INDIRA SUNDARAM Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the original petitioner has challenged the judgment dtd. 2/8/2023, of the learned Single Judge in the captioned Writ Petition (Civil) No.24694/2023.

(2.) We heard the learned advocates appearing for respective parties

(3.) The learned Advocate appearing for the appellant, on instructions, submitted that she is ready to deposit an amount of Rs.8.00 lakhs on or before 29/8/2023, with the respondent bank. He further states that the remaining outstanding amount shall be paid on or before 5/9/2023.