Bombay High Court
Vidc Thr. Exe. Engineer, Purna Medium ... vs Shyamrao S/O Marotiraoji Datir And ... on 15 December, 2020
Author: S.M. Modak
Bench: S. M. Modak
1 FA 394.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
First Appeal No.394/2020
(VIDC, Amravati and another V Shyamrao Datir and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms P.P. Chobe, Adv for appellants.
Shri R.J. Shinde, Adv for resp. no.1.
Shri M.A. Kadu, AGP for resp. nos. 2 and 3.
CORAM : S.M. MODAK, J.
DATE : 15-12-2020.
The appellants to file private paper book within a
period of one year.
Civil Application (F) No.1526/2020
Heard both the sides.
An amount of ₹ 5,19,761/- has been deposited before 5,19,761/- has been deposited before
this Court and an amount of ₹ 5,19,761/- has been deposited before 2,72,305/- has been deposited
before the Reference Court.
For the reasons stated in both the applications, the
prayer has to be allowed. Hence, the order :-
ORDER
(a) The Nazir is directed to transfer the amount of ₹ 5,19,761/- has been deposited before 5,19,761/- in the bank account of respondent no.1 along with accrued interest on personal identification.
(b) The reference Court is directed to transfer the amount of ₹ 5,19,761/- has been deposited before 2,72,305/- in the bank account of respondent no.1/Shyamrao along with accrued interest on personal identification as per their office procedure.
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(c) The respondent no.1 is directed to give a separate undertaking in both the offices that he will return the amount if the decision of the appeal goes against him.
Civil Application (F) No.4351/2019 Already amount of ₹ 5,19,761/- has been deposited before 5,19,761/- has been deposited before this Court and an amount of ₹ 5,19,761/- has been deposited before 2,72,305/- has been deposited before the Reference Court. Stay granted earlier is confirmed till final disposal of the appeal.
Application is disposed of.
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