LAWS(GJH)-2021-9-730

KIRITBHAI GOPALBHAI RANA Vs. STATE OF GUJARAT

Decided On September 01, 2021
Kiritbhai Gopalbhai Rana Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) It is submitted by the learned advocate for the applicant that the applicant has deposited Rs.25.00lakhs as per order dtd. 20/7/2021 passed by this Court in the present matters. However, the applicant could not deposit Rs.75.00 lakhs within a period of five weeks.

(2.) Learned advocate for the applicant has requested for further time to deposit amount of Rs.75.00 lakhs. However, at this stage, the interim order dtd. 20/7/2021 passed by this Court is required to be considered by this Court. The same is reproduced hereinbelow:

(3.) It is pertinent to note that pursuant to the order dtd. 20/7/2021, the applicant has filed an Undertaking dtd. 28/7/2021 in both the matters. It is specifically stated in the said Undertaking that both the applicants will deposit Rs.25.00 lakhs within one week and further amount of Rs.75.00 lakhs will be deposited within a period of five weeks i.e. on or before 3/9/2021. Further, the amount of Rs.2.00 crore in equal installments will be deposited within three months i.e. on or before 3/12/2021 as per the direction issued by this Court in the order dtd. 20/7/2021. It is not in dispute that the amount of Rs.25.00 lakhs has been deposited by the applicants and till today, they have not deposited Rs.75.00 lakhs before the concerned trial Court. Learned advocate for the applicant has also submitted that the applicant is not in a position to deposit Rs.75.00 lakhs on, or before, 3/9/2021.