Bombay High Court
Union Of India, Central Rly. Gen. ... vs Harichand Jagannath Khandelwal (Died) ... on 24 February, 2020
Author: S.M. Modak
Bench: V.M. Deshpande, S. M. Modak
1 caf 3499.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Civil Application (O) No.347/2020 In Civil Application (F) No.3499/2019 In First Appeal St.
No.9390/2019
(Union of India V Harichand Khandelwal thr Lrs 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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Shri Z.S. Shekhani, Adv hlf Shri R.G. Agrawal, Adv for appellant.
Shri Balpande, AGP for resp. nos. 8 and 9.
CORAM : V.M. DESHPANDE AND
S.M. MODAK, JJ.
DATE : 24-02-2020.
Shri Z.S. Shekhani, learned Counsel holding for Shri R.G. Agrawal, Advocate for the Union of India, Central Railways, submits that the appellant/applicant wishes to deposit Rs. 1,44,68,776/- vide Cheque No.836303 before this Court.
2. In view of the aforesaid statement, the applicant is permitted to deposit the aforesaid amount in this Court within a period of one week from today.
3. In view of the deposit of the amount, there shall be stay to the further progress of execution proceeding bearing Regular Darkhast No.436/2018 pending before the Executing Court i.e. the learned 2nd Joint Civil Judge, Senior Division, Amravati, until further orders.
Civil Application (F) No.3499/2019 The learned Counsel for the applicant is directed to take steps to serve the non applicants within a period of three weeks from today.
(S.M. Modak, J.) (V.M. Deshpande, J.) Deshmukh ::: Uploaded on - 25/02/2020 ::: Downloaded on - 11/06/2020 16:48:31 :::