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Judgment
Vivek Rusia, J
The petitioner has filed the present petition challenging the action of the respondent No.1, by which, the mortgaged property has been sold to the respondent No.2.
The respondent/Bank approached the Additional Collector by way of an application under section 14 of the SARFESI Act, in which, order dated 20.2.2025 was passed. The petitioner approached the Debts Recovery Tribunal in Securitisation Application under section 17 of the SARFESI Act challenging the ex parte.
An interim order dated 16.7.2025 was passed granting liberty to the petitioner to deposit Rs.10 lacs in two instalments, failing which the respondent shall be free to proceed in pursuant to order dated 20.2.2025. The petitioner has filed Annexure-P/10 which is a notice sent by registered post submitting that he made efforts to deposit the above amount of Rs.10 lacs, but he did not receive any response from the Bank.
Now, the mortgaged property has already been put to auction as per Annexure-P/9, which is liable to be challenged by the petitioner before the Tribunal in the pending Securitisation Application.
In view of above, we do not find any fault on the part of the respondents. In the result, the writ petition stands dismissed.