SUPREME SIZING INDUSTRIES Vs. AUTHORIZED OFFICER STATE BANK OF INDIA STRESSED ASSETS MANAGEMENT BRANCH

JUDGEMENT

(1.) Challenging the order passed in I.A.No.485 of 2018 in S.A.No.325 of 2017 on the file of the Debts Recovery Tribunal, Coimbatore, the petitioner has filed the above Civil Revision Petition under Article 227 of the Constitution of India.

(2.) The petitioner has filed an application in I.A.No.485 of 2018 in S.A.No.325 of 2017 to order restoration of status-quo ante as on 08.11.2017 till the disposal of the main application.

(3.) It is the case of the petitioner that on 17.02.2016, the respondent Bank issued a notice under Section 13(2) of the SARFAESI Act. By E-auction sale notice dated 05.10.2017, the mortgaged property was brought to sale by the respondent Bank. Challenging the E-auction sale notice, the petitioner filed an appeal before the Debts Recovery Tribunal, Coimbatore in S.A.No.325 of 2017 along with an interim application.