DHARAMBIR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition was listed on 26.10.2018 when the following order was passed:-

(2.) The office note shows that the petitioner has now deposited the said amount in this Court. The vehicle in question is undisputedly in possession of the respondent-Bank. The apprehension of the petitioner is that during pendency of this petition, the vehicle may be auctioned by the respondent-Bank and that it may not yield the actual price of the vehicle. The learned counsel for the petitioner makes a statement that the petitioner is ready to deposit an amount of Rs.2,72,733/- within a period of one week, which is the amount of arrears payable by the petitioner.

(3.) It is submitted on behalf of the petitioner that when such deposit of amount is being undertaken to be made within a week from today, the respondent-Bank may be restrained from putting the said vehicle to auction.