- (1.) Heard Sri Anand Mohan Pandey, learned counsel for the petitioner. Learned Standing Counsel has appeared for respondents No.1, 2 and 3, Sri P.N. Tripathi for respondent No.4 and Sri Pawan Kumar Mishra for respondent No.5.
(2.) The petitioner has preferred this writ petition against the order dated 6.3.2014 passed by the Presiding Officer, Debts Recovery Tribunal, Allahabad and the order dated 15.1.2016 passed by the Debts Recovery Appellate Tribunal, Allahabad.
(3.) By the aforesaid two orders, the argument of the petitioner that the auction of the property was invalid as the auction purchaser had failed to comply Rule 9(3) of the Security Interest (Enforcement) Rules, 2005 was turned down.;