Bombay High Court
Abhay Mahadeo Thipsay vs Smt. Beena Sumit Mitra And Ors on 16 August, 2024
Gayatri Shimpi 2-WP-10744-2018.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO. 10744 OF 2018
WITH
INTERIM APPLICATION NO. 4266 OF 2023
IN
WRIT PETITION NO. 10744 OF 2018
Been Wife of deceased Shir Sumit Mitra
and Anr. ....Petitioners
V/s.
Abhay Mahadeo Thipsay and Ors. ....Respondents
WITH
INTERIM APPLICATION NO. 3309 OF 2020
IN
WRIT PETITION NO. 10744 OF 2018
Abhay Mahadeo Thipsay ....Applicant
V/s.
Beena Sumit Mitra and Ors. ....Respondents
________________________________________________
Ms. Manisha Desai i/b P.P. Vashi and Associates, for the Petitioner.
Mr. Rohan Kelkar i/b Prabhakar M. Jadhav, for the Respondent No.1.
________________________________________________
CORAM : SANDEEP V. MARNE, J.
Date : 16 AUGUST 2024. P.C. : 1) The Petition is moved seeking leave to deposit the arrears of
compensation in respect of months of May, June, July and August 2024.
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2) The learned counsel appearing for Petitioner makes a statement that the flat has already been vacated by the Petitioners and that possession thereof shall be handed over to the Respondent No.1 today itself. Statement is accepted as undertaking given to this Court. Accordingly, the Petitioners are permitted to deposit the arrears of compensation in respect of months of May, June, July and August 2024 on or before 30 August 2024. Respondent No. 1 would be at liberty to withdraw the entire amount of compensation deposited in this Court along with accrued interest.
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