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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 10948 OF 2016 (Arising out of SLP ( C) No. 22869 of 2014)

THE UNITED COMMERCIAL BANK & ANR. APPELLANTS                                                                VERSUS

GANGADHAR MOHANTY & ANR. RESPONDENTS

J U D G M E N T  

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

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High Court.  The High Court is requested to dispose of the writ petition on or before 31.03.2017. 4. In view of the above observations, the appeal is disposed of.  No costs.

.................J. [KURIAN JOSEPH]

    ....................J.      [ROHINTON FALI NARIMAN]

NEW DELHI; NOVEMBER 18, 2016