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Judgment
S.K. Mishra, J
This intra-court appeal, under Chapter VIII Rule 5 of the Allahabad High Court Rules, is preferred against the judgment passed by the learned Single Judge in Writ Petition (M/S) No.530 of 2022 dated 28.03.2022.
Having heard the learned counsel for the parties, and after examining the order passed by the learned Single Judge, we are in agreement that the order passed by the learned Single Judge that in the third writ petition, the appellant-writ petitioner has raised a new plea about the applicability of the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972, as applicable in the State of Uttarakhand, which was held by the learned Single Judge to be not maintainable in the third writ petition filed by the appellant-writ petitioner.
Mr. Alok Dalakoti, the learned counsel for the appellant-writ petitioner, in the course of hearing, would submit that the appellant-writ petitioner is ready and willing to deposit the entire money within a period of six months.
However, Ms. Pooja Tiwari, the learned counsel for the Bank-respondent No.1, would submit that earlier also, the appellant-writ petitioner had made such promise to re-pay the entire amount, but he has failed to do so. She would further submit that the appellant-writ petitioner is only trying to stall the proceedings.
In that view of the matter, we do not find any merit in this intra-court appeal, and the same, is hereby, dismissed.
Urgent certified copy of this order be issued to the learned counsel for the parties, as per Rules.