Bombay High Court
M/S. Carona Limited vs Anand Manjunath Rao (Alias B. Ananda) on 1 March, 2019
Author: Pushpa V. Ganediwala
Bench: R.M.Borde, Pushpa V. Ganediwala
2 caw 450-19=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 450 OF 2019
IN
WRIT PETITION NO. 1822 OF 2017
M/s. Carona Limited ... Applicant
V/s.
Anand Manjunath Rao and Anr. ... Respondents
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Mr. Dinesh Kumar Seth i/b Mehul Rathod for the Applicant.
Ms. Karuna Yadav I/b N.M. Ganguli for Respondent No.1.
Mrs. Madhubala Kajale 'B' Panel Counsel for the Respondent No.2.
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CORAM : R.M.BORDE, &
PUSHPA V. GANEDIWALA, JJ.
DATE : 1st MARCH, 2019 P.C.:
1. The instant application is presented for seeking permission to withdraw an amount of Rs.10,00,000/- deposited by the Applicant in view of the order passed by the learned Single Judge on 08.03.2017 in Writ Petition No. 1822 of 2017.
2. It is pointed out that the claims raised by the Respondent/ Employee have been satisfied in view of the directions issued by this Court while disposing of Writ Petition No. 931 of 2013 (OS) on 30.01.2019. The Respondents have been permitted to withdraw the amount deposited by the Applicant in the aforesaid proceeding and as such in present Petition no dues are recoverable or claimed by Sneha Chavan 1/2 ::: Uploaded on - 04/03/2019 ::: Downloaded on - 12/03/2019 20:19:59 :::
2 caw 450-19=.doc the Respondent No.1 from the Applicant. Respondent No.1 does not have any objection for permitting the Applicant to withdraw the amount that has been deposited in terms of order dated 30.01.2019 in Writ Petition No. 931 of 2013 (OS). In this view of the matter, the application is allowed and Applicant is permitted to withdraw an amount of Rs.10,00,000/- together with the interest accrued, if any.
3. Civil Application is disposed of accordingly.
4. The Registry to act upon the order passed by us. (PUSHPA V. GANEDIWALA, J.) (R.M.BORDE, J.) Sneha Chavan 2/2 ::: Uploaded on - 04/03/2019 ::: Downloaded on - 12/03/2019 20:19:59 :::