NARANBHAI KASHIBHAI PATEL Vs. ESSAR POWER TRANSMISSION

JUDGEMENT

(1.) The captioned application which was for withdrawal of the amount, was originally posted on 30/7/2021. At the time when considering the same, the Court noticed discrepancy in respect of the number of Special Civil Application. At the time when the applicant-petitioner had originally deposited the amount of Rs.91,000.00, receipt was issued by the Registry. In such receipt, Special Civil Application No.784 of 2014 was mentioned, whereas the present Civil Application is filed in Special Civil Application No.782 of 2014.

(2.) In the above view, we passed the following order on 30/7/2021.

(3.) Pursuant to the above order and the directions, Registry has placed submissions along with report of Nazar department dtd. 25/8/2021 before us. The same accompanies the papers of the present application, when it is posted today before us.