SUBHASH CHANDER GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Counsel for the petitioner states at the Bar that his client is prepared to make the payment of the decretal amount by instalments. The petitioner undertakes to pay a sum of Rs. 1300/- every month by the 10th of every month till the whole amount is fully paid. In case there are two consecutive defaults in payment of the instalment, the decree-holder shall be entitled to execute the decree. As long as the instalments are being regularly paid, the execution will remain stayed. In view of this undertaking, the petition is disposed of according. Petition disposed of accordingly.