DUSHYANT CHHOTALAL BHATT Vs. SPECIAL RECOVERY OFFICER

JUDGEMENT

(1.) THE petitioner has preferred the petition for challenging the attachment notice dated 14th July, 1995 and it is prayed to restrain the respondents from taking any steps in response to the same. The petitioner has also prayed to direct the respondent to forthwith refund the amount of Rs. 12,000/- taken from the petitioner with interest.

(2.) WHEN the matter is taken up for final hearing, Mr. Shastri, learned counsel for the petitioner places on record the communication addressed by the respondent - Bank to the petitioner dated 15th March, 2008, copy whereof is given to him by Mr. Vibhuti Nanavati for the respondent - Bank stating that if the petitioner pays the amount of Rs. 5,000/- towards outstanding amount, 'no Due' certificate shall be issued by the respondent- Bank.

(3.) MR. Shastri further states that the petitioner is ready to pay the amount of Rs. 5,000/- within two weeks and upon such payment, the Bank may issue the 'no Due' certificate, as per the letter dated 15th March, 2008, copy whereof is produced today.