Kishor S/O. Kanihhayalal ... vs Premkumar S/O. Surajmal Chandak
2023 Latest Caselaw 2471 Bom

                                           1               Cri. Appln. No. 633-2020.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 633 OF 2020
                                  IN
             CRIMINAL REVISION APPLICATION NO. 207 OF 2019

                               Kishor Kanihayalal Toshniwal
                                       Versus
                               Premukar Surajmal Chandak
                                        .....
                         Advocate for the applicant : Mr. Y.G. Somani
                         Advocate for respondent : Mr. S. N. Devmane
                                        .....
                                      CORAM : S. G. MEHARE, J.

                                      DATE     : 14.03.2023

PER COURT :

1. Heard the respective counsels.

2. Prima facie present applicant/respondent is entitled to receive

Rs. 3,00,000/- deposited by petitioner in this Court. The application is

allowed in terms of prayer clause 'B' on the condition that he shall furnish

undertaking that in the event of reversal of the judgment, he would deposit

the said amount in the Court within a month.

3. Office is directed to release the above amount to the present

applicant.

4. Application stands dispose of.

5. List the matter for final hearing on 30th March, 2023.

( S. G. MEHARE J. ) YSK/