CANARA BANK Vs. KIRANMAYEE

JUDGEMENT

(1.) This writ petition is filed assailing the judgment dtd. 18/7/2023 of the Debt Recovery Appellate Tribunal, Kolkata, passed in appeal No.15 of 2019, confirming the order of the Debt Recovery Tribunal-2 of Hyderabad passed in S.A.No.126 of 2017, whereby, the Tribunal has set-aside the auction held on 21/11/2015 of the secured asset by the Bank.

(2.) Heard Mr. T.B.L.Murthy, learned counsel for the writ petitioner. None appeared for the respondents despite service of notice on them.

(3.) Brief over view of the facts leading to the lis in this writ petition may be stated as follows: