Supreme Court - Daily Orders
Rahul Sudhakar Anantwar vs Shivkumar Kanhiyalal Shrivastav on 10 December, 2018
Bench: R. Banumathi, Indira Banerjee
1
ITEM NO.37 COURT NO.8 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10408/2018
(Arising out of impugned final judgment and order dated 05-09-2018
in CRLA No. 140/2017 passed by the High Court Of Judicature At
Bombay At Nagpur)
RAHUL SUDHAKAR ANANTWAR Petitioner(s)
VERSUS
SHIVKUMAR KANHIYALAL SHRIVASTAV Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.173258/2018-EXEMPTION FROM FILING O.T. )
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. G.L. Bajaj,Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner submits that the petitioner-accused has already deposited the fine amount of Rs.5,00,000/- (Rupees Five Lakhs) before the High Court on 3 rd November, 2018.
Issue notice.
Out of fine amount so deposited by the petitioner-accused, the respondent-complainant is permitted to withdraw only Rs.2,50,000 Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.12.11 (Rupees 10:58:48 IST Reason: two lakh fifty thousand). The rest of the amount so deposited be kept in a nationalised bank initially for a period of three months to enure for the benefit of the successful party and 2 the same shall not be disbursed to the respondent-complainant until further orders from this Court. In case the matter is not decided within three months the same shall keep on renewing automatically by one month until the matter is finally decided by this Court.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER