SUBAIR PAKKO Vs. MOTOR VEHICLES TAXATION OFFICER CUM

JUDGEMENT

(1.) HEARD. Following the interim order, no deposit was made by the petitioner. Learned counsel for the petitioner now submits that matter has become infructuous. If no amount was paid and if account was not settled, obviously, the lender is well within authority to confirm any sale under the SARFAESI Act. Hence this writ petition is dismissed.