AHMED BASHA SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is pointed out by learned counsel for the applicant that the money deposited by the complainant has been refunded to him by the applicant. So far as the other claimants, who have come forward, it is pointed out that the claim is to the extent of Rs.72,68,551.00. To secure this claim, it is pointed out by learned APP that in the bank accounts which are freezed there is sum of Rs.11,52,637.00. Learned counsel for the applicant submits that services to the extent of Rs.29,68,079.00 have been provided. Learned APP to verify.

(2.) Learned counsel for the applicant requests for time to fle an afdavit and appropriate undertakin? as to the manner in which the balance claim can be secured.

(3.) Afdavit and the undertakin?s to be fled within two weeks from today with an advance copy to the learned APP and learned counsel for the complainant.