- (1.) Heard Sri Vijit Saxena, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondent and Sri K.K.Tiwari, learned counsel appearing for respondent-Bank.
(2.) By means of this writ petition the petitioner has come up to this Court with the grievance that pursuant to the order of the Debts Recovery Appellate Tribunal dated 10th August, 2018, the petitioner has deposited the amount as directed and has undertaken to deposit the remaining amount.
(3.) At this stage the petitioner prays that since he has deposited the amount as directed by the Tribunal, the seal of the house may be opened although the possession of the house property may remain with the Bank.;