Bombay High Court
Maharashtra State Electricity Board, ... vs Dr. Sheshrao Baliram Ingole And Another on 12 December, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
01. CAF 2601 of 2022.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO.2601/2022
IN
FIRST APPEAL NO.518/2003 (D)
Maharashtra State Electricity Board, through its Executive Engineer (Civil),
Civil Division No.IV, C.S.T.P.S. Urja Nagar, Distt. Chandrapur
...Versus...
Dr. Sheshrao s/o Baliram Ingole and another
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri G.E. Moharir, Advocate for appellant
Shri S.S. Shirsat, Advocate for respondent no.1/applicant
Shri M.A. Kadu, AGP for respondent no.2
CORAM : AVINASH G. GHAROTE, J.
DATE : 12/12/2022 The civil application seeks direction to Nazar of Registry of this Court to transfer the compensation amount.
By an order dated 29/07/2022 the amount has already been permitted to be withdrawn. Upon the RTGS details of the respondent no.1/applicant being furnished to the Registrar (Judicial), the amount be transferred in the account of the respondent no.1/applicant, subject to the satisfaction of the identity of the respondent no.1/applicant by the Registrar (Judicial). The civil application is accordingly disposed of.
Digitally signed bySHAILENDRA SUKHADEORAO WADKAR (AVINASH G. GHAROTE, J.) Signing Date:13.12.2022 18:23 Wadkar