20Th September vs The Authorized Officer
2023 Latest Caselaw 2794 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (M/B) NO. 269 OF 2023
                          20TH SEPTEMBER, 2023
Rakesh Tyagi                                                    .....Petitioner.
                                        Versus

The Authorized Officer, IDFC First Bank Ltd.                    ....Respondents.

Counsel for the Petitioner : Mr. Anchit Khokher, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

After some arguments, learned counsel for the

petitioner states that the time for deposit of the 50% amount

of Rs.34,22,095/-, which was 10 days granted by the Debts

Recovery Tribunal, Dehradun, vide order dated 05.09.2023,

may be extended by a few days.

2. We see no prejudice being caused to the

respondents if the said time is extended by a few days.

3. We, therefore, dispose of this petition by extending

the time for deposit of the aforesaid amount within one week

from today.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 20th September, 2023 NISHANT