Anil Ramesh Pawar vs Prakash Adhikrao Patil
2023 Latest Caselaw 1566 Bom

Citation : 2023 Latest Caselaw 1566 Bom
Judgement Date : 15 February, 2023

Bombay High Court

Anil Ramesh Pawar vs Prakash Adhikrao Patil on 15 February, 2023

Bench: Amit Borkar

                                                              17-ia-3599-2021.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.3599 OF 2021
                                   IN
                       FIRST APPEAL NO.285 OF 2022

 Anil Ramesh Pawar                             ... Applicant
         In the matter Between
 Prakash Adhikrao Patil                        ... Appellant
            V/s.
 Anil Ramesh Pawar                             ... Respondent

 Mr. Chandrakant P. Yadav for the applicant.
 Mr. Niranjan Bhavake i/b Bhavake and Associate for
 the respondent.

                               CORAM    : AMIT BORKAR, J.

                               DATED    : FEBRUARY 15, 2023
 P.C.:
 INTERIM APPLICATION NO.3599 OF 2021

1. The application is filed for refund of decreetal amount of Rs.8,40,000/- (Rupees Eight Lakh Forty Thousand Only) deposited by the Judgment Debtor as per order of this Court.

2. The appeal arises out of decree passed in Summary Civil Suit. The appellant has failed to file written statement. The suit was based on negotiable Instrument of cheque, signature on the cheque is not disputed.

3. The appeal has been admitted. The amount has been deposited in pursuance of decree of the Court. Considering the nature of the suit and the fact that leave to defend was not granted to the appellant, the applicant has made out a case for withdrawal

17-ia-3599-2021.doc

of the amount.

4. Insofar, as the objection to the application, that the prayer is for refund of decreetal of amount has no merits, as in substance the applicant seeks permission to withdraw the amount deposited as per order of this Court.

5. For the reasons stated in the application, the Interim Application is allowed in terms of prayer clause (a) subject to applicant filing an undertaking within Four (4) weeks stating that if, in case the appellant succeeds in appeal, he will reimburse the appellant with entire decreetal amount along with interest at prevalent bank rate.

(AMIT BORKAR, J.)