- (1.) The Manger of Chaudhary Mahavir Prasad Memorial Mahavidyalaya, Hathiyawha, Birdpur, Siddhartha Nagar furnished a Cheque for sum of Rs. 21,87,500/- in the name of Registrar General, High Court, Allahabad with reference to the Division Bench judgment of this Court in Special Appeal No. 530 of 2007 (decided along with connected matters on 24.7.2007). The cheque so furnished was put for collection by the Registrar General of this Court. The same has been returned by the Bank concerned with the endorsement that sufficient funds are not available in the account of the payee. On 21.1.2010 when the said fact was noticed by the Court on the report of the Registry, time was obtained by the Counsel for the Committee of Management namely Shri Girijesh Tiwari for obtaining instructions within 24 hours. Accordingly the matter was posted for 22.1.2010.
(2.) On 22.1.2010 one Shri C.K. Patel filed an affidavit as Pairokar for the Committee through a newly engaged Counsel namely Shri Ravindra Tripathi and in paragraph 3 of the affidavit it was stated that the cheque has bounced due to negligence and the Manager will appear before the Court along with the Draft on the next date for which time be granted.
(3.) Having regard to the prayer made, this Court on 22.1.2010 provided that the Bank Draft for the like amount be presented with the Registrar General of this Court by 27.1.2010 and that the matter be listed on 29.1.2010.;