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Anant Kadam, Presently Lodged In ... vs State Of Goa Thr The Police Inspector, ... on 9 December, 2025

2025:BHC-GOA:2440
2025:BHC-GOA:2440
                                                    3 MCA 346-2025



              Jose

                         IN THE HIGH COURT OF BOMBAY AT GOA


                          MISC. CIVIL APPLICATION NO.346 OF 2025
                                            IN
                            WRIT PETITION NO.1455 OF 2025 (F)

               KISHOR UTTAM BHAIDKAR                                       ... Applicant.
                        Versus
               VENKATESH PRABHU MONI                                       ... Respondent.

                     Mr. Neelesh Takkekar, Advocate for the Petitioner.
                     Mr. S. P. Munj, Additional Government Advocate for the State.
                     Mr. Tarun Rebello, Advocate for Respondent No.1.

                                               CORAM:         VALMIKI MENEZES, J.

                                               DATED:        9th December, 2025


              P.C:

1. Registry to waive office objections and register the matter.

2. Pursuant to this Court's order of 16.10.2025, the Petitioner, in Writ Petition No.1455/2025(F), was required to file an application before the Debt Recovery Tribunal at Mumbai for seeking transfer of an amount of Rs.1,50,00,000/- deposited by the Petitioner in the Registry of that Tribunal in the year 2022, to the Registry of this Court. The order has now been complied with, with the Debt Recovery Tribunal, Mumbai, sitting at Chennai, having transferred Page 1 of 4 9th December, 2025 ::: Uploaded on - 10/12/2025 ::: Downloaded on - 10/12/2025 20:58:35 ::: 3 MCA 346-2025 the amount of Rs.1,84,33,297/- to the Registry of this Court through UTR No. CBINN62025112870701599 on 01.12.2025.

3. The present application seeks the transfer of this entire amount to the account of the Mamlatdar of Tiswadi dealing with Case No. REV/REC/RERA/05/2023/(Vol.III)/5012 under which amounts due to be paid by the Petitioner in the aforesaid Writ Petition and under the various orders of the RERA are required to be rateably distributed amongst 35 claimants/complainants before the Goa RERA. The specific calculations of the rateable distribution with corresponding amounts are contained herein below and are agreed to be distributed amongst the parties in this manner:

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4. The Registry shall transfer the amount of Rs.1,84,33,297/- to the account of the Mamlatdar of Tiswadi within a period of one week from today, to enable the Mamlatdar to complete the rateable distribution in the manner stated in the preceding paragraph. The details of the Mamlatdar's account are as under:

Current Account No.:38014702389 Name: Mamlatdar of Tiswadi Bank: State Bank of India Branch: Treasury Branch, Panaji IFSC Code: SBIN 0008851 MICR Code: 403002002 Page 3 of 4 9th December, 2025 ::: Uploaded on - 10/12/2025 ::: Downloaded on - 10/12/2025 20:58:35 ::: 3 MCA 346-2025

5. On the Mamlatdar receiving the amount, he shall rateably distribute the aforesaid amount in the manner contained in paragraph 3 above by having Demand Drafts being executed in favour of each of the 35 claimants, by 15.01.2026.

6. The application stands disposed of in the above terms.

VALMIKI MENEZES, J.

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