Kuntal Gunwantrao Deotale vs Smt. Sehal W/O Kuntal Deotale
2016 Latest Caselaw 88 Bom

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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                          
                                  NAGPUR BENCH, NAGPUR.




                                                                                            
                                 CIVIL APPLICATION (W) No.184 OF 2016
                                                  IN
                                    WRIT PETITION No.1589 OF 2015
                                                                       




                                                                                           
                       (Kuntal Gunwatrao Deotale  Vs. Smt. Sehal w/o. Kuntal Deotale)
    __________________________________________________________________________
    Office Notes, Office Memoramda of Coram,
    appearances, Court's orders of directions                                 Court's or Judge's orders.
    and Registrar's Orders.
                                                     




                                                                         
                                             Mr. S.R. Deshpande, Advocate for the Petitioner.
                                             Mr. Saurabh Choudhari, Advocate for the Respondent.

CORAM : PRASANNA B. VARALE , J .

                                                                        
                                                    th  
                                     DATE    :   25
                                                       FEBRUARY, 2016.
                                               

Heard Mr. S.R. Deshpande, learned counsel for the petitioner and Mr. Saurabh Choudhari, learned

counsel for the respondent.

Perused the order passed by this Court dated 28th September, 2015. It is the submission of Mr. Deshpande, learned counsel that in view of the

directions of this Court the applicant-petitioner approached the office for depositing the amount vide two cheques and also filed Pursis, but for some delay on

technical ground the cheques were not deposited within the stipulated period. Mr. Deshpande, learned counsel submits that the applicant-petitioner wish to comply the order of this Court and as the petition is now disposed of the petitioner be permitted to receive the cheques from the office and further be permitted to deposit the said

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cheques in the Family Court, Nagpur. Mr. Deshpande,

learned counsel fairly submits that in view of the order

passed by this Court the respondent may seek withdrawal of that amount in the Family Court.

Mr. Choudhari, learned counsel for the

respondent has no objection in view of the above referred submissions of Mr. Deshpande and in view of the order passed by this Court dated 28th September, 2015.

The office is directed to return the cheques to

the applicant-petitioner, in turn the petitioner is permitted to deposit the amount by cheques in the Family Court,

Nagpur and the respondent is at liberty to withdraw the amount.

The application is disposed of in the above

terms.

JUDGE

DWW