P. V. BHASKAR RAO Vs. INDIAN BANK

JUDGEMENT

(1.) This matter was heard on 19/1/2022 and 27/1/2022 was fixed for pronouncement of order. However, for unavoidable circumstances, the order could not be pronounced on 27/1/2022. The order is delivered today.

(2.) We have heard Mr.T.VL Narasimha Rao, learned counsel for the petitioner and Ms.Dyumani, learned counsel for the first respondent. None has appeared for the second respondent.

(3.) By filing this writ petition under Article 226 of the Constitution of India, petitioner seeks quashing of e-auction sale notice dtd. 9/12/2020 issued by respondent No.1 for sale of the immovable properties mentioned in the schedule annexed to the said notice and further seeks a direction to the first respondent to release the schedule properties to the petitioner against payment of Rs.16.12 crores towards schedule property No.1 and against payment of Rs.3.38 corres towards schedule property No.2 as valued by respondent No.1 at the time of sanctioning the One Time Settlement (OTS) dtd. 26/10/2017 within a reasonable period.