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Ganesh S/O Keshavrao Barapatre vs Reserve Bank Of India on 15 November, 2016

Bench: Ranjan Gogoi, Abhay Manohar Sapre

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  ITEM NO.1                               COURT NO.6                   SECTION XV

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

  I.A. 3/2016 in
  Petition(s) for Special Leave to Appeal (C)                      33474/2013

  (Arising out of impugned final judgment and order dated
  25/06/2013 in WP No. 222/2013 passed by the High Court of Bombay
  at Nagpur)

  GANESH S/O KESHAVRAO BARAPATRE                                         Petitioner(s)

                                                  VERSUS

  RESERVE BANK OF INDIA                                                  Respondent(s)

  (With appln. for directions and office report)

  Date: 15/11/2016 This application was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Petitioner(s)                *Ms.______________________, Adv.
                                    Mr. Rameshwar Prasad Goyal,Adv.

  For Respondent(s)                Mr. Kuldeep S. Parihar, Adv.
                                   Mr. H. S. Parihar,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Having perused the prayers made in the I.A. No.3 of 2016, we are of the view that the same ought to be allowed.

The payment due in terms of the proceedings dated 11.04.2015 of the Supreme Court Lok Adalat Signature Not Verified may be offered to the petitioner or his authorized Digitally signed by NEETU KHAJURIA Date: 2016.11.16 17:06:57 IST representative by the applicant-Reserve Bank of Reason: India and the said offer may be accepted by the petitioner or his representative.

The petitioner or his representative shall also furnish to the Reserve Bank of India necessary details, as mentioned in the I.A. No.3 of 2016, to enable the petitioner to avail of medical benefits.

I.A. No.3 of 2016 is disposed of in the above terms.

      (Neetu Khajuria)                              (Asha Soni)
        Court Master                               Court Master

*Appearance slip not given.