CHANDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This case comes up on an application filed by Mr. Sharma, the counsel for the appellant, on 28-5-11'91 wherein it has been prayed that the amount of Rs. 14,295.00 which was directed to be deposited in United Commercial Bank, M. I. Road, Jaipur Branch by the order of this Court dated 9-4-1991 by the applicant. In compliance to the said order dated 9-4-1991 the applicant went to the United Commercial Bank, M. I. Road, Jaipur Branch to deposit the amount but the bank authorities refused to accept the same amount. So, the petitioner filed this application praying therein that he be allowed to deposit of Rs. 14,295.00through demand draft of the bank through the trial Court. The petitioner is permitted to deposit the amount of Rs. 14.295.00 within two months in the Court of Special Judge, C.B.I. Cases, Rajasthan Jaipur/Judge Sessions Judge, Jaipur City, Jaipur and the learned Sessions Judge in turn inform the United Commercial Bank to withdraw the amount from the Court and even after receiving the notice, the bank refused to accept the amount then the petitioner shall not be held responsible for any non-compliance.