TEJ PROPERTIES PVT LTD Vs. SUSHIL K CHAKRAVARTY

JUDGEMENT

(1.) Mr. A.D. Mahendroo, Advocate for Punjab National Bank has made a statement that the plaintiff has cleared the dues of the bank insofar as the mortgage of the property is concerned and thus the bank would release the documents in pursuance to the directions of this Court. Learned counsel also states that the plaintiff has undertaken to give up all other claims against the bank which is accepted by learned counsel for the plaintiff.

(2.) In view of the aforesaid no further directions are called for on this application and the same stands disposed of.

(3.) The necessary undertaking be filed by the plaintiff within a week. CS (OS) No.2501/1997