M/S. Behera Paints & Hardware And Another vs Reserve Bank Of India, Bhubaneswar & Others

This matter is taken up through Virtual Mode.

Learned counsel for the petitioners submits that in compliance of the order dated 19.01.2022, a sum of Rs.10 lakhs by way of Demand Draft stands

deposited before the Opposite Party-Bank. He further submits that his clients are willing to deposit another sum of Rs.25 lakhs within one week and

the remaining balance within two months to save their properties being put for sale today.

Issue notice to the Opposite Party Nos.2 and 3 for 15.02.2022.

Mr. Anshuram Mishra, learned Advocate appears and waives of notice on behalf of Opposite Party Nos.2 and 3.

In the event of the petitioners depositing another sum of Rs.25 lakhs on or before 28th January, 2022 and an undertaking for clearing the remaining

balance within next two months, the successful bid, if any, shall not be confirmed without leave of this Court.

As the restrictions due to resurgence of COVID- 19 situation are continuing, learned counsel for the parties may utilize a printout of the order

available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide

Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated

vide Memo Nos.514 and 515 dated 7th January, 2022.

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