KOROMANDAL REFRACTORIES Vs. GENERAL MANAGER

JUDGEMENT

(1.) This Intra Court Appeal seeks to lay a challenge to the learned Single Judge's interim order dtd. 5/4/2022 granted in appellants' pending Writ Petition No.101326/2022, in which inter alia auctioning the security of the property is questioned. The said impugned order has a following text:

(2.) After service of notice, the answering respondents have entered appearance through their learned Panel Counsel and oppose the writ appeal making submission in justification of impugned order inter alia contending that the learned Single Judge had granted reprieve to the appellants vide order dtd. 1/4/2022 only on the assurance of the appellants to pay sum of Rs.2.6 crore on or before 05:00 p.m of 4/4/2022 as a pre condition for considering their OTS proposal and therefore, only a part payment having been made, the indulgence of this Court is not warranted.

(3.) Having heard the learned counsel for the parties and having perused the appeal papers, we are inclined to grant indulgence in the matter for the following reasons: