Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 595 OF 2016
M/S. APJ LABORATORIES PVT.LTD. PETITIONER
VERSUS
UNION OF INDIA AND ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. When this Writ Petition came up for admission on
29.07.2016, this court passed the following order:
“Issue notice.
In the meantime, there shall be stay of further
proceedings for auction of the property taken from the
petitioner on a condition that the petitioner shall
deposit 75% of the dues as on 31.03.2016 in two
instalments. The first instalment of 50% of the dues
shall be remitted within six weeks from today and the
balance 25% shall be remitted within another six weeks.
JUDGMENT
Post after six weeks, so as to see whether the
first instalment is remitted or not.
It is made clear that in case the first instalment
is not remitted within six weeks from today, as
ordered, the writ petition shall stand dismissed
without further reference to the Court.”
2. Today we are informed that the petitioner could not
however, comply with the conditions in the above order.
Therefore, in terms of the said order writ petition is
dismissed.
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3. However, we make it clear that dismissal of the writ
petition shall not stand in the way of the petitioner,
availing one time settlement, if available, with the bank.
...................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
SEPTEMBER 14, 2016
JUDGMENT
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