HANUMANT CEMENT PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . Bharat Vyas, Standing counsel for Union of India accepts notice as directed by this Court.

(2.) THIS writ petition has been filed to set aside the order dated 25 -4 -2001 with a prayer to direct the respondent not to auction the assets ofthe petitioner concern. A further prayer was also made to permit the petitioner to pay the instalments within three years.

(3.) THE respondent No. 2 passed the order dated 25th April, 2001 directing the petitioner to deposit Rs. 10 lacs on or before 27 -4 -2001 and remaining amount was to be paid in 11 monthly instalments including interest. It is stated that in order to avoid the sale of property, the petitioner has deposited Rs. 10 lacs and requested the authorities not to auction as the petitioner would pay the remaining amount in instalments. But, the respondent has refused the same.