SUKHBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave is granted to place on record written statement of respondent No. 5, on acceptance of the oral prayer of learned counsel for the said respondent to recall the order dated 15.07.2013 whereby he had been proceeded against exparte.

(2.) It is not disputed before us that the mode of sale is available and that all the necessary formalities under the Rules have been concluded.

(3.) Despite the aforesaid, learned counsel for the petitioner seeks to assail the transaction by firstly contending that only auction should be the mode of disposal of the property and secondly by seeking to impugn the price fixation.