Nagnath Sakhahari Shete vs Keshav Trimbak Aghav And Anr
2021 Latest Caselaw 2076 Bom

                                    (1)                                ca1050.21

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                 10 CIVIL APPLICATION NO.1050 OF 2021
                           IN FA/3044/2008

                        NAGNATH SAKHAHARI SHETE
                                 VERSUS
                      KESHAV TRIMBAK AGHAV AND ANR
 Mr. S. G. Chapalgaonkar, Advocate for the applicant

                                CORAM : V. L. ACHLIYA, J.

DATE : 01-02-2021

P. C.

. The applicant has moved this application seeking withdrawal of amount deposited.

2. Considering the submissions advanced and the appeal has been finally heard and disposed of vide judgment and order dated 02-09-2020, passed by this court [Coram: Mangesh S. Patil, J.], I am of the view that the application deserves to be allowed. Accordingly, the application is allowed in terms of prayer clause-B. The amount laying deposited with this court together with interest be paid to the applicant. The application is disposed of in above terms.

[ V. L. ACHLIYA, J. ]

VishalK/ca1050.21

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