AKRON (ACRON) HEALTHCARE PVT. LTD. Vs. MUKESH GUPTA

JUDGEMENT

(1.) THROUGH this order two appeals are being disposed of as a common order is under challenge in both these appeals.

(2.) THE S.A. filed by the respondents 1 and 2 seeking setting aside of the sale of their property mortgaged with the bank and to declare the said sale to be null and void is allowed and the sale in favour of respondent M/s. Akron Healthcare Pvt. Ltd. has been set aside by the Tribunal below. Accordingly, the present appeals have been filed by M/s Akron Healthcare Pvt. Ltd. and the bank to impugn the order passed by the Tribunal below.

(3.) AFTER considering the pleadings before it, the Tribunal framed the following issues requiring decision: -