MADHUBEN vs. THAKKAR GOVINDLAL BALCHANDBHAI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 3443 of 2001 PETITIONER: MADHUBEN & ORS. RESPONDENT: THAKKAR GOVINDLAL BALCHANDBHAI & ANR DATE OF JUDGMENT: 05/02/2008 BENCH: TARUN CHATTERJEE & H. S. BEDI JUDGMENT: JUDGMENT O R D E R WITH CIVIL APPEAL NO. 3444 OF 2001 1. Heard learned counsel for the parties. 2. By the consent of the parties, Civil Appeal Nos. 3443 of 2001 and 3444 of 2001 are disposed of in the following manner :- \023The auction sale shall stand set aside after the appellants deposit in the Court of 3rd Joint District Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad a sum of Rs. 50,00,000/- (Rupees Fifty Lacs only) within four months from this date. In the event, the aforesaid sum of Rs. 50,00,000/- is not deposited within the time stipulated hereinabove, the auction sale already confirmed by the Courts below shall also stand confirmed, the appeals filed by the appellants shall stand dismissed and the peaceful vacant possession of the disputed auctioned properties shall be delivered to the respondent-auction purchaser within one month of failure to deposit the amount as directed hereinabove by the appellant.\024 3. The appeals are disposed of in the abovesaid manner. There will be no order as to costs.