• In the aforesaid writ petition, Harender Singh assailed the order of the Recovery Officer, whereby, the property had been ordered to be sold by public auction in discharge of ... the debt owed by M/s Amar Timber Works to the Allahabad Bank. The High Court ordered the auction purchaser, i.e. Sadashiv Prasad Singh to be impleaded as a party- respondent. The High Court dismissed the above writ petition by accepting the objections raised on behalf of the Bank