SHARAD AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. By means of this petition, the petitioner has sought following reliefs:-

(2.) The petitioner is ready to obey the earlier orders and some additional amount, which the Court thinks reasonable to deposit.

(3.) In the facts and circumstances of the case, it is directed that if the petitioner deposits Rs. 25,00,000/- (Rupees twenty five lakhs only) within a period of two weeks', the respondent No. 3 shall connect the electric connection of the petitioner thereafter within a period of three days. It is further directed that earlier order shall operate for the rest of the amount to be paid by the petitioner, as directed in the office order dated 15.06.2010. In the event of non-compliance of the order of this Court, the authority concerned would be at liberty to proceed with the recovery.