LAWS(MPH)-2007-7-102

CHANDRA KUMAR Vs. STATE BANK OF INDIA

Decided On July 31, 2007
CHANDRA KUMAR Appellant
V/S
STATE BANK OF INDIA Respondents

JUDGEMENT

(1.) SHRI P.V. Bhagwat, Advocate for the petitioner. Shri R.M. Deshmukh, Advocate for respondents No. 1 and 2. Shri Ramesh Chhazed, Advocate for the intervenor/auction purchaser.

(2.) THE present petition has been filed by the petitioner Chandra Kumar making grievance against the auction/sale of his immovable property by the respondent/Bank on account of default in non -payment of the dues towards the Bank by the petitioner.

(3.) IT is not in dispute that auction had been conducted on March 25, 2006 by the Bank and in the aforesaid proceedings, the intervenor Yogesh Kumar Chaudhari has been declared as successful bidder. It is also not in dispute that even after the auction proceedings were conducted/finalized, the possession of the property in question remains with the petitioner and had not been so far handed over to the auction purchaser.