S. SRINIVASAN Vs. J. VINCENT

JUDGEMENT

(1.) By order of this Court dated 24.01.2020, the petitioner was directed to deposit a sum of Rupees Fifty Lakhs to the credit of C.S. No. 413 of 2011 on the file of this Court before the Registrar General, High Court of Madras within a period of two weeks. However, the same has not been complied with.

(2.) Mr. S. Sethuraman, learned counsel for the petitioner would submit that the petitioner is ready with Rupees Fifty Lakhs by way of Demand Draft dated 24.03.2020 bearing No. 023331 drawn in favour of the Registrar General, High Court of Madras.

(3.) Therefore, the petitioner is directed to deposit the same to the credit of C.S. No. 413 of 2011 on the file of this Court before the Registrar General, High Court of Madras subject to condonation in delay petition.