Smt. Rajashree Wd/O Maroti Borkar ... vs Sharad S/O Haridas Jambhulkar And ...
2021 Latest Caselaw 14307 Bom

02caf1926.21.odt                                                                                1

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

                         CIVIL APPLICATION NO. 1926 OF 2021
                                                    IN
                            FIRST APPEAL NO. 40 OF 2011 (D)
      (Smt. Rajashree wd/o Maroti Borkar and ors. Vs. Sharad s/o Haridas
                                       Jambhulkar and anr.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri P.S. Khubalkar, Advocate for the appellants.
                          Shri R.S. Charpe, Advocate for respondent No.2


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 01, 2021.


                                           Heard.

The respondent No.2/M.S.R.T.C. is permitted to deposit the decretal amount as per the judgment and decree of this Court dated 25/02/2021 in First Appeal No.40/2011 within a period of one week.

Thereafter the claimants are permitted to withdraw the aforesaid amount with accrued interest thereon, subject to deposit deficit amount of court fee.

The application stand disposed of.

JUDGE *DB