Sudha Sharma vs State Of U.P. And Others
2012 Latest Caselaw 4870 ALL

Citation : 2012 Latest Caselaw 4870 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Sudha Sharma vs State Of U.P. And Others on 8 October, 2012

Bench: Ashok Bhushan, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 3064 of 2011
 

 
Petitioner :- Sudha Sharma
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Yogendra Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Pankaj Naqvi,J.

Re: Modification Application No. 259994 of 2012.

This is an application praying for extension of time to deposit the loan amount.

The writ petition filed by the petitioner, challenging the recovery, was disposed of on 19.01.2011, directing the petitioner to deposit the entire loan amount in 6 installments. Petitioner has deposited the substantial amount in 4 installments and however, it appears that petitioner could not deposit the balance amount of Rs.80,575, as the last two installments. Learned counsel for the petitioner, seeks extension of time to deposit the entire balance amount.

Considering the facts and circumstances of the present case, the present application is disposed of with the direction to petitioner / applicant to deposit the entire outstanding amount with interest upto 31st December, 2012.

With the aforesaid observations, the present application disposed of.

Order Date :- 8.10.2012

Chandra