- (1.) Mr. B.R. Bansal, Advocate for the respondents has stated that, actually the suit filed by the Oriental Bank of Commerce was decreed only against Dharampal and Jagdish Chand, however, the said suit against Satbir Singh was dismissed. It appears that the share of Satbir Singh has been wrongly attached, sold and sale certificate issued, therefore, the order passed by this Court on 25.2.2011 may be re-called and order be passed accordingly.
(2.) In view of the statement made by Mr. B.R. Bansal, Advocate for the respondents, order dated 25.2.2011 passed by this Court is re-called.
(3.) Learned counsel for the respondents further states that he has no objection if the revision petition to the extent of the share of Satbir Singh, which has been wrongly auctioned, is accepted.;