M/S. Rajaram Palace, Nagpur Thr. ... vs Canara Bank Thr. Authorised ...
2021 Latest Caselaw 16021 Bom

                                1/3                        Judg.34.wp.4647.2021



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

                          WRIT PETITION NO. 4647 OF 2021


1.      M/s. Rajaram Palace
        Address at - Plot No.262, Middle Ring
        Road, East Wardhaman Nagar, Nagpur
        through its Proprietor Shri Ujawal s/o
        Shyamsunder Agrawal.

2.      M/s. Dholamaru Foods Products Pvt. Ltd.
        Through its Director Mrs. Saraswatidevi
        Bansilal Agrawal, Resident at - 54, 415
        to 670 Bhisakit C. A. Road, in front of
        Urban Post Office, Nagpur - 440 002.

        And also at -

        Address at - Plot No.262, CRS Sec 3,
        Middle Ring Road, Precinct Behind
        Ashutosh Hero, Near Swami Narayan
        School, East Wardhaman Nagar, Nagpur -
        440 035.                               ...                  PETITIONERS


                         VERSUS


        CANARA BANK
        through its Authorised Officer,
        Itwari Branch, Sarafa Bazar,         Itwari,
        Nagpur.                                           ...      RESPONDENT




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                                    2/3                         Judg.34.wp.4647.2021



Mr. S. S. Dewani, Advocate for Petitioners.
Mr. V. K. Kolte, Advocate for Respondent.


                                         CORAM   : SUNIL B. SHUKRE &
                                                   ANIL L. PANSARE, JJ.

                                         DATE    : NOVEMBER 18, 2021.


ORAL JUDGMENT [PER SUNIL B. SHUKRE, J.]


.                  Heard Mr. Dewani, the learned Counsel for the Petitioners

and Mr. Kolte, the learned Counsel for Respondent - Bank.

2. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned Counsel for both the parties.

3. Today the learned Counsel for the Petitioners has tendered

Demand Draft No. 443343 dated 18/11/2021 drawn on IDFC First

Bank Limited for the amount of Rs.65,00,000/- and Demand Draft No.

443344 dated 18/11/2021 drawn on IDFC First Bank Limited for the

amount of Rs.63,28,000/- to the Respondent towards full and final

settlement of the outstanding amount as of date.

3/3 Judg.34.wp.4647.2021

4. Such payment through these Demand Drafts has been

accepted by the learned Counsel for Respondent - Bank. The learned

Counsel for the Respondent - Bank, on instructions, submits that the

Bank has no objection for accepting the same, if the Petition is disposed

of in terms of prayer clauses - (b) and (d). Statement is accepted.

5. Writ Petition, is therefore, disposed of in terms of prayer

clauses - (b) and (d).

6. Rule in above terms. No costs.

(ANIL L. PANSARE J.) (SUNIL B. SHUKRE, J.)

Yadav VG