Idbi Bank Limited vs Shri. Bajpe Shivram Shetty
2022 Latest Caselaw 11203 Bom

(911)-CRA-17-20 & CRAST-3563-21.doc.


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

           CIVIL REVISION APPLICATION NO.17 OF 2020

IDBI Bank Limited                                   ..Applicant
      Versus
Shri. Bajpe Shivram Shetty                          ..Respondent

                             WITH
       CIVIL REVISION APPLICATION STAMP NO.3563 OF 2021
                             WITH
              INTERIM APPLICATION NO.1487 OF 2021

Bajpe Shivram Shetty                                ..Applicant
      Versus
IDBI Bank Limited                                   ..Respondent

Mr. S. G. Deshmukh a/w Sheroo Kanuga & Sapna Nath, for the
Applicant in CRAST No.3563/2021 & for Respondent in CRA
No.17/2020.
None for the Applicant in CRA No.17/2020 & for Respondent in
CRAST No.3563/2021.

                          CORAM : NITIN W. SAMBRE, J.

DATE : 20th OCTOBER, 2022

P.C.

1. Mr. S. G. Deshmukh, counsel appearing for the decree- holder/owner of the property informs that the order dated 10 th August, 2022 is not complied with, as the entire amount under the decree is not deposited till this date. He submits that even if the applicant/judgment-debtor has deposited an amount of

BGP. 1 of 2 (911)-CRA-17-20 & CRAST-3563-21.doc.

Rs.1,72,95,934/-, though as per the calculation, the amount should have been Rs.2,68,51,983/-. He would like to place on record an affidavit to that effect.

3. In view of aforesaid statements of Mr. S. G. Deshmukh and having regard to the fact that none appears for the judgment- debtor, place this matter for consideration on 14 th November, 2022, for dismissal.

                                        [NITIN W. SAMBRE, J.]




BGP.                                                      2 of 2