WINMAXX MANAGEMENT SERVICE PVT LTD Vs. UCO BANK

JUDGEMENT

(1.) The challenge in this writ petition is to the letter, dated 8th De-cember, 2010, written by the Assistant Gen-eral Manager, Asset Management Branch of UCO Bank, respondent No.l, whereby and whereunder, the respondents terminated the sale process with the petitioner and forfeited the sum of Rs. 10,00,000/- (Rupees ten lakh) only for part adjustment of the loss suffered by the bank respondent due to non fulfill-ment of the terms and conditions of sale by the petitioner and also called the petitioner to pay the two cheques amounting to Rs. 11,03,000/- (Rupees eleven lakh three thou-sand) only which were dishonoured so that the bank respondent may recover the loss in full caused by the petitioner and also for a mandamus directing the bank respondent to execute all necessary deeds and documents in favour of the petitioner on receipt of the balance consideration of money amounting to Rs. 2,10,30,000/- (Rupees two crores ten lakhs and thirty thousand) only.

(2.) Heard Mr. A. K. Bhowmik, learned senior counsel as assisted by Mr. T. K. Deb as well as Mr. R. Dutta, learned counsel ap-pearing for the petitioner. Also heard Mr. S. Datta, learned counsel appearing for the bank respondents.

(3.) As agreed to by the learned counsel for the parties, the instant writ petition is taken up for final disposal at the admission stage.