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Judgment
8 paragraphs · 189 wordsPankaj Purohit, J
By means of this writ petition the petitioner has challenged the order dated 05.06.2024, annexure 6 to the writ petition passed by the State Government whereby the petitioner was directed to deposit Rs.59,04,093/- in Government Treasury within a period of one month.
Heard learned counsel for the parties.
Pursuant to the aforesaid order dated 05.06.2024 the petitioner got deposited Rs.11,24,333/- vide Challan No.08530724E0012295 dated 05.07.2024. Rest of the amount has not been deposited by the petitioner so far and he is before this Court for quashing the said order. But he made a request for permitting him to deposit the balance amount by way of installments.
Learned counsel for the petitioner made an innocuous prayer before this Court that the petitioner will deposit the balance amount under the order dated 05.06.2024 within a period of one month from today.
To this prayer, learned counsel for the respondents has no objection.
Accordingly, the writ petition is disposed of.
Petitioner is granted one month’s time from today i.e. 07.10.2024 to deposit the balance amount under order 05.06.2024 before the Government Treasury.