Supreme Court - Daily Orders
Bhagat Singh Satyapal vs Chairman, Nainital Almora Kgb on 4 April, 2014
\SLP(C)No.8299/2014
1
ITEM NO.35 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).8299/2014
(From the judgement and order dated 12/12/2013 in WP No.661/2009 of
The HIGH COURT OF UTTARAKHAND AT NAINITAL)
BHAGAT SINGH SATYAPAL Petitioner(s)
VERSUS
CHAIRMAN, NAINITAL ALMORA KGB AND ORS Respondent(s)
(With appln(s) for exemption from filing O.T. and prayer for interim
relief ))
Date: 04/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Venkita Subramoniam T.R.,Adv.
Mr. Rahat Bansal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the petitioner has always been ready and willing to pay the decretal amount as per the decree passed by the civil court. Accordingly, he submits that two Demand Drafts - one, bearing No. 851926 for a sum of Rs. 6,06,685/- and the other, bearing No. 851927 for a sum of Rs. 2,50,000/- both in favour of Manager, Nainital Almora Kshetriya Gramin Bank/Uttarakhand SLP(C)No.8299/2014 2 Gramin Bank, Saraikhet have been prepared and, if the Court directs, these drafts shall be deposited with the respondent - Bank.
We permit the petitioner to deposit the above two Demand Drafts with the respondent - Bank immediately. The Bank shall accept the same without prejudice to its contentions in the matter.
Issue notice returnable in ten weeks. Dasti, in addition to the ordinary process, is permitted.
In the meanwhile, further proceedings pursuant to the notice issued under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 shall remain stayed.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master