MOHAMED KASIM SHAFEEQ Vs. REGIONAL MANAGER

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Certiorari calling for the records on the file of the respondents relating to the impugned e-auction Sale Notice fixing e-auction on 22.10.2021 and to quash the same.

(2.) The Petitioner has challenged the e-auction Sale Notice in this Writ Petition under Article 226 of the Constitution of India.

(3.) The Honourable Supreme Court of India in the following judgments held that the Writ Petition filed by an aggrieved party challenging the SARFAESI proceedings is not maintainable:-