HARMINDER SINGH Vs. DEBT RECOVERY TRIBUNAL-III

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing of order dated 04.04.2018 (Annexure P-10) whereby the application for restoration of Securitisation Application filed by the petitioner was dismissed.

(2.) Petitioner is the auction purchaser. Debts Recovery Tribunal-III, Chandigarh (hereinafter referred to as 'DRT'); Authorized Officer, Canara Bank, SME Branch, Cheema Chowk, Ludhiana; Canara Bank, Cheema Chowk, Miller Ganj, Ludhiana; UCO Bank, Miller Ganj Branch, Ludhiana, M/s Raman Forgings, Ludhiana; Harvinder Singh and Arvinder Singh have been arrayed as respondents No.1 to 7, respectively, in the writ petition.

(3.) The petitioner purchased property through open auction conducted by UCO Bank, Miller Ganj Branch, Ludhiana (hereinafter referred to as 'respondent-bank' ).