SATBIR Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) A perusal of the impugned order dated June 15, 2010 indicates that the sale warrants had been issued for auction of the immoveable property of the Petitioner/ judgment debtor, as no bidder came forward despite six dates having been fixed in the year 2006 and 2007. The Executing Court has granted permission to the decree-holder to participate in the bidding fixing the date of sale as August 14, 2010 and for submission of report on August 28, 2010.

(2.) It has been informed that the date of auction now fixed by the Executing Court is April 22, 2011. Counsel for the Petitioner has submitted that the Petitioner/ judgment debtor has got an intention to make the payment to the decree holder bank.

(3.) A perusal of the impugned order also indicates that counsel for the Petitioner had sought number of adjournments for payment but payments were not made.