A K KAMARUDEEN Vs. BANK OF INDIA

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the proceedings dated 6.11.2008 made in I.A.No.645 of 2008 in T.A.No.5 of 2006 by the Debts Recovery Tribunal-II, Chennai. The civil revision petitioner has filed I.A.No.94 of 2008 in T.A.No.5 of 2006 as 4th applicant before the Debts Recovery Tribunal II, Chennai praying for an order that the sale conducted by the 6th respondent on 8.6.2006 which was concluded in favour of the second respondent therein may be set aside and I.A.No.95 of 2008 in T.A.NO.5 of 2006 has been filed by the revision petitioner along with other applicant for stay of dispossession.

(2.) IT appears that the revision petitioner has filed I.A.No. 645 of 2008 in T.A.No.5 of 2006 and I.A.No.646 of 2008 in T.A.No.5 of 2006 praying for an order from the said Tribunal to direct the panel valuer to produce the notes of proceedings and to summon the panel valuer of the respondent Bank who has valued the property for the purpose of cross examination under Section 22(2)(H) r/w Section 17(7) of the SARFEASI Act.

(3.) NOW the revision petitioner has filed M.P.No.1 of 2008 praying this Court to stay all further proceedings in I.A.Nos. 94 of 2008 and 95 of 2008 in T.A.No.5 of 2006 on the file of Debts Recovery Tribunal II, Chennai pending disposal of the revision petition.