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Judgment
This matter is taken up through hybrid mode.
The guarantor is before this Court with the mercy plea to save his residential house, which is put to auction on 16th December, 2021 being a secured asset for an outstanding liability of Rs.1.00 crore approximately.
It is stated that the petitioner is ready and willing to deposit a substantial upfront amount with the remaining to be cleared within next one month.
Issue notice for 5th January, 2022.
Mr. Bhaskar Chandra Panda, learned Advocate appears and waives of notice on behalf of both the opposite parties-Union Bank of India.
In the event of deposit of a sum of Rs.50 lakhs on or before 17th December, 2021, the successful bid, if any, shall not be confirmed without the leave of the Court.
Urgent certified copy of this order be granted during course of the day.
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