DEVI DAYAL HIGH SCHOOL Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner had earlier came to this Court in C.W.J.C. No. 5118. of 1999 which was disposed of on 24.7.2003 with liberty in favour of the petitioner to file the statutory appeal. The petitioner accordingly filed a statutory appeal. Taking advantage of the absence of the Presiding Officer, the respondents started the recovery proceedings, the petitioner appeared before the Recovery Officer and deposited a sum of Rs. 1,50,000/ -. Taking further advantage of the absence of the Presiding Officer the respondents tried to execute the arrest warrant and compelled the petitioner to issue post dated cheques. On petitioners issuing the post dated cheques the warrants of arrest has been kept in abeyance.