Madhya Pradesh High Court
Vikash Bhadoria vs The State Bank Of India (Racpc Branch) ... on 11 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-6814-2016
(VIKASH BHADORIA Vs THE STATE BANK OF INDIA (RACPC BRANCH) THR)
17
Gwalior, Dated : 11-01-2018
None for the petitioner even in the second round.
Shri P.K.Gupta, learned counsel for the respondent No.1.
Heard on I.A.No.1222/2017, an application for vacating stay. It is the contention of the respondent No.1 that the vehicle was seized under the provisions of Clause 12 of the hypothetical agreement, which was executed by the parties and therefore petitioner is not entitled to keep the vehicle unless and until he decided to pay the dues of the petitioner.
In view of such submission, thirty days' time is granted to the petitioner to either clear the dues of the bank or the interim order as has been operating in favour of the petitioner shall cease to operate on expiry of thirty days.
I.A. is disposed of accordingly.
(VIVEK AGARWAL) JUDGE SP