RUTABEN DIPAKBHAI PATEL Vs. RECOVERY OFFICER

JUDGEMENT

(1.) HEARD learned advocate for the petitioner. The matter requires consideration.

(2.) RULE. Mr. Harin P. Raval, learned Assistant Solicitor General of India, waives service of Rule on behalf of respondent No. 1. Learned advocate Mr. Nair waives service of Rule on behalf of respondent No. 2 Bank of Baroda.

(3.) THE petitioner, initially, challenged the action of issuing sale proclamation issued by the Recovery Officer-II, Debts Recovery Officer-II, Ahmedabad. Thereafter, a draft amendment was moved and order passed by the Recovery Officer-I, Debts Recovery Tribunal-II, Ahmedabad below Exh. T/66 is also challenged.