B.SIVAGAMI Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Mr.B.Rajesh Saravanan, learned standing counsel takes notice for the respondents. By consent of both the parties, the Writ Petition is taken up for final disposal at the time of admission itself.

(2.) The prayer in the writ petition is for issuance of a Writ of Certiorari, to quash the impugned auction sale notice dtd. 16/12/2022 issued by the first respondent under the SARFAESI Act r/w proviso to Rule 8(1) of the Security Interest (Enforcement) Rules, 2002.

(3.) Today, when the matter is taken up for hearing, the learned counsel appearing for the petitioner submitted that the petitioner undertakes to pay a sum of Rs.3,00,000.00 on or before 24/1/2023 at 10.30 a.m., and a sum of Rs.7,00,000.00 on or before 28/2/2023. With regard to the payment of the balance outstanding amount, the learned counsel for the petitioner seeks liberty to approach the respondent Bank to submit a proposal under One Time Settlement scheme.