MUNJAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard both the sides fnally at the admission stage.

(3.) By this petition under Article 227 of the Constitution of India, petitioner is challenging the validity of the auction proceedings vide which, properties mortgaged with the bank - respondent No. 4 came to be sold in auction to respondent No. 9.