PRASANTA KUMAR PATRA Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) This matter is taken up through virtual/physical mode.

(2.) This Court while issuing notice had passed an interim order dtd. 11/1/2013, which reads as under:

(3.) In the counter filed on behalf of the Bank/Opposite Parties it is stated that the petitioner did not comply with the aforesaid condition of deposit of Rs.60,00,000.00 in spite of extension of time granted vide order dtd. 8/5/2014.