CHITTARANJAN TRIPATHY Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking a direction from this Court towards the Opposite Parties to remove the charge over the mortgaged property registered with Sub-Registrar, Nayagarh.

(2.) The Petitioner further seeks a direction to the Opposite Parties to pay the Petitioner Rs.5000.00 per day from 1/12/2023 till removal of charge over the mortgaged property registered with Sub-Registrar, Nayagarh as per Circular of the Reserve Bank of India bearing No.RBI/2023-/60DoR.MCS.REC.38/1/1/1/2023-24 dtd. 13/9/2023.

(3.) The Petitioner also seeks a direction to the Opposite Parties to pay the Petitioner interest at the rate of 18% per annum on the sum computed as per Prayer No. (ii) (iii);