BALAMURUGAN Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Re-Tender cum Auction Sale Notice, dtd. 11/5/2022, issued by the 2nd Respondent under SARFAESI Act, 2002, fixing the date of sale on 1/6/2022 at 1.00 p.m.

(2.) Heard Mr.R.Murugappan, learned counsel for the petitioner and Mr.R.Pandivel, learned Standing Counsel for the respondents 2 and 3.

(3.) At the time of admitting the writ petition, this Court permitted the bank to proceed with the sale on 1/6/2022, but the bank was restrained from confirming the sale, on condition that the petitioner should deposit a sum of Rs.1,00,000.00 on or before 31/5/2022 and a further sum of Rs.2,00,000.00 on or before 30/6/2022 and there was default clause also.