KHEEMABHAI LAKHABHAI CHAVDA Vs. CHELANA DEVABHAI KARABHAI

JUDGEMENT

(1.) Today, when the matter is called out, learned Advocate Ms. Mamta R. Vyas has submitted that the Respondent Authorities have already handed over Two Separate Account Payee Cheques; one bearing No. 633054 in favour of Khima Lakha Chavda for Rs.17,08,262.00 and the another bearing No. 633053 in favour of Deva Kara Chhelana for Rs.17,12,698.00. The said two cheques are handed over to learned Advocate Ms. Mamta R. Vyas. Photocopy of both the cheques are ordered to be placed on record.

(2.) Learned Advocate Ms. Vyas has however submitted that there is some discrepancy in calculating the amount for which the Applicants would be undertaking the necessary proceedings.

(3.) Since there is substantial compliance of the direction issued by this Court and the calculation part remains to be sorted out, liberty is reserved in favour of the Applicants to undertake necessary proceedings before the appropriate forum for claiming the amount.