S. BALAJI Vs. M. VIKASH KUMAR

JUDGEMENT

(1.) Challenge has been made to the impugned Docket Order passed by the Executing Court rejecting the request of the Petitioner to extent the time to another 45 days to deposit full amount of Purchase money.

(2.) The Petitioner was successful Auction Purchaser in Auction conducted by the Trial Court in E.P. No.5441 of 2022 in O.S. No.5769 of 2022. The total Purchase money is Rs.1,40,65,000..00 The Petitioner has deposited 25% of the total amount of purchase, however, he has not deposited the remaining amount within a period of 15 days as mandated under law. At this stage, the Petitioner sought permission to extend the time by another 45 days to deposit the remaining Purchase money. The Trial Court declined to grant time. Challenging the same, this Revision is filed.

(3.) The learned Counsel for the Petitioner submitted that he had already deposited a sum of Rs.35,16,250.00 towards 25% of the total Purchase money. When the time is sought to be extended by another 45 days, the same has been negatived. Hence, it is the contention that he is ready to pay remaining amount provided time is extended or the amount deposited by the Petitioner may be directed to be repaid.