Bombay High Court
Jsw Steel Ltd vs Kamlakar V. Salvi And Ors on 11 March, 2022
Author: Vinay Joshi
Bench: G.S. Patel, Vinay Joshi
4-ASIA-210-2022 IN WP-12897-2016.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 210 OF 2022
IN
WRIT PETITION NO. 12897 OF 2016
JSW Steel Ltd ...Applicant
In the matter between
JSW Steel Ltd ...Petitioner
Versus
Kamlakar V Salvi & Ors ...Respondents
Ms Sneha Jaisingh, with Manan Shah, i/b Bharucha & Partners, for
the Applicant/Petitioner.
CORAM G.S. Patel &
Vinay Joshi, JJ.
ASHWINI DATED: 11th March 2022 HULGOJI GAJAKOSH PC:- Digitally signed by ASHWINI HULGOJI GAJAKOSH Date: 2022.03.11 18:06:59 +0530
1. The Interim Application seeks an order of withdrawn of an amount of Rs. 5 crores deposited by the Petitioner/Applicant persuant to an order dated 22nd February 2018. That deposit was made by demand draft dated 6th March 2018. On that basis execution proceedings were stayed. The Petition was disposed of on 4th October 2021 quashing the impugned orders.
Page 1 of 211th March 2022 4-ASIA-210-2022 IN WP-12897-2016.DOC
2. It is in these circumstances that the Petitioner seeks leave to withdraw the amount of Rs. 5 crores deposited with the Registrar Judicial - I/ Nazir Branch. The IA is made absolute. The refund is to include all accrued interest if any. The remittance is to be made by online transfer to an account to be nominated by the Advocates for the Petitioners.
3. The Interim Application is disposed of in these terms. There will be no order as to costs.
(Vinay Joshi, J) (G. S. Patel, J)
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11th March 2022