SHISHU PAL SINGH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Ms. Chetna Choudhary and Mr. Deepanshu Choudhary, who are pursuing their college education, are present before this Court and submit that their grandfather ' the appellant Shishu Pal Singh S/o Gangaram, who was the petitioner in the writ petition, has expired yesterday night i.e. 27/3/2024.

(2.) Vide order dtd. 27/3/2024, learned Single Bench of this Court has passed a considered order on the application for extension of time for complying with the order passed by this Court on 14/3/2024 whereby every reasonable opportunity has been granted to the appellant to repay the liability in question and any more extension of time to repay in light of the strict parameters of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 is ordinarily not called for.

(3.) This Court only on the count of an extraordinary misery having struck the family of the appellant whereby the appellant has expired yesterday night and the funeral is yet to take place is inclined to grant part indulgence in this matter.