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Judgment
Arindam Sinha, J
Mr. Bidyabhusan, learned advocate appears on behalf of petitioner and submits, requisites have not yet been filed. He submits further, the writ petition be disposed of in line with order dated 3rd February, 2022 passed by coordinate Bench in W.P.(C) no.671 of 2022 (Chandan Kumar Ray v. Branch Manager, TATA Motors Finance Co. Ltd.).
He submits, his client is willing to pay 50% of outstanding dues on date for opposite party financier to not take steps to possess the vehicle. Said opposite party will then obtain repayment of the balance in instalments.
There has not been direction for issuance of notice. However, considering submissions made on behalf of petitioner, he is directed to approach opposite party financier with his intention to deposit 50% of outstanding dues, whereupon he may obtain assurance that his vehicle will not be taken possession of.
4.With above observation, the writ petition is disposed of.
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