GUNVEEN SINGH Vs. INDIAN BANK

JUDGEMENT

(1.) UPON mentioning the urgency by Mr. Aggarwal, these matters are being been taken up today. Mr. Relan submits that the order impugned was passed yesterday i.e., on 9.4.2013 and though the appellant has applied for the certified copies of the order impugned, the same have not been received. He prays for and is allowed a week's time to file the same. Applications (IA Nos. 270/2013, 271/2013 and 272/2013) stand dispose of accordingly.

(2.) HEARD parties' Counsel on admission. These appeals have been directed against a common order dated 9.4.2013 passed on I.A. Nos. 184 to 186/2013 filed in S.A. Nos. 143/2012, 142/2012 and T.S.A. No. 15/2012, whereby the said applications seeking extension of time to deposit the amounts in pursuance of the order dated 7.11.2012 have been dismissed.

(3.) MS . Gupta, vehemently opposing the appeals, submits that the Tribunal below has dismissed those applications after taking into consideration all the relevant facts and circumstances of the case and the order impugned does not suffer with any infirmity or illegality as the appellant had utterly failed to comply with the order of the Tribunal below without any justified reason. She also submits that though the Bank was not agreeable to it, yet the Tribunal below, in order to give a chance of settlement to the appellant, had directed him to deposit the said amount within a reasonable time and restrained the Bank from taking any further action qua the property in question and as such he is not entitled to any extension of time. She also points out that the sale notice of the property in question has already been issued and the auction is going to be held on 22.4.2013 and the appellant may participate in that auction and purchase the property.