PARSHAV INFOTECH REPRESENTED BY ITS PARTNER NIRANJAN PAREKH Vs. ANAND RATHI GLOBAL FINANCE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is circulated for today due to grave urgency projected on behalf of the petitioner. It is brought to our notice that as per e-auction sale notice dtd. 30/12/2025, the subject immovable property is to be put to auction sale by the contesting respondent No.1 on 19/1/2026.

(3.) The learned counsel for the petitioner has tendered an affidavit of service along with documents, which show that copies of the petition were served upon respondent Nos.1 and 2 by hand delivery as well as by e-mail. The said affidavit of service is taken on record.