UNION OF INDIA Vs. JAISWAL COAL COMPANY LIMITED

JUDGEMENT

(1.) We have perused the report of the Civil Judge (Senior Division) , mohanlalganj, Lucknow dated 31/3/1999 and heard learned counsel for the parties.

(2.) The learned Civil Judge (Senior Division) shall confirm the auction- sale of the agricultural land, after hearing the objection, if any, on the next date fixed in the case i. e. 28/4/1999. The amount of Rs 8,50,000. 00, which has been received as the auction money in respect of sale of the agricultural land, shall be given to the Union of India against proper receipt.

(3.) So far as the house property, namely. House No. 546-547, situated at sector E, Hind Nagar, Kanpur Road, Lucknow is concerned, learned counsel appearing for Shri Kubernath Jaiswal has today deposited in this court an amount of Rs 6,18,858. 00 by bank drafts in the name of the Deputy Registrar (Administration) Supreme court being the balance amount of Rs 14,68,858. 00. The Deputy Registrar shall draw the amount of the bank drafts and pay the same to the Union of India against proper receipt. The auction-sale of the aforesaid house shall, therefore, not be confirmed by the learned Civil Judge (Senior Division). On account of the deposit made today in this court by shri Kubernath Jaiswal, the attachment of the above-mentioned house is vacated. It is, however, directed that Shri Kubernath Jaiswal shall not alienate the said house, without the leave of this court. The auction-sale of the aforesaid house is set aside.