- (1.) Special leave granted.
(2.) The limited question involved in this appeal is whether the offer which was made by the appellant who was an auction-purchaser would be valid indefinitely or not.
(3.) A suit was filed by Respondent 2 for recovery of money against respondent 3 and a Receiver was appointed. After the decree was passed and even during the tendency of the appeal, under orders of the court the receiver invited offers for the sale of the property of the judgment-debtor. The appellant made an offer for the purchase of the property. The offer of the appellant was that it would be valid for a period of three months from 13-2-1999. If the offer was not accepted the earnest money was to be returned and if the offer was accepted but the sale was not confirmed within three months, interest at the rate of 18 per cent of earnest money deposit of Rs. 15 lakhs was payable from 13-5-1999.;