SANJAY KUMAR AGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By filing this writ petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 24.11.2019 passed by the Recovery Officer-I, Debts Recovery Tribunal-I, Hyderabad, i.e. respondent No.2.

(3.) By the aforesaid order dated 24.11.2019, respondent No.2 dismissed the petition filed by the petitioner under Rule 61 of the II Schedule to the Income Tax Act, 1961, seeking stay of all proceedings pursuant to auction of the schedule property conducted on 05.09.2019 including confirmation of sale and sale certificate.