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Judgment
This matter is taken up through hybrid arrangement (virtual/physical mode).
The defaulting borrower is making a mercy plea for providing some reasonable time to clear the entire outstanding liabilities with a substantial amount as upfront to save his sole residential property (Secured Asset) being put to auction on 29.08.2022.
Mr. Swain, learned counsel for the Bank appearing on advance notice states that as per instructions the total outstanding dues as on today are Rs.20,23,876/-.
Issue notice for 26.09.2022.
Mr. Swain, learned Counsel appears and waives off notice on behalf of the Opposite Parties/Bank. Let requisite number of copies of the Writ Petition be furnished on him during the course of the day.
As an interim measure, subject to deposit a sum of Rs.10,15,000/- on or before 29.08.2022, the successful bid, if any, shall not be confirmed without the leave of the Court. The petitioner would also file an undertaking for clearing the remaining balance within next three months.
Urgent certified copy of this order be granted on proper application.
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