BALAKRISHNAN Vs. PRESIDING OFFICER, DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) The petitioner has challenged the E-auction sale conducted by the second respondent, on 04.03.2019 and a consequential sale certificate issued by the second respondent in favour of the third respondent dated 26.04.2019. The petitioner further seeks for a direction to the second respondent to accept the payment of Rs. 54 lakhs towards the discharge of entire dues and release the documents to the petitioner.

(2.) Pending disposal of the writ petition, a sale had taken place on 30.05.2019 under document No. 2649/2019 on the file of Registrar, Thuraiyur. Therefore, the petitioner seeks to amend the prayer in the writ petition to challenge the said sale deed as well.

(3.) Heard Mr. K.K. Senthilvelan, learned counsel appearing for the petitioner; Mr. Pala Ramasamy, learned counsel appearing for the second respondent Bank and Mr. D. Sadiq Raja, learned counsel appearing for the third respondent.