SANGEETA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two intra-court appeals carry inter-related factual aspects; the appellants herein are also closely related as daughter and father; and, in essence, the matter is of attempt to somehow prevent the proceedings as adopted by the creditor Bank (represented by the respondent No.3) for recovery of the over dues against the borrower Shri Narendra Singh (respondent No.4 in SAW No.158/2012). Hence, these appeals have been considered together; and are taken up for disposal by this common order.

(2.) The appellants herein filed the respective writ petitions, being CWP No.12200/2011 and No.11463/2011, seeking to question the proceedings as adopted by the respondents Nos.2 and 3 for recovery of the dues against Shri Narendra Singh son of Fateh Singh Chouhan, who came to be impleaded as respondent No.4 in CWP No.12200/2011 on his application.

(3.) The petitioner of CWP No.11463/2011 (related with SAW No.159/2012) Shri Ashok Bhai Kasyap attempted to question the auction proceedings as sought to be adopted by the respondents under the auction notice dated 04.11.2011 on the allegations of irregularities; and prayed for the relief that he be allowed to participate in the auction without any partiality.