Raj Kishor Rastogi vs The State Of U.P. Thru Secy. And 2 ...
2017 Latest Caselaw 1092 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 19851 of 2017
 

 
Petitioner :- Raj Kishor Rastogi
 
Respondent :- The State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Vijai Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Upon instructions, it is reported by the learned Standing Counsel that there is deficit of approximately Rs. 45158.23/- in the statutory deposits of 1/3 to be made by the petitioner for maintaining his appeal.

Learned counsel for the petitioner on the other hand submits that the petitioner is ready to deposit the said money. One month time for the purpose has been sought. The petitioner undertakes to deposit the deficit money within a period of one month from today. He shall file an undertaking before the Deputy Commissioner (Stamp) within a period of one week from today that the deposit would be made within a period of one month. In case such an undertaking is given, no recovery shall be initiated against the petitioner and the Commissioner shall make an effort to decide the appeal on merits expeditiously.

However, in case, no such undertaking is furnished or deposits are not made by the petitioner within the time given above, it would be open for the competent authority to proceed with the recovery.

With the above observations and directions, the writ petition is disposed of.

Order Date :- 23.5.2017

B.K./-