JASBIR SINGH, J. - (1.) (Oral)
(2.) IN this writ petition, petitioners have challenged notices, Annexures P/1 to P/3, issued by the respondent-Company. On August 31, 2006, while issuing notice of motion, following order was passed by this Court:- Counsel for the petitioners states that the petitioners have committed a default in deposit of some instalments. The respondent-Company has issued a notice under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security INterest Act, 2002. He further states that the petitioners are ready to pay the defaulted amount along with interest/penal interest and that let the respondent-Company refix their instalments and they shall pay rest of the amount accordingly. Counsel further states that the defaulted amount, whatever may be, shall be paid by the petitioners on the next date of hearing. Notice of motion for October 23, 2006. Mr. S.S.Chaudhary, Advocate, accepts notice on behalf of respondent - Union of INdia. IN the meantime, petitioners are directed to contact local office of the respondent-Company and liberty is granted to them to deposit the defaulted amount with the respondent-Company. Subject to deposit being made, no further action shall be initiated against the petitioners. Thereafter, when the matter was taken up on 23.10.2006, none came present on behalf of the petitioners to assist this Court. In the interest of justice, the matter was adjourned for today. Counsel for the respondent-Company states that the amount, as undertaken by the petitioners on 31.8.2006, has not been deposited. In view of this fact, we feel that the petitioners are not entitled to any relief from this Court. Dismissed.;