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CASE NO.: Appeal (civil)  3443 of 2001

PETITIONER: MADHUBEN & ORS.                                              

RESPONDENT: THAKKAR GOVINDLAL BALCHANDBHAI & ANR   

DATE OF JUDGMENT: 05/02/2008

BENCH: TARUN CHATTERJEE & H. S. BEDI

JUDGMENT: JUDGMENT                 

O R D E R  WITH  

CIVIL APPEAL NO. 3444 OF 2001

1.      Heard learned counsel for the parties. 2.      By the consent of the parties, Civil Appeal Nos. 3443  of 2001 and 3444 of 2001 are disposed of in the following  manner :- \023The auction sale shall stand set aside after the  appellants deposit in the Court of 3rd Joint District  Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad  a sum of Rs. 50,00,000/- (Rupees Fifty Lacs only)  within four months from this date.  In the event, the  aforesaid sum of Rs. 50,00,000/- is not deposited  within the time stipulated hereinabove, the auction  sale already confirmed by the Courts below shall also  stand confirmed, the appeals filed by the appellants  shall stand dismissed and the peaceful vacant  possession of the disputed auctioned properties shall  be delivered to the respondent-auction purchaser  within one month of failure to deposit the amount as  directed hereinabove by the appellant.\024   3.              The appeals are disposed of in the abovesaid  manner.  There will be no order as to costs.