SHIVA STAINLESS STEEL PVT. LTD. Vs. CANARA BANK

JUDGEMENT

(1.) Learned Senior Counsel Mr.R.K. Agarwal, assisted by learned counsel Ms.Sunita Pareek, appearing for the petitioner submitted that an application No.1/2020 has been filed for making correction in the order passed by this Court on 09.12.2020, whereby it has been recorded that the petitioner has not been able to deposit Rs.25,00,000/- with the respondent-Bank and further modification is also sought in order dated 09.11.2020. Learned counsel submitted that the statement was given on 09.12.2020 that the petitioner has already deposited Rs.25,00,000/- and as such, necessary corrections may be made in the order dated 19.12.2020.

(2.) This Court finds that inadvertently, it has been mentioned that the petitioner was not able to deposit Rs.25,00,000/- but, in fact, the petitioner is said to have deposited Rs.25,00,000/- and as such, the order dated 09.12.2020 is modified to that extent that the petitioner has deposited Rs.25,00,000/-.

(3.) Learned Senior Counsel for the petitioner submitted that the order dated 09.11.2020 passed by this Court also needs to be modified and condition imposed to deposit Rs.1 Crore within a period of four weeks needs to be revisited by this Court by permitting the petitioner to only pay Rs.25,00,000/-, which he has already deposited.