VIPULKUMAR VASANTLAL PARIKH Vs. AUTHORISED OFFICER UCO BANK

JUDGEMENT

(1.) The petitioner by this petition has challenged the action of the respondent Bank of holding of public auction of the property of Flat No.B/1, 2nd Floor, Anoli Cooperative Housing Society at Bodakdev.

(2.) When the matter is taken up for final hearing, Mr.Rana, learned counsel appearing for the respondent Bank states that he has received instructions that the loan account in question is already settled and the Bank has also issued No Objection Certificate on 25.02.2008, copy whereof is produced by him and he further states that as the loan account is settled, there would not be any further steps for recovery.

(3.) In the above view of the matter, as the account is settled by the Bank, the question of auction of the property would not arise, which is subject matter of this petition.