USHA SHARMA Vs. KIRAN BALA

JUDGEMENT

(1.) PETITIONERS have filed this petition challenging the order dated 24.11.2011 (Annexure P -4) whereby application moved by them for extension of time to deposit the balance sale consideration in pursuance to the judgment/decree dated 13.06.2011, was dismissed.

(2.) I have heard learned counsel for the parties and have gone through the record available on the file carefully. Impugned order dated 24.11.2011 (Annexure P -4) reads as under: -

(3.) THEREAFTER , an application was moved in November, 2011 for extension of time to deposit the balance sale consideration. The reason given by the petitioners was that they could not deposit the balance sale consideration within the time fixed as Usha Sharma had to undergo a heart surgery. It was also averred that the petitioners were ready with the balance sale consideration but could not deposit the same as Usha Sharma had to undergo a heart surgery.