NIROD KUMAR DEKA Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) M Heard Mr. B. D. Goswami, learned counsel appearing for the petitioner.

(2.) This is the fourth time that the petitioner has approached this court. Presently, this petition is filed challenging an e-auction sale notice dated 10.09.2019 for auctioning the secured asset of the petitioner and praying for reducing the monthly instalments from Rs. 57,000/- to 40,000/-.

(3.) When the first approach was made by the petitioner by filing an application under Article 226 of the Constitution of India, which was registered as WP(C) 7492/2018, this court had passed the following order on 31.10.2018.