Fahmida Ansari Mohd. Sirajudiin ... vs State Bank Of India
2023 Latest Caselaw 8574 Bom

                                     1                       932 CA-7335-21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                CIVIL APPLICATION NO.7335 OF 2021
     IN CA/5298/2021 WITH CA/7334/2021 IN SA/308/2021 WITH
                  CA/11595/2022 IN SA/308/2021

     FAHMIDA ANSARI MOHD. SIRAJUDIIN ANSARI AND OTHERS
                                VERSUS
                        STATE BANK OF INDIA
                                    ...
      Advocate for Applicants : Mr. Sonpethkar Pradip Narayanrao
                Advocate for respondent : Mr. A.D. Gade
                                   ....


                               CORAM : S. G. MEHARE, J.

                               DATE      : 22.08.2023

PER COURT :

1. Heard the respective counsels at length on the point whether the

respondent is entitled to withdraw the amount deposited by the

appellant as per the judgment and order of the District Judge,

impugned before this Court.

2. After marathon hearing, both counsels made a statement that

purely a legal question is involved in this case and that may be

adjudicated on hearing the appeal.

3. The learned counsel for respondent seeks time to advance the

arguments on the law point involved in this case. Time granted.

2 932 CA-7335-21.odt

4. Stand over to 11.09.2023. It is made clear that the matter will be

heard finally at the stage of admission.

( S. G. MEHARE ) JUDGE

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