BHAGESHWARI PAPERS LTD. Vs. LAKHANI FOOTCARE PVT.LTD.

JUDGEMENT

(1.) Heard.

(2.) This application has been filed by one Anil Kumar Khandelwal with following prayer:

(3.) The IA has been filed with the plea that properties mentioned in the prayer clause (hereinafter referred as the disputed properties) have been purchased by the applicant by depositing the sale price of Rs. 6 crores and no objection certificate has been issued by the corporation bank therefore, the sale deed be now executed by the OL.