ASHWA GOLD Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr. Aditya Pandya for the petitioners and learned advocate Mr. Umesh Gor for the respondent- Bank.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 2/12/2022 whereby the application I.A No. 618 of 2022 filed by the petitioner for extension of time in Appeal on Diary No. 1061 of 2022 is dismissed and consequently, the appeal was also dismissed. The order passed by the DRAT reads as under:

(3.) It was submitted by learned advocate Mr. Pandya that the amount of Rs.30.00 lakh could not be paid before 26/12/2022 by the petitioner and accordingly, the appeal was dismissed.