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Bombay High Court

M/S Siddheshwar Cotton Ginning & ... vs Union Of India, Ministry Of Finance, ... on 11 February, 2020

Author: Amit B. Borkar

Bench: Ravi K. Deshpande, Amit B. Borkar

                                                                                                922.wp.853.2020.odt
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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.

                                 WRIT PETITION NO. 853 OF 2020
   M/s. Siddheshwar Cotton Ginning and Pressing Company, through its Authorized Partner
                                      Shri. Rahul Bhauraoji Nasre & Oths.
                                                            -Vs.
           Union of India, Ministry of Finance, through its Secretary, New Delhi & Oths.
-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr. Atul Pande, counsel for the petitioners.


                                                CORAM : R.K.DESHPANDE &
                                                        AMIT B. BORKAR, JJ.

DATE : 11.02.2020

1. Issue notice for final disposal of the matter, returnable on 25.02.2020.

2. The petitioners to deposit an amount of Rs.10,00,000/- in this Court within a period of one week from today. On or before the returnable date, the petitioners to bring a buyer who shall be prepared to purchase the property in question for an amount of Rs.1,50,00,000/-, which is the value of the property as urged by the learned counsel for the petitioners. The auction was conducted on 16.01.2020 and the maximum price offered is of Rs.75,00,000/-.

3. Till the returnable date the possession of the petitioners shall not be disturbed, if the petitioners deposits an amount of Rs.10,00,000/- in this Court within a period of one week from today.

                                                  JUDGE                                           JUDGE

Namrata


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