Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10948 OF 2016
(Arising out of SLP ( C) No. 22869 of 2014)
THE UNITED COMMERCIAL BANK & ANR. APPELLANTS
VERSUS
GANGADHAR MOHANTY & ANR. RESPONDENTS
J U D G M E N T
KURIAN,J.
1 Leave granted.
2 The appellant-Bank approached this Court aggrieved by the
impugned order dated 17.07.2014 which reads as follows :
“This Court directs the Zonal manager, UCO bank
to file an affidavit to the effect that in no case
compromise has been done where the value of the
property is more than the value of outstanding
amount.
JUDGMENT
List this matter next week.”
3 Heard the learned counsel for the appellants and
respondents. The parties have fairly submitted that the
matter can go back to the High Court without insisting
for the affidavit. Therefore, without expressing any
opinion on the merits of the case, we set aside the
order as extracted above and remit the matter to the
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High Court. The High Court is requested to dispose of
the writ petition on or before 31.03.2017.
4. In view of the above observations, the appeal is
disposed of. No costs.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
NOVEMBER 18, 2016
JUDGMENT
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