AI Structured Summary
Not yet generated for this judgment
Judgment
This matter is taken up through virtual/physical mode.
In compliance of the previous order, learned counsel for the petitioner states that the petitioner is prepared to pay 50% of the loan amount upfront with the remaining balance within next two months.
Issue notice for 19th of April, 2022.
Mr. Udgata, learned counsel appears and waives off notice on behalf of the Opposite Parties-Bank. Let requisite number of copies of the writ petition be served on him within three working days.
As an interim measure subject to the petitioner depositing a sum of Rs.20,00,000/- (Rupees twenty lakhs) on or before 25th of March, 2022, the successful bid, if any shall not be confirmed without the leave of the Court. On the next date the petitioner shall also file an undertaking to clear the remaining balance by 31st of May 2022 in two equated installments.
Urgent certified copy of this order be granted on proper application.
…………………………