RADHIKA RAJESH AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petition being discussed on the ground of alternate remedy, so no question of issuing Rule.

(3.) This writ petition has been filed under Article 226 of the Constitution of India by the Petitioner seeking to challenge sale of two flats i.e. flat Nos. 801 and 802 situated in Shivtapi Building along with two car parking spaces on the third podium level at Gamdevi, Mumbai (hereinafter referred to as 'the two flats' ) in favour of Respondent Nos.3 and 4 being declared as the highest / successful bidder in the e-auction conducted by Respondent No.2 Bank. Petitioner is the second highest bidder.