GOVIND PUNABHAI Vs. ANURAGSINH D CHAUHAN

JUDGEMENT

(1.) By way of this application, it has been alleged that there is a willful defiance of order dtd. 1/2/2022 passed in Special Civil Application No.15893 of 2018.

(2.) Pursuant to notice issued by a Bench on 8/2/2023, today when matter is taken up for hearing, learned advocate Mr. H.S. Munshaw has submitted under instruction that due benefit has already been extended to the applicant and a cheuqe of Rs.1,35,840.00 dtd. 21/4/2023 is already handed over and same is acknowledged by present applicant as well. Acknowledgment as well as xerox of the cheque is already tendered on record.

(3.) Considering the aforesaid situation, we are of the opinion that there is a substantial compliance with regard to direction issued by this Court and as such, we deem it proper to close present proceedings. Hence, present proceeding stands CLOSED. Notice is discharged. However, if there is any dispute regard to calculation, same may be redressed before appropriate forum, if permissible in law.