MOHD YASHIM Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Sri B.S. Khanka, counsel for the Petitioner and Sri S.K. Jain, counsel for Respondent No. 3.

(2.) In case the Petitioner deposits Rs. 15000 (Rupees Fifteen thousand only) within one month and thereafter continues to pay Rs. 1500/- (Rupees one Thousand Five Hundred) per month till the entire dues along with interest accrued thereon are cleared, the recovery proceedings shall remain stayed.

(3.) The writ petition is disposed of accordingly.