D. H. S. COMPUTER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and perused the record.

(2.) The present applications seeking leave to appeal have been filed by the borrower challenging judgment and order dtd. 5/8/2022 passed by the learned Single Judge in allowing two writ petitions namely Special Civil Application No. 2895 of 2010 and Special Civil Application No. 2898 of 2010 with the following directions:-

(3.) Pertinent is to note that the present set of appeals had been presented on 6/12/2022 and were got registered on 23/2/2023. The submission of Mr. N.V.Gandhi, learned advocate for the appellant is that the learned Single Judge has committed a grave error in issuing directions to the Official Liquidator to issue share certificates in favour of the petitioners who were auction purchaser that too by extending the time for making the deposit of the bid amount.