Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Bombay High Court

Western Coal Fields Limited, Through ... vs The Law Secretary And Appellate ... on 28 August, 2020

Author: Avinash G. Gharote

Bench: S.B. Shukre, Avinash G. Gharote

wp6034.19.odt                                                                                  1/2



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                              WRIT PETITION No.6034 OF 2019

 (Western Coal Fields Limited, through its Chairman cum Managing Director Vs. The Law
 Secretary and Appellate Authority, Ministry of Law and Justice Department of Leal Affairs,
                                  New Delhi and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.

                               Shri A.M. Ghare, Advocate for the Petitioner.
                               None for the respondents.

                              CORAM : Sunil B. Shukre &
                                      Avinash G. Gharote, JJ.

DATE : 28th August, 2020.

Heard Shri A.M. Ghare, learned counsel for the petitioner.

Perused the Pursis Stamp No.4664/2020 and the communication dated 17th July, 2020 annexed to the Pursis.

Based on what is stated in the Pursis and also communication dated 17th July, 2020, Shri A.M. Ghare, learned counsel for the petitioner, seeks leave of the Court to withdraw the deposited amount and also withdraw this petition.

Nobody appears for the respondents. But, from the communication dated 17 th July, 2020, we find that the Chief Manager of the petitioner has informed that amount of Rs.5,73,44,210/- has been paid to HEC Ltd. Through EFT on 10th July,2020.

::: Uploaded on - 28/08/2020 ::: Downloaded on - 30/08/2020 02:09:45 ::: wp6034.19.odt 2/2

Relying upon the submissions made by Shri A.M.Ghare, Advocate and what is stated in the Pursis and also communication dated 17 th July, 2020, we are of the view that leave as prayed for on two counts can be granted.

Leave to withdraw the petition is granted. Further leave is granted to withdraw the amount of Rs.2,73,07,350/- deposited in this court in compliance with the order of this court dated 3 rd September, 2019 with interest, if any.

Petition is disposed of accordingly. No costs.

                                        JUDGE                              JUDGE


DWW




        ::: Uploaded on - 28/08/2020                        ::: Downloaded on - 30/08/2020 02:09:45 :::