B.S. Verma, J.@mdashHeard Mr. Sobhit Saharia, learned Counsel for the petitioner and Mr. L.P. Naithani, Senior Advocate, assisted by Mr. Lok Pal Singh, Advocate for the respondents.
2. By means of this writ petition the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 27-08-2010, passed by the grievance Redressal Cell, as well as the impugned notice dated 28-08-2010.
3. During the course of the argument, learned Counsel for the petitioner has prayed that the petitioner is regularly paying the current bills. The amount, as has been ordered by the Grievance Redressal Cell vide impugned order dated 27.8.2010, and mentioned in the demand notice dated 28-8-2010, he is ready to pay the same in 12 equal instalments.
4. Considering the sum default by the petitioner, it would be proper to direct the petitioner to pay the entire defaulted amount, the details of which has been given by the Grievance redressal Cell in the impugned order, including surcharge in eight equal quarterly instalments.
5. The petitioner undertakes to pay first instalment within six weeks. Therefore, the first instalment shall be paid in the last week of October 2010, and the second instalment shall fall due in the first week of February 2011 and thereafter the next instalments shall become due in the first week of each quarter. In case of default of any instalment this order shall automatically come to an end and the entire remaining amount, including surcharge, shall become due in lump sum.
6. Apart from this, the petitioner shall also pay the current bills as and when the same fall due.
7. With the aforesaid directions, the writ petition is disposed of finally.
