ALOK BADAL Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) Heard on admission. This revision is directed against the order dated 25-1-2012 passed by IX ADJ, Bhopal in Execution Case No. 288/07-08 setting aside the auction-sale proceedings for non-deposit of purchase money within the period of 15 days from the sale of the property as prescribed under Rule 85 of Order XXI of Code of Civil Procedure.

(2.) The legal consequences of default of payment of purchase money have been enumerated in Rule 86 of Order XXI of the Code. Accordingly, after defraying expenses of the auction sale, the property has to be re-sold. The provisions of Rules 84 and 85 of Order XXI are mandatory and upon noncompliance with these provisions, there is no sale at all Manilal Mohanlal Shah and others vs. Sardar Sayed Ahmed Sayed Mahmad and another, 1954 AIR(SC) 349referred to. As explained further, even the inherent powers of the Court cannot be invoked to circumvent these mandatory provisions of the Code.

(3.) As an obvious corollary, contention that the time to deposit the remaining 75% of the purchase money could be extended under section 148 of the Code as the application for extension of time (Annexure A-5) moved before expiry of the prescribed period of 15 days is apparently misconceived as Rules 84 and 85 leave no discretion of power to Court to extend time statutorily fixed by these Rules or to condone any delay in depositing the purchase money.