SIDDH ENTERPRISES Vs. CANARA BANK LIMITED

JUDGEMENT

(1.) Heard learned Advocate Mr.D.M. Devnani for the petitioner, learned Advocate Mr.Urvesh Gor for respondent No.1 Bank and learned AGP Mr.Akash Chhaya for respondent No.2.

(2.) Considering the broad consensus arrived at between the parties, more particularly learned Advocate Mr.Gor having received appropriate instructions from the respondent No.1 Bank, learned Advocate Mr.Devnani for the petitioner has tendered an affidavit of undertaking by the petitioner and whereas paragraph 6 of the said affidavit of undertaking reads as thus:-

(3.) Learned Advocate Mr.Devnani, upon instructions from Mr.Prahladbhai Ramjibhai Shrimali, brother-in-law of the petitioner, who is present in the Court, would submit that in case the petitioner were not able to adhere to the timeline as stated at paragraph 6 herein above, then he will not pursue the proceedings any further and would hand over the possession of the disputed property to the respondent Bank.