ASHIT KIRTIBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing, learned advocate Ms. Dimple A. Thaker appearing for the applicant has submitted that though the time limit of one month was granted to deposit remaining amount of Rs. 1,24,000/- vide order dated 07.07.2021 on account of severe financial crunch and on account of the fact that during the pandemic period, the small business of Pan Galla could not be carried out regularly by the applicant, as such, he could not maintain bona-fidely this period of one month and therefore, by way of tendering an undertaking dated 10.08.2021 has requested for some reasonable time to deposit balance amount of Rs. 1,24,000/- and prayed for six weeks time.

(2.) Considering the aforesaid stand, learned advocate Mr. Urvesh Prajapati appearing for the contesting respondent has stated that six weeks time would be too long since this was the very situation, was considered, when an order came to be passed on 07.07.2021. However, since the undertaking has been filed, the learned advocate Mr. Prajapati has submitted that some reasonable period be granted instead of period of six weeks.

(3.) In view of the aforesaid situation, which is prevailing and considering the submissions of both the learned advocates, time to deposit Rs. 1,24,000/- as reflecting in an undertaking tendered today on record is extended for a period of three weeks from today.