SUNDARAM HOME FINANCE LIMITED Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through virtual/physical mode.

(2.) At the time of hearing, learned counsel for the petitioner submits that the petitioner has been duly intimated about the time fixed for delivering the actual physical possession of the secured asset, he thus concedes that the present Writ Petition has become infructuous.

(3.) In view of the above, the present Writ Petition is dismissed as infructuous.