EURO LEDER FASHION LTD Vs. INDIAN BANK

JUDGEMENT

(1.) HEARD the learned Senior Counsel appearing on behalf of the petitioner and the learned counsel appearing for the respondent.

(2.) AT this stage of the hearing of the civil revision petition, the learned Senior Counsel appearing on behalf of the petitioner had submitted that, the auction proposed to be held, on 29.10.2009, had not been held, due to the interim order granted by this Court, on 27.10.2009. Therefore, instead of going into the merits of the civil revision petition, the District Munsif Court, Alandur, may be directed to dispose of the application, in I.A.No.1903 of 2009, in O.S.No.666 of 2009, on merits and in accordance with law, within a specified period.