MANSA MATA MOTORS Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) On 20/10/2021, this court passed the following order:

(2.) Today, the alleged sole proprietor of the petitioner, Ved Prakesh Bhardwaj has filed an affidavit in the open court, which is taken on record, wherein he has undertaken to pay entire outstanding amount as undertaken by him, to the respondents-Bank before 20/11/2021.

(3.) In the given facts and circumstances, we deem it proper to dispose of the instant petition by directing the petitioner to pay entire outstanding amount along with upto date interest i.e. accrued till 30/10/2021 to the respondent-Bank by 20/11/2021. Ordered accordingly.