Bombay High Court
The Manager Pandit Dindayal Nagari ... vs Parimal Lalchand Khandelwal And Other on 30 October, 2018
Author: Ravindra V.Ghuge
Bench: Ravindra V.Ghuge
1
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.8250 OF 2018
(Parimal Lalchand Khandelwal Vs. Manager, Pandit Dindayal Nagari
Sahakari Patsanstha Maryadit, Ahmednagar and others)
WITH
CONTEMPT PETITION NO.724 OF 2018
AND
CIVIL APPLICATION NO.11339 OF 2018
AND
CIVIL APPLICATION NO.13414 OF 2018
Mr.C.K.Shinde and Mr.R.K.Temkar, Advocate for the petitioner.
Mr.V.H.Dighe h/f Mr.N.V.Gaware, Advocate for respondent Nos. 1
and 2.
Mr.N.T.Bhagat, AGP for respondent No.3.
( CORAM : Ravindra V.Ghuge, J.) DATE : 30/10/2018 PER COURT :
1. This matter is briefly heard amidst rising tempers and heated submissions.
2. The petitioner makes it clear that he desires to rescue his property which is today valued at about Rs.30,00,000/- and the offset price should be fixed at Rs.30,00,000/- or more considering the ready reckoner rates as on date. Mr.Dighe, learned Advocate appearing on behalf of the society submits that the offset price was fixed at Rs. 13,34,318/- as on 05/10/2017. He submits that the khs/OCT.2018/8250-d ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 02:19:54 ::: 2 market price today is Rs.30,00,000/- for the said commercial shop though the Government price is a little more than 13,00,000/-.
3. In order to bring the litigation to an end and as the petitioner projects that he desires to rescue his shop, I have called upon the petitioner as to whether he is willing to pay a total amount of Rs.30,00,000/- today considering that the offset price is fixed at Rs.13,00,000/- and odd. Mr.Shinde, learned Advocate submits that he would take instructions from the petitioner and can make a statement on the next date.
4. Considering the above, I deem it proper to allow Mr.Shinde to take instructions with the hope that this litigation may come to an end by the payment of outstanding dues subject to the satisfaction of the Society. In the meanwhile, the respondents Nos. 1 and 2 in the contempt proceedings are at liberty to file their reply, if so desired.
5. Stand over to 30/11/2018.
( Ravindra V.Ghuge, J.) khs/OCT.2018/8250-d ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 02:19:54 :::