LAKSHMI JEWELLERS Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) THIS writ petition is filed, for a certiorarified mandamus, calling for the records of the 2nd respondent Tribunal, in SA -95/2013, dated 18.11.2013 and e -auction notice of the 1st respondent, dated 7.12.2013, and to quash the same and consequently, direct the first respondent bank, to grant four months time, to clear the outstanding loan amount.

(2.) HEARD Mr.C.Chinnasamy, learned Senior counsel, for Mr.Naveen Kumar Murthi, appearing on behalf of the petitioners and Mr.A.V.Radhakrishna, learned counsel, appearing on behalf of the first respondent.