K. KARTHIKEYAN Vs. K. ANANDHI

JUDGEMENT

(1.) The petitioners, on an earlier occasion, filed OS.SR.No.10537 of 2020 on the file of the Court of Principal District Judge at Coimbatore, against respondents 1 to 5 for the following reliefs:-

(2.) Blanks to be filled up.

(3.) The learned counsel for the petitioners would submit that SA.SR.No.7865 of 2020 is not yet numbered, doubting about the maintainability of the same and the petitioners also filed an emergency application in IA.SR.No.7866/2020 to treat the Securitisation Appeal and the connected Interlocutory Application as an urgent one and prayed for appropriate orders and till this date, the maintainability of the appeal have not been taken up by the Debts Recovery Tribunal, Coimbatore and taking advantage of the same, the 5th respondent is proceeding with the private sale of the secured assets by issuing a notice dated 01.12.2012 under Rule 8[5] of the Security Interest Enforcement Rules, 2002 read with Section 13[4] of the SARFAESI Act, 2002 and prays for appropriate orders.