Shri. Manohar S/O Atmaram Fiske vs The State Of Maha. Thr The ...
2021 Latest Caselaw 12813 Bom

                                               1                            2 caf1748.21.odt

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

              CIVIL APPLICATION (CAF) NO.1748 OF 2021 IN
                    FIRST APPEAL NO. 225 OF 2010 (D)
       Manohar s/o Atmaram Fiske Vs.State of Maharashtra, through the
                        Collector, Nagpur and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions               Court's or Judge's orders.
and Registrar's Orders.
                          Shri S.V. Deshmukh, Advocate for appellant/non-applicant.
                          Mrs. S.S. Jachak, A.G.P. for respondents/applicants.

                          CORAM : A.S. CHANDURKAR AND
                                   PUSHPA V. GANEDIWALA, JJ.

DATED : SEPTEMBER 07, 2021.

Heard.

2. Perused the contents of the application.

3. By way of this application, respondent/State is seeking permission to deposit Demand Draft No.913280 dated 13.07.2021 drawn on State Bank of India for an amount of Rs.9,72,913/-.

4. Considering the nature of relief sought in the application, the application is allowed.

5. Respondent/State is permitted to deposit Demand Draft No.913280 dated 13.07.2021 drawn on State Bank of India for an amount of Rs.9,72,913/- with the Registry of this Court. Thereafter, the claimant is permitted to withdraw the same.

6. The claimant/appellant is free to execute the recovery of further amount, if any, due against the State in terms of the judgment of this Court.

                            JUDGE                                                      JUDGE
Wagh