- (1.) On the last date of hearing none has appeared on behalf of the petitioner to comply with the directions issued by this Court dated 02.12.2011. In the order dated 02.12.2011, this Court has noticed the averment of the petitioner, made in the instant petition which was filed on 15.03.2010. According to the aforesaid averment, the petitioner wanted to settle the accounts with the respondent-Bank amicably, although confronting the financial difficulties. He expected some concessions from the Bank and undertook to deposit Rs. 50,000/- within the reasonable time as per the direction of the Court. He also undertook to deposit Rs. 50,000/- every quarter till the time last penny towards the Bank was paid off. This Court also noticed that after the filing of the petition the petitioner had deposited Rs. 50,000/- and was to produce another demand draft in the sum of Rs. 50,000/- in favour of the respondent-Bank before the next date of hearing. However, on 09.04.2010 the petitioner produced the demand draft of Rs. 50,000/- , which was permitted to be deposited with the respondent-Bank. Thereafter, the petitioner did not deposit anything. This Court eventually passed the order with the observations that the petitioner would comply with the undertaking and deposit @ Rs. 50,000/- per quarter from March, 2010 on or before 31.12.2011. The aforesaid undertaking again has not been complied with nor anyone has put in appearance on behalf of the petitioner. Even on the last date of hearing no one had appeared. In view of the above, the bona fide of the petitioner has not been established and the petitioner has not been able to pay according to the undertaking given by the petitioner himself.
(2.) Accordingly, the petition fails and the same is dismissed.;