NISHANT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant petition is directed against a communication dtd. 13/2/2024 issued by the Chief Manager, Punjab National Bank to the petitioner stating that 25% of the sale price i.e., Rs.30.03 lakh deposited by him, has been forfeited, as he had failed to deposit the remaining 75% of the sale price within fifteen days i.e., by 11/1/2024 from the date of confirmation of sale.

(2.) The facts necessary for disposal of the instant petition are as follows:

(3.) The aforesaid prayer of the petitioner was turned down by the Bank by sending him an e-mail. A copy of the said communication has been placed before us by learned counsel for the respondent-Bank and with regard to which, there is no dispute between the parties. The said communication is reproduced below: