M/S. Payare Singh Yadav vs State Of U.P. & Others
2011 Latest Caselaw 1245 ALL

Citation : 2011 Latest Caselaw 1245 ALL
Judgement Date : 20 April, 2011

Allahabad High Court

M/S. Payare Singh Yadav vs State Of U.P. & Others on 20 April, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Civil Misc. Time Extension/Modification Application No.349774 of 2010
 
IN
 
Case :- WRIT - C No. - 71042 of 2009
 

 
Petitioner :- M/S. Payare Singh Yadav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajjan Singh
 
Respondent Counsel :- C.S.C.,G.P. Srivastava
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This writ petition was filed against the recovery of dues. It was disposed of vide order dated 24.12.2009 directing the petitioner to deposit the entire amount in four instalments. The petitioner has filed an application along with affidavit for modification of the order dated 24.12.2009.

We have heard counsel for the petitioner and Standing Counsel.

Counsel for the petitioner submits that the first three instalments have been paid and fourth instalment could not be paid.

In view of the circumstances mentioned above in the affidavit, petitioner may pay the fourth instalment along with all dues by 31st May 2011.

With these observation, the application is disposed of.

Order Date :- 20.4.2011