BASHEER VAKIL MOHAMMED Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) Heard Ms. P.K.Kalyanai, learned counsel appearing for Sri Amancharla V.Gopala Rao, learned counsel for the petitioner.

(2.) Having regard to the limited grievance expressed by the petitioner, and the order that is proposed to be passed, issuance of formal notice to the respondents is considered not necessary.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of sale notice dated 11.11.2021, whereby the secured asset is sought to be put to auction sale on 02.12.2021.