Shri. Omprakash Devanand Shukla ... vs Sau. Aruna Omprakash Shukla
2021 Latest Caselaw 10751 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

 Criminal Application (APPW) No. 110 of 2021 in Criminal Writ Petition No.
                              707 of 2018

             Omprakash Shukla & Ors. Vs. Aruna Omprakash Shukla

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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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                               Mr. C.A. Joshi, Advocate for the respondent


                                                          CORAM : MANISH PITALE, J.

DATED : AUGUST 10, 2021

This is an application for direction on behalf of the sole respondent. It is submitted that in view of the dismissal of the Writ Petition and the findings rendered by this Court in the judgment and order dated 27/07/2021, the amount of Rs.50,000/-, deposited by the petitioner in this Court may be disbursed to the sole respondent.

2. For the reasons stated in the application, the same is allowed. Accordingly, the registry is directed to transfer the amount of Rs.50,000/- deposited by the petitioner to the sole respondent along with accrued interest, if any within two weeks from today.

2 23-APPW 110-2021.odt

3. The amount be transferred by RTGS directly into the account of the sole respondent. The learned counsel for the respondent shall furnish details of the bank account of the respondent to the Registrar within three days from today.

4. Application is disposed of.

JUDGE

MP Deshpande