Maharashtra Industrial ... vs Hashmat Prabhudas Bakhtiyar, And ...
2021 Latest Caselaw 4800 Bom

                                                 1                             caf 187.21.odt



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

   Civil Application (F) No.187/2021 in First Appeal No.1108/2018 (D)
           (MIDC, Amravati V Hasmat Bakhtiyar and others)

Office Notes, Office Memoranda of                           Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
                           Shri M.M. Agnihotri, Advocate for appellant.
                           Ms T.H. Khan, AGP for resp. nos.2 and 3.

                                          CORAM : S.M. MODAK, J.

DATED : 16 MARCH 2021

This Court has already disposed of the appeal as per order dated 07-09-2018. The judgment of the Reference Court is confirmed.

2. The appellant is permitted to deposit an amount of Rs. 6,36,913/-(rupees six lakh thirty six thousand nine hundred and thirteen only) in this Court, within a period of one week.

3. Once the amount is deposited, it be paid to the claimant/respondent no.1 on personal identification and on giving bank details.

4. The issues, if any, about arrears of the amount are kept open.

Deshmukh





                                                  2                              caf 187.21.odt

5. Application is disposed of.

JUDGE

Deshmukh