ASHOK KUMAR MEHTA Vs. BANK OF BARODA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dated 22 nd October, 2019 passed by Debts Recovery Tribunal, Jaipur (for short "the Tribunal"). The petitioner has also prayed for a direction against the respondents for not confirming the sale of the secured assets.

(2.) Learned counsel for the petitioner submits that the order dated 22nd October, 2019 has been passed by the Tribunal without considering the facts that the petitioner has paid substantial amount to the respondent Bank and he always complied with the directions issued from time to time by the Tribunal for depositing the amount. Learned counsel for the petitioner has also produced statement/details of the amount deposited by the petitioner. Learned counsel submitted that till date, the petitioner has paid Rs.2,77,03,000/-.

(3.) Learned counsel submitted that the respondent Bank has proceeded in arbitrary manner by putting property of the petitioner on auction and further, they have also taken steps to confirm the sale of the mortgaged property of the petitioner.