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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.

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