Smt. Archana Anikumar Kasture vs Sau. Bharti Trymbak Chaudhari
2022 Latest Caselaw 1744 Bom

                                                                         33-IA-69-2022.DOC

TRUPTI
SADANAND
BAMNE
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
TRUPTI SADANAND                    CIVIL APPELLATE JURISDICTION
BAMNE
Date: 2022.02.22
00:09:10 +0530
                                INTERIM APPLICATION NO. 69 OF 2022
                                              WITH
                               INTERIM APPLICATION NO. 1794 OF 2015
                                                IN
                                  SECOND APPEAL NO. 355 OF 2016

                      Smt. Archana Anilkumar Kasture               ...Applicant

                      IN THE MATTER OF

                      Sau. Bharti Trymbak Chaudhari                ...Appellant

                               Versus

                      Smt.Archana Anilkumar Kasture & Ors....Respondents
                                                  ......
                      Mr. Milind Sathaye for the Applicant.
                      Mr. Prashant Jadhav for the Original Appellant.
                                                  ......
                                             CORAM:         V.G.BISHT, J.

                                             DATE:          21st February, 2022
                      PC:-

INTERIM APPLICATION NO. 69 OF 2022

1. The applicant has moved this application for withdrawal of an amount of Rs. 4,00,000/- deposited by the original appellant pursuant to the judgment and decree dated 29th November, 2014 passed by learned 2 nd Jt. C.J.S.D., Malegaon in Special Civil Suit No. 102 of 2010.

2 Heard learned counsel for both the parties. Learned counsel for original appellant has objected the application.

Trupti 1/2 33-IA-69-2022.DOC

3. In view of submissions made by learned counsel for the applicant, the applicant is allowed to withdraw an amount of Rs. 4,00,000/- deposited in District Court, Malegaon. The applicant is further directed to give an undertaking before District Court of returning the said amount in the event of appeal being allowed with prevailing rate of interest.

4. Interim application is allowed and accordingly disposed of.

SECOND APPEAL NO. 355 OF 2016

1. Learned counsel for the original appellant submits that hearing of the second appeal be expedited.

2. Place this appeal on 29th March, 2022 for fnal hearing.

                                            (V.G.BISHT, J. )




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