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Judgment
6 paragraphs · 121 words
1.
This matter is taken up through Virtual/Physical Mode.
2.
Learned counsel for the petitioner undertakes to deposit the required amount in terms of the settlement dated 02.06.2022 (Annexure-5) as also the EMI due for September, 2022 as upfront for upgrading both the accounts so as to avoid the sale of the mortgaged properties fixed for auction on 12.09.2022.
3.
Issue notice to the Opposite Parties.
4.
On our asking, Mr. B.N. Udgata, the panel lawyer of the UCO Bank appears and waives off notice on behalf of the Opposite Parties. Let required number of copies of the writ petition be supplied to him during the course of the day.
5.
List on 09.09.2022 high up in the cause list.
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