GOPAL BAGRI Vs. URBAN COOPERATIVE BANK LTD., CUTTACK

JUDGEMENT

(1.) The auction sale dated 11.2.2015 under Annexure-2 initiated in exercise of power conferred under section 13(12) of the Securitization & Reconstruction of Financial Assets & Enforcement of Security Interest Act,2002 is under challenge.

(2.) This Court while issuing notices to the opposite parties vide order dated 26.2015 has passed the following order:

(3.) The opposite parties 7 (the auction purchaser) and 8 had appeared. This Court vide order dated 27.9.2016 has passed the following order: