DIVYAM AGARWAL Vs. INDIAN BANK

JUDGEMENT

(1.) The Petitioner, in the present Writ Petition, challenges the E-auction sale notice dtd. 20/8/2023 and the E-auction held on 21/8/2023, conducted by Opposite Party Nos.1 and 2 Bank as being illegal, arbitrary, and violative of the principles of natural justice.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: