KAILASH CHANDRA Vs. BANK OF BARODA AND OTHERS

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Review Petition No.1/2018 are narrated hereunder.

(2.) Present review petition has been filed for reviewing the order dated 09.03.2017 passed in Miscellaneous Appeal No.2066/2015 (Kailash Chandra Kallota Vs. Bank of Baroda and Ors.). Undisputedly, in the present case, land was mortgaged by the title holders with Bank of Baroda in the year 1975 and as the borrower failed to repay the loan, a civil suit was preferred by the Bank of Baroda on 25.09.1981. The suite was decreed on 208.1988 and the property was sold in the year 2003 and sale certificate was issued on 25.04.2003.

(3.) The borrower has preferred a writ petition before this Court and the same was dismissed i.e. W.P. No.1055/2003 and review petition was preferred i.e. R.P. No.397/2012 and it was again dismissed on 30.08.201 A special leave petition was also preferred and it was dismissed on 112.2013 on dealy as well as on merits and thereafter, the present applicant came up before this Court against the rejection of his objection, which was preferred by him before the executing court.