Pandurang Rangnath Kurhe vs The State Of Maharashtra And ...
2022 Latest Caselaw 4559 Bom

                                           -1-

          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                         WRIT PETITION NO.1953 OF 2019

                      PANDURANG RANGNATH KURHE
                                VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS

Mr.P.S.Patil, AGP for respondent Nos. 1 and 2.

Mr.S.R.Kedar, Advocate for respondent No.4.

( CORAM : RAVINDRA V. GHUGE AND S.G. DIGE, JJ.)

DATE : APRIL 28, 2022

PER COURT :

1. By the judgment dated 23.02.2022, costs were imposed on

Mr.Namdeo Vishnu Sase to the tune of Rs.25,000/- which he was

directed to pay to Mr.Pandurang Rangnath Kurhe. The learned

Advocate for Mr.Kurhe is not available. Mr.Sase has deposited the

amount. The Registry of this Court would permit Mr.Pandurang Kurhe

to withdraw the said amount of Rs.25,000/- by tendering a recent

colour photograph, a recent address proof and a copy of his pan card

and aadhar card alongwith the application, under identification of the

learned Advocate.

khs/April 2022/1953

2. Respondent Nos. 3 and 4 have deposited an amount of

Rs.50,000/- each . By the judgment of this Court, the said amount was

to be donated to an Orphanage of a suitable social organization. We

are informed that "Shantivan", Arvi, Tq.Shirur Kasar, District Beed is an

orphanage wherein, primarily such children who have been rendered

orphans on account of the suicide of their farmer parents, are being

taken care of. Details of the same are as under :-

"Bhavani Vidhyarthi Kalyan Pratishthan, Arvi" (State Bank of India, Branch Shirur (Kasar), Account No.33446000963, IFSC Code : SBIN0005995)

3. In view of the above, the Registry shall transmit the amount of

Rs.One Lac to the Bhavani Vidhyarthi Kalyan Pratishthan, Arvi through

electronic bank transfer/RTGS/ NEFT.

     ( S.G. DIGE, J. )                   ( RAVINDRA V. GHUGE, J.)




khs/April 2022/1953