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Judgment
Arindam Sinha, J
Heard learned counsel for both the parties.
Petitioner is seeking a direction against opposite party no.2, (financier) to accept 50% of the outstanding amount due as on date and undertakes to pay the balance 50% in six instalments with further undertaking to pay the regular instalments as and when falls due. Learned advocate for opposite party no.2 submits that the outstanding amount as on date is Rs.9.41,179/- and gives consent on behalf of his client to accept Rs.5,00,000/- within two weeks and balance amount to be paid in four instalments along with regular monthly instalments. Learned advocate for petitioner submits, his client will act accordingly.
Petitioner is directed to pay Rs.5,00,000/- within three weeks from today and balance amount can be paid in faour monthly instalments along with regular monthly instalments as and when falls due. On payment of such amount by petitioner, opposite party no.2 shall not take any coercive action against the vehicle in question. It is made clear that if petitioner fails to comply with any condition, opposite party no.2 is free to take action against the petitioner in accordance with law.
The writ petitioner is disposed of.
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