KOTAK MAHINDRA BANK LIMITED Vs. ARUN KUMAR M.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for respondent No.1/caveator.

(2.) This intra-Court appeal has been filed against the order dated 16.11.2021 passed in W.P.No.4250/2020. The operative portion of the order reads as under:

(3.) Learned counsel for the appellant-Bank submits that the appellant is ready to consider the OTS proposal which may be submitted by respondent No.1 and the appellant will not finalize the auction before two weeks as provided by learned Single Judge, however, the appellant may be permitted to hold auction as per the schedule, as the date of auction has already been published and the appellant has received several offers from the buyers to participate in the auction. In case the auction is deferred, the appellant may not get a good buyer to purchase the mortgage property in question.