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. 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 High Court. The High Court is requested to dispose of the writ petition on or before 31.03.2017.;