Jagveer Singh vs State Of U.P. & Others
2012 Latest Caselaw 4261 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 71279 of 2010
 

 
Petitioner :- Jagveer Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Mukesh Chandra Gupta
 
Respondent Counsel :- C. S. C.,A. K.Mishra
 

 
Hon'ble V.K. Shukla,J.

Time Extension Application

Aforesaid application is supported by Delay Condonation Application for extension of time as provided in order dated 08.12.2010.

The order passed by this Court is self contained and the such orders are passed on concessional basis order in order to protect the interest of the Bank as well as of the petitioner, as anxiety of the bank is to receive back the money, therefore, it agrees that the amount is paid in installments.

Accepted position is that the order dated 08.12.2010 has not been complied with and one of the terms and conditions of the said order is that in case all the installments are not paid within the stipulated period, the recovery would be pressed, and when such order was passed, the petitioner had undertaken not to challenge the same. Once such is the situation, then there is occasion for the petitioner say that on account of ill health, he could not comply with the order.

Consequently, application is rejected.

Order Date :- 19.9.2012

SRY