Bombay High Court
Vidc Thr. Exe. Engineer, Purna Medium ... vs Shyamrao S/O Marotiraoji Datir And ... on 11 June, 2021
Author: S.M. Modak
Bench: S. M. Modak
11fa394.2020. 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CIVIL APPLICATION NO. 1064/2021 IN
FIRST APPEAL NO. 394/2020
V
V.I.D.C. Through Executive Engineer, Purna Medium Project,
Achalpur Division, Dist. Amravati and another
V/s
Shyamrao s/o Marotiraoji Datir and others.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri R.J. Shinde, Advocate for Respondent No.1.
Ms H.N. Jaipurkar, AGP for Respondent Nos. 2 and 3.
CORAM : S.M. MODAK, J.
DATE : 11.06.2021 Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. Heard learned Advocate Shri R.J. Shinde for Respondent No.1. Read the order dated 15.12.2020. It is submitted that the Registry has not transferred the amount in the account of Respondent No.1. It is for the reason that, it is a joint account of Respondent No.1 along with his son Suresh. That is the choice of the parties. Hence, the direction :-
DIRECTION a] Nazir as well as Reference Court are directed to transfer the amount as mentioned in the order dated 15.12.2020 in the joint account of Respondent No.1 and his son Suresh. ::: Uploaded on - 14/06/2021 ::: Downloaded on - 15/09/2021 23:52:41 ::: 11fa394.2020. 2/2 b] It will be presumed that the amount is disbursed to Respondent No.1 and that will be issue in between Respondent No.1 and his son Suresh how to utilize that amount. Remaining conditions of the order dated 15.12.2020 to be fulfilled.
c] Civil application is disposed of.
(S.M.Modak,J.)
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