JASBIR SINGH - (1.) ,J: (ORAL)
(2.) COUNSEL for respondent Nos.1 & 2 has placed on record the letter written by Senior Manager (Recovery) dated 17-5-2006, wherein it has been stated that Rs. 2 lacs, which were deposited by the petitioner consequent to the order passed by this Court, shall be adjusted towards the loan amount due, to be paid by the petitioner. During course of arguments, counsel for the petitioner, states that an amount of Rs.4,87,803/- in the shape of bank drafts is lying deposited, with the respondent No.2. Apart from that, petitioner has already deposited more than Rs 73,000/- Mr. Sehgal states that above mentioned amount satisfies the claim of the respondents and nothing remains to be paid by the petitioner. Title deeds CM Nos.2982 & 3711 of 2006 in CWP No.3501 of 2005 of the property were handed over to the counsel for the petitioner in Court. It was further assured that the No Dues Certificate will be issued to the petitioner within 15 days from today. The CMs stand disposed of.;