As both these petitions can be said to be interconnected, both these petitions are heard, decided and disposed of together by this common judgment and order.

(2.) Special Civil Application No.7030/2016 has been preferred by the original opponent - State Bank of India through its Authorized Officer challenging the impugned order dated 11.03.2016 passed by the learned Debts Recovery Tribunal - I, Ahmedabad (hereinafter referred to as "Tribunal") in Securitization Application No.46/2016 (Order on interim relief) by which the learned Tribunal has restrained the petitioner Bank and has directed the petitioner Bank not to conduct auction sale to the disputed bungalow in question scheduled to be conducted on 25.03.2016.

(3.) Facts leading to the Special Civil Application No.7030/2016 in nutshell are as under: