RAJEEV PATIAL Vs. PARVATIYA GRAMIN BANK

JUDGEMENT

(1.) THE petitioner has challenged the order dated 5.10.2009 Annexure P-2 whereby the petitioner has been directed to be sent to civil imprisonment initially for a period of one month.

(2.) THIS order is kept in abeyance. During the course of this petition which was filed about one year back, various opportunities were given to the Whether the reporters of local papers may be allowed to see the Judgment? petitioner to deposit some amounts but he has failed to deposit even a single paisa till date.

(3.) IN my view, the petitioner has already been given reasonable time to deposit this amount but he has failed to show his bonafides. However, by way of indulgence, further time of one year is granted to the petitioner to deposit this amount of Rs.15,24,600/- in four installments of Rs.3,81,150/- each. These installments should be paid before 15th April, 2011, 15th July, 2011, 15th October, 2011 and 15th January, 2012. IN case the petitioner fails to deposit any one of these installments, the respondent-bank shall be entitled to recover the entire amount alongwith interest as decreed and the order under challenge shall immediately come into operation.