LEGAL HEIRS OF ARUNA SARMA Vs. HDFC BANK

JUDGEMENT

(1.) The supervisory jurisdiction of this Court conferred by Article 227 of the Constitution of India is sought to be invoked whereby a challenge has been made to an order dt. 24.11.2016 passed by the learned Debt Recovery Tribunal, Guwahati (DRT) in IA/33/2016 arising out of OA No.216/20216.

(2.) By the impugned order, the learned DRT has appointed one Shri Saikat Mukherjee, respondent no. 2 as the Receiver to take possession of the immovable as well as the movable properties which are the subject matter of the recovery proceedings instituted by the respondent no. 1-Bank before the DRT.

(3.) Before going to the issue which calls for determination, the facts of the case are required to be stated in brief.