M/S Chandra Rice Mill Thru. ... vs State Of U.P. Thru. Prin. Secy. ...
2015 Latest Caselaw 4689 ALL

Citation : 2015 Latest Caselaw 4689 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

M/S Chandra Rice Mill Thru. ... vs State Of U.P. Thru. Prin. Secy. ... on 26 November, 2015

Bench: Ajai Lamba, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5812 of 2014
 

 
Petitioner :- M/S Chandra Rice Mill Thru. Proprietor Ram Bhawan
 
Respondent :- State Of U.P. Thru. Prin. Secy. Food & Civil Supply & 3 Ors.
 
Counsel for Petitioner :- Sudhir Kumar Singh
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Mahendra Dayal,J.

(Civil Misc. Application No. 97889 of 2015)

1. The application seeks extension of time to enable the petitioner to deposit outstanding amount.

2. We have considered the contention of the counsel.

3. Perusal of order dated 9th July, 2014 indicates that the following has been provided.

"In the event of default in deposit of any of the instalment as indicated above, the liberty of instalment granted by this court shall stand withdrawn and the respondent shall be entitled to recover the amount in accordance with law. In case the amount as indicated above is deposited by the petitioner before the State respondents they shall not be entitled to claim recovery charges."

4. In view of above, there is no ground to extend the time.

5. Application is dismissed.

Order Date :- 26.11.2015

Muk