Eknath Kacharu Hiwale And Others vs Priyadarshani Nagari Co Operative ...
2024 Latest Caselaw 3426 Bom

Bombay High Court

Eknath Kacharu Hiwale And Others vs Priyadarshani Nagari Co Operative ... on 5 February, 2024

                                                         45-ca-1571-2024.odt
                                  (1)


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                CIVIL APPLICATION NO.1571 OF 2024
                                IN
                 WRIT PETITION NO. 8250 OF 2019

                 Eknath Kacharu Hiwale And Others
                              VERSUS
Priyadarshani Nagari Co Operative Credit Society Ltd Kopargaon Thr
                              Manager
                                  ...
    Advocate for the Applicants : Mr. Rajendra Deshmukh, Senior
    Advocate a/w. Ms. Rakshanda Jaiswal i/b Mr. A.T. Kanawade
    Advocate for Respondent No.1 in WP : Mr. Anuj Ajay Fulfagar
                                  ...
                                  CORAM : S.G. MEHARE, J.

DATED : FEBRUARY 05, 2024

PER COURT:-

1. Heard learned senior counsel for the applicants.

2. It is an application for extension of time to deposit the

money. The Hon'ble Supreme Court by its order dated 06.12.2019 in

Petition(s) for Special Leave to Appeal (C) No(s). 28463/2019

(Arising out of impugned final judgment and order dated 04-11-2019

in WP No. 8250/2019 passed by the High Court of Judicature At

Bombay at Aurangabad), Eknath and Ors Vs. Priyadarshani Nagari

Cooperative Credit Society Ltd has considered the request of the

petitioners to extend the period to deposit the money upto

31.12.2019. However, the Hon'ble Supreme Court has made it clear

that no further extension shall be granted.

45-ca-1571-2024.odt

3. By this application, the petitioners are seeking permission

to deposit the money as per the order of the Hon'ble Supreme Court

where the Apex Court has specifically put a condition that no time

would be extended. This Court could not travel beyond the final

verdict of the Hon'ble Supreme Court. Hence, this application is

beyond the jurisdiction of this Court. Therefore, the application

stands dismissed.

4. List the writ petition after six weeks.

(S.G. MEHARE, J.)

Mujaheed//