Supreme Court - Daily Orders
Manish vs Godawari Marathawada Irrigation ... on 26 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.806 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11760-11761/2018
(Arising out of impugned final judgment and order dated 19-03-2018
in CA No. 14464/2017 19-03-2018 in CA No. 3538/2016 passed by the
High Court Of Judicature At Bombay At Aurangabad)
MANISH Petitioner(s)
VERSUS
GODAWARI MARATHAWADA IRRIGATION DEVELOPMENT
CORPORATION Respondent(s)
Date : 26-09-2018 This matter was orally MENTIONED today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Chinmoy Khaladkar, Adv. (Mentioned by)
Mr. B. K. Pal, AOR
For Respondent(s)
UPON being MENTIONED the Court made the following
O R D E R
This Court, on 16.07.2018, passed the following order:
“No one appears for the respondent, even though served.
The Bombay High Court has ordered 60% deposit, pending the Section 37 appeal. We have passed orders stating that since these are money decrees there should be 100% deposit, with the respondent being entitled to withdraw the amount deposited and furnish solvent security to the satisfaction of the High Court.
Accordingly, we set aside the impugned orders dated 19.03.2018 and mandate a 100% deposit be made within a period of eight weeks from today.
The Special Leave Petitions are disposed of accordingly.” Upon being mentioned by learned counsel for the petitioner, the following sentence is incorporated in the aforesaid order before the last line:Signature Not Verified
“The deposit so made may be allowed to be withdrawn on furnishing solvent security to the satisfaction of the Registrar of Digitally signed by R NATARAJAN Date: 2018.09.26 16:35:51 IST Reason: the High Court.” (R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER