PAHLAN ALI Vs. HDB FINANCIAL SERVICES LTD

JUDGEMENT

(1.) Heard Shri M Hussain, learned counsel for the petitioner, who is aggrieved by a Pre Sale Notice dtd. 17/7/2023 issued by the respondents in connection with an auction process for a vehicle purchased by the petitioner by taking financial assistance from the respondents.

(2.) Also heard Shri M Sharma, learned counsel appearing for the respondents.

(3.) It is the case of the petitioner that he had purchased a Tata Hitachi Ex 210 LC Super Hydraulic Excavator GP Bucket from GD Motors, Guwahati by taking financial assistance from the respondents. It is admitted that due to failure in payment of installments, the vehicle was possessed by the respondents and by the Pre Sale Notice mentioned above, the auction process has been initiated.