Walmik Ruplal Sonawane vs Sanjay Baburao Torne
2024 Latest Caselaw 14330 Bom

Bombay High Court

Walmik Ruplal Sonawane vs Sanjay Baburao Torne on 6 May, 2024

                                             1                         69 revn.245.22.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           BENCH AT AURANGABAD.
               69 CRIMINAL REVISION APPLICATION NO. 245 OF 2022

                            WALMIK RUPLAL SONAWANE
                                    VERSUS
                             SANJAY BABURAO TORNE
                                         ...
      Advocate for Respondent : Mr. Abhishek Patil & Ms. Aachal Raghuwanshi
      a/w Mr. Amardeep Naiknaware, h/f Mr. Deelip N. Patil Bankar.
                                         ...


                                      CORAM : SANJAY A. DESHMUKH, J.

                                      DATE       :   06th May, 2024.

      P.C.:

      1       The revision application is disposed of by judgment dated 26 th

April, 2024. During argument, the learned counsel for respondent had

submitted that an amount of Rs.60,000/- is deposited in this Court.

However, now, it is submitted that the total amount of Rs.80,000/- is

deposited in this Court.

2 Considering this mistake, it is clarified that the respondent is

entitled for Rs.80,000/-. The said amount be paid to the respondent

sole.

[ SANJAY A. DESHMUKH, J. ] nga