MANOHARLAL Vs. BHOORA

JUDGEMENT

(1.) Sri M.R. Jaisawal Advocate appears for writ petitioner. Sri S.P. Kesarwani learned Standing Counsel appears for State respondents. Admit.

(2.) Counter affidavit to be filed within two weeks. Rejoinder affidavit may be filed within one week thereafter. List the matter after four weeks.

(3.) The writ petitioner undertakes to pay demanded dues of Rs. 2,16,971, (Two Lac Sixteen thousand Nine hundred Seventy one) in cash and balance Rs. 1,00000.00 (One Lac) by way of Bank guarantee and further Rs. 1,00000/(one Lac) by any other security to the satisfaction of respondent no. 3 in respect of each vehicle within two weeks. In the event of compliance of such direction there shall be stay of the demand notice dated 6.8.2002 (Annexure 1 to writ petition) and the vehicles in question shall be released. In default of compliance of the directions within two weeks as stated, the interim stay shall stand automatically vacated.