AROME CONSULTING SERVICES (P.) LTD. Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) The prayer in the petition is for the title-deeds pertaining to the immovable property sold to the petitioning auction-purchaser to be made over by the secured creditor.

(2.) When the matter was initially taken up, it was submitted that the title-deeds were with the Debts Recovery Tribunal and an application had been filed for recovery of the title-deeds from the Tribunal.

(3.) The matter was, thereafter, adjourned to afford State Bank of India adequate time to obtain the title-deeds and make over the same to the petitioner. It is now the admitted position that the title-deeds have been obtained by State Bank of India from the relevant Debts Recovery Tribunal and the title-deeds are in possession of the appropriate official of the bank at the Egmore office.