Bombay High Court
Manoj Madhav Datir vs The State Of Maharashtra on 11 July, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
rpa 1/2 14revn181of2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.181 OF2021
Manoj Madhav Datir .. Applicant
Versus
State of Maharashtra and Ors. .. Respondents
......
Mr.Chaitanya Pandse, Advocate for the Applicant.
Mr.H.J. Dedhia, APP for the Respondent No.1-State.
Mr.Rohan Hogle, Advocate for Respondent Nos.2 and 3.
Mr.Amit Karkhanis a/w. Mr.Aniket Mokashi, Advocate for Respondent Nos.4 and 5.
......
CORAM : PRAKASH D. NAIK J.
DATED : JULY 11, 2022.
P.C. :
Learned advocate for respondent nos.2 and 3 submits that the amount of Rs.35,00,000/-, was paid by way of principal amount to the petitioner. Respondent nos.2 and 3 are willing to pay Rs.60,00,000/-, on or before 30th September, 2022, to the petitioner. Learned counsel for the petitioner submits that although the offer is in shortfall, his clients are willing to accept the same. Digitally signed by
2 Respondent nos.2 and 3 shall fle an undertaking RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:
2022.07.13 15:47:20 +0530 rpa 2/2 14revn181of2021.doc providing details as to when and how the amount of Rs.60,00,000/-, would be paid to the complainant.
3 Stand over to 25th July, 2022. To be listed High on Board.
(PRAKASH D. NAIK, J.)