STEEL CORPORATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Karunakar P., learned advocate for petitioner, Smt.Niloufer Akbar, learned AGA for respondents No.1 to 3 and Shri Prakash Hegde K., learned advocate for caveator/respondent No.4.

(2.) Shri Karunakar for petitioner submits that petitioner has challenged the order passed by the Deputy Commissioner, Dakshina Kannada, directing the Tahasildar to take possession of petition schedule property. However, petitioner does not contest Bank's claim and if some time is granted, it undertakes to pay the total amount due to the Bank. As per his instructions, the amount due as on date is about Rs.31 Lakhs. Petitioner undertakes to pay Rs.15 Lakhs to respondent No.4-Bank on or before 25.01.2021 and the remaining balance amount within two months therefrom. Petitioner shall file an affidavit in this Court to the above effect.

(3.) Shri Prakasha Hegde for the bank has no objection.