SINGANAPUDI EEDUKONDLU Vs. OFFICIAL RECEIVER AND TWO

JUDGEMENT

(1.) Heard Sri S.D.Ramachandra Rao, learned counsel representing on behalf of Sri S.R.Sanku, learned counsel for the revision-petitioner and Sri Sai Gangadhar Chamarty, learned counsel for the respondent Nos.2 and 3.

(2.) This revision-petition is directed against the Common Judgment, dtd. 24/11/2015 in C.M.A.Nos.7, 8 and 9 of 2008 on the file of Rent Control Appellate Tribunal-cum-Principal Senior Civil Judge, Machilipatnam by one of the creditors.

(3.) The revision-petitioner would contend that the learned Official Receiver, Krishna at Machilipatnam sold the impugned property in auction on 18/9/2008 against the practice and rules and for a lesser price and therefore, the effected creditors filed Civil Miscellaneous Appeal Nos.7, 8 and 9 of 2008 under Sec. 68 of the Provincial Insolvency Act, 1920 (for brevity the Act").