KISHANCHAND TRIKAMDAS VALECHA Vs. DENA BANK

JUDGEMENT

(1.) THE petitioner by this petition, has challenged the order passed by the learned Metropolitan Magistrate for assisting the Bank to take over the possession of the property under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act,2002 (hereinafter referred to as the "act" ).

(2.) IT appears that initially this Court had issued notice and thereafter, various orders were passed directing the petitioner to deposit the amount with the respondent Bank. Today, when the matter is taken up for hearing, Mr. Puj, the learned counsel for the respondent Bank confirms the position that all arrears of the installments are duly paid by the petitioner and now the petitioner will be required to pay regular installments as and when it becomes due.

(3.) MR. Jani, learned advocate for the petitioner states that henceforth regular installment shall be paid as and when it becomes due.