SAVITRI PATEL Vs. BANK OF BARODA

JUDGEMENT

(1.) Letter dated 24.11.2011 addressed to the Hon'ble Chief Justice was directed to be treated as petition in view of the provision of Chapter XIII A Rule 12 of the High Court of Madhya Pradesh Rules, 2008.

(2.) The petitioner, Smt. Savitri Patel, guarantor in cash credit facility of her late husband in the letter had stated:

(3.) In order to ascertain the correctness of the statement by the petitioner, the Bank of Baroda was called upon to respond. Learned counsel who represented the Bank since, informed that the property in question has been auctioned, the auction purchaser was also permitted to respond.