TAMIL NADU MERCANTILE BANK LTD Vs. SUB REGISTRAR

JUDGEMENT

(1.) The matter is heard through videoconferencing.

(2.) The petitioner Bank has challenged the order passed by the 1st respondent refusing to register the sale certificate issued by it in favour of the 2nd respondent who was the successful bidder in the auction conducted by the petitioner.

(3.) Heard Mr. V. Chandrasekaran, learned counsel for the petitioner and Mr.P.Muthukumar, State Government Counsel, who takes notice on behalf of the 1st respondent. Notice to the 2nd respondent is not necessary as there is no conflict of interest between the petitioner and the 2nd respondent.