STATE BANK OF INDIA Vs. PREM MALA

JUDGEMENT

(1.) Interim Application (L) No. 2620 of 2020 not on board. As per the report of the Prothonotary and Senior Master of this Court, taken on board.

(2.) In this matter, an order was passed on 7 th September, 2020. The operative part of that order reads thus :-

(3.) The offce of the Prothonotary and Senior Master has brought to my attention that the sale proceeds of the frst defendant vessel amounting to Rs.29,96,77,322.75/- was deposited by the offce of the Sheriff of Mumbai with the Prothonotary and Senior Master on 28th August, 2020. This was done pursuant to an order passed by this Court on 7th August, 2020 (S.C.Gupte, J.). This order of 7 th August, 2020 further directed the offce of the Prothonotary and Senior Master to invest the amount in a Fixed Deposit/s of a Nationalized Bank initially for a period of one year and to be renewed thereafter from time to time. Accordingly, the Prothonotary and Senior Master of this Court has invested the amounts in the Bank of Baroda @ 3.75 % p.a. on 5th September, 2020.