MER BHARATBHAI KALUBHAI Vs. BANK OF BARODA

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers:-

(2.) The petitioner is seeking quashing and setting aside the communication dtd. 5/8/2022, whereby the respondent-Bank of Baroda has asked him to deposit the balanced amount of Rs.51,78,750.00 (75% of the bid amount) on or before 20/8/2022.

(3.) As the prayer clause suggests that the petitioner has not challenged the sale notice, however, he is challenging the subsequent communication issued by the respondent-Bank and further in the alternative, the petitioner has prayed for a direction on the respondent to resolve the issue of title of the secured asset by executing a registered relinquishment deed from Pravinbhai Bhogilal Patel and Bhartiben Bhogilal Patel before demanding remaining 75% of the bid amount.