ANURAG BHATNAGAR Vs. RAJASTHAN FINANCIAL CORPORATION

JUDGEMENT

(1.) Application for early listing of stay application is allowed.

(2.) With the consent of learned counsel for the parties arguments were heard on the stay application and the same is being disposed off.

(3.) Learned counsel for the appellant submitted that the respondents are taking possession of unit of the appellant whereas he was always ready to pay the principal as well as interest amount to the respondent, as per scheme introduced by them, but he was not informed about result of his application in time, therefore, he could not deposit the amount. He submitted that now respondents are demanding a huge amount on account of interest, therefore, respondents may be restrained from taking possession of the appellant's unit.