FAQIR CHAND DALIP KUMAR Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) This is a writ petition which, in effect, seeks directions to stay handing over of physical possession of the immovable property described as House No.32, First Floor, Ashok Vihar, Block B-4, Phase-II, Delhi-110052 (hereafter referred to as "Ashok Vihar Property").

(3.) Ms. Pratiti Rungta, who appears for the petitioners, says that apart from the Ashok Vihar Property, keys of three built up properties pursuant to orders of the Debt Recovery Appellate Tribunal (DRAT) have already been deposited. Besides this, Ms. Rungta says that the petitioners have ceded possession of a vacant parcel of land.