KORAL BUILDERS Vs. PARSHWANATH CO.OP. BANK LTD

JUDGEMENT

(1.) In Writ Petition No. 2945 of 2015 filed by the borrower, following order was passed on 15 January 2019:-

(2.) Thus, the Court had directed the Petitioners to deposit an amount of Rs. One Crore and upon depositing the same, the petition was to be heard on merits. The reasons for issuance of such directions was also recorded.

(3.) Registry has placed an endorsement that the amount has not been deposited. Learned counsel for the Respondent Bank and the auction purchaser states that as per their own information, Petitioners had approached the Apex Court against the order dated 15 January 2019 by filing a Special Leave Petition and that Special Leave Petition was rejected. They state that the order of the Apex Court will be placed on record.