HI TECH CONSTRUCTION Vs. REGISTRAR OF CO

JUDGEMENT

(1.) Heard Mr. M.P. Amonkar, learned Advocate for the petitioner, Mr. A.P. Lawande, learned Government Advocate for the respondent Nos. 1 to 3, and Mr. S.R. Rivonkar, learned Advocate for the respondent No. 4.

(2.) Rule made returnable forthwith by consent of the parties.

(3.) This writ petition is directed against the auction dated 14th July, 2000 whereby the respondent No. 4/Bank requested for grant of Sale Certificate as provided in the relevant provisions of the Act in the name of the Bank declared the Bank as the only bidder.