Suryoday Small Finance Bank ... vs Naresh Keshnmal Parmar And Anr
2023 Latest Caselaw 2151 Bom

                                                                    21-IA-3144-22.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                         INTERIM APPLICATION NO. 3144 OF 2022
                                           IN
                  EXECUTION APPLICATION (L) NO. 21091 OF 2022


      Suryoday Small Finance Bank Ltd.                     ...Applicant (Ori.
                                                           Decree Holder)

                Versus

      Naresh Keshnmal Parmar & Anr.                        ...Respondents/
                                                           Judgment Debtors

                                        ----------
      Ms. Bijal Gogri i/by GNP Legal for the Applicant.
                                        ----------

                                        CORAM : R.I. CHAGLA J

                                          DATE       : 3 March 2023

      ORDER :

1. The learned Counsel appearing for the Applicant states

that the bailable warrant which was directed to be issued by order

dated 3rd January 2023 by way of cash bail in sum of Rs. 25,000/-

against the Respondents has been executed by the police authorities.

The Respondent has paid Rs. 25,000/- in cash to the police

authorities. Accordingly, directions are sought to deposit the said

21-IA-3144-22.doc

amount Rs. 25,000/- in this Court in the Cash Department and the

amount be adjusted towards claim amount.

2. Having considered that the bailable warrant has been

executed by the police authorities pursuant to the said order dated

3rd January 2023, the Applicant is permitted to deposit the amount

of Rs. 25,000/- in cash in the Cash Department of this Court.

3. Further, the amount deposited shall be adjusted with the

claim amount of the Applicant in the above execution proceedings.

[R.I. CHAGLA J.]