- (1.) Civil Revision No. 606 of 2005 titled Rajesh and Co. v. Haryana Financial Corporation and Anr. and Civil Revision No. 1742 of 2003 titled Haryana Financial Corporation v. Rajesh & Co. and Anr. are being disposed of by this common judgment as the parties are the same and these revision petitions are directed against the orders passed in the same case. For the sake of convenience, facts are taken from Civil Revision No. 606 of 2005 (Rajesh and Co. v. Haryana Financial Corporation and Anr.).
(2.) Rajesh and Company shall be referred to as the petitioner while Haryana Financial Corporation shall be referred to as the respondent.
(3.) The version of the respondent is that respondent No. 2, Haryana Credit and Leasing Limited, Hisar was the debtor of respondent. Collateral security furnished by respondent No. 2 i.e. SCO No. 196, Red Square Market, Hisar was sought to be sold by the respondent in public auction. For that purpose, advertisements were given in various newspapers on 27.12.2000 inviting tenders on or before 17.1.2001. The highest bid received from respondent No. 2 was for Rs. 27.60 lacs. Respondent No. 2 was requested to find out a better buyer and the said respondent vide his letter dated 15.3.2001 brought the petitioner for negotiations. The petitioner offered the bid for a little higher amount i.e. Rs. 27.75 lacs. This was not accepted by the respondent who issued further notices in the newspapers for calling bidders for negotiations to be held on 18.4.2001.;