TARA DEVI & ORS Vs. PINTOO & ORS

JUDGEMENT

(1.) CM APPL.22370/2015 (exemption) Exemption allowed subject to all just exceptions.

(2.) I have heard the learned counsel for the petitioners. The learned counsel for the petitioners has contended that petitioner No.1 has entered into an agreement to purchase one property and therefore, she is requiring the money to be paid to the seller. Accordingly, it has been prayed by her that the remaining amount of Rs.2,65,000/- be released to her which has been kept in an FDR.

(3.) I have considered the submissions and gone through the record.