Smt Veena M vs Branch Manager/Authorised Officer on 8 January, 2018

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Karnataka High Court

Smt Veena M vs Branch Manager/Authorised Officer on 8 January, 2018

Bench: A.S. Bopanna

                          1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF JANUARY, 2018

                       BEFORE

        THE HON'BLE MR. JUSTICE A.S. BOPANNA

        WRIT PETITION NO.44873/2016 (GM-RES)

BETWEEN:

SMT. VEENA M
W/O MANIKVASAGOM PILLAI
AGED ABOUT 31 YEARS
2ND FLOOR, OLD KHATHA NO.342
H.L.NO.382/383, 4TH CROSS
VIDYAMANYA NAGAR
ANDRAHALLI
BANGALORE - 560 091                    ...PETITIONER

(BY SRI.C.N.SRINIVASA RAO, ADV.)

AND:

1.     BRANCH MANAGER/
       AUTHORISED OFFICER
       UCO BANK, MALLESHWARAM BRANCH
       47, WEST PARK ROAD
       15TH CROSS, MALLESHWARAM
       BANGALORE - 560 003

2.     CHIEF MANAGER
       UCO BANK, MALLESHWARAM BRANCH
       47, WEST PARK ROAD
       15TH CROSS, MALLESHWARAM
       BANGALORE - 560 003

3.     THE AUTHORIZED OFFICER/
       UCO BANK, K.R.CIRCLE
       BANGALORE
                             2



4.   AUTHORISED OFFICER
     M/S. E-PROCUREMENT
     TECHNOLOGIES LTD.
     (AUCTIONTIGER)
     AHMEDABAD                           ...RESPONDENTS

(BY SRI. K.R.PARASHURAM, ADV., FOR R2;
    R1 AND R3 ARE SERVED AND UNREPRESENTED)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SALE NOTICE E-AUCTION PUBLIC NOTICE
DATED 27.07.2016 ISSUED BY THE RESPONDENTS VIDE
ANNEXURE - A AND ETC.

     THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

The petitioner is before this Court assailing the sale notice issued by the respondents. This Court had not granted any interim order while directing notice to the respondents.

2. The learned counsel for the respondents has filed a memo dated 08.01.2018 stating therein that the sale which was proposed through the impugned notice has not taken place for want of bidders. If that be the position, the prayer in this petition does not survive for consideration at this juncture. However, before any further action is initiated by the respondents, the 3 petitioner, if desirous may put forth appropriate proposal for settling the matter with the respondents.

The petition is accordingly disposed of.

Sd/-

JUDGE ST

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