M/S. SEKAR STORES HOME MART REP. BY ITS PARTNER MR. S.V.S. MANIVANNAN Vs. THE AUTHORISED OFFICER PRIDHVI ASSET RECONSTRUCTION & SECURITISATION COMPANY LTD RAJAPRASADMU 4TH FLOOR, WING NO.1 PLOT NO.6, 6

JUDGEMENT

(1.) Challenge in this Civil Revision Petition is to an order made in S.A.No.16 of 2016, dated 26th April 2016, by which, the Debt Recovery Tribunal - I, Chennai, while posting the matter for orders in S.I.A. Nos. 24, 25 and 26 of 2016, filed in S.A.No.16 of 2016 has dismissed S.A.No.16 of 2016.

(2.) Material on record discloses that S.I.A. No. 24 of 2016 has been filed to amend the prayer and grounds in S.A.No.16 of 2016 to challenge the auction sale dated 11/3/2016. S.A.No.16 of 2016 has been filed, under Sec. 17 (1) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, against e-auction sale notice, dated 30/1/2016, issued by M/s. Pridvi Asset Reconstruction and Securitisation Company Limited, Hyderabad.

(3.) During the course of hearing of the instant Civil Revision Petition, attention of this Court was brought to the notice of the record of proceedings in S.A.No.16 of 2016 and Mr. B. Natarajan, learned counsel for the petitioners submitted that after hearing the arguments of the learned counsel for both parties, orders in S.I.A. Nos. 24 to 26 of 2016, were reserved and thereafter, the said interim petitions were listed before the Tribunal.