Supreme Court - Daily Orders
Ram Ratan Paras vs State Of U.P. . on 2 January, 2014
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ITEM NO.14 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2013
CC 21803/2013
(From the judgement and order dated 28/05/2013 in WPC No.29650/2013
of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
RAM RATAN PARAS & ANR. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. D.K. Thakur, Adv.
Mr. Debasis Misra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court permitting the petitioners to pay the dues of the Bank amounting to Rs.8,76,342.50 in installments. However, we extend the time to pay the first installment fixed by the High Court by one month from today.
The special leave petition is dismissed accordingly.
(G. SUDHAKARA RAO) (SHARDA KAPOOR)
COURT MASTER COURT MASTER