PRANAV SUNIL DOKANIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Though the Respondent Nos.5 to 7 were required to pay the 3rd installment of Rs.50.00 Lakhs to the Petitioner on or before 30/10/2021, they have till date made payment of Rs.25.00 lakhs only. Respondent Nos.5 to 7 have therefore, breached the undertaking given to the Court and recorded in its Order dtd. 25/8/2021. However, since Respondent Nos.5 to 7 through Advocate Akanksha Agarwal and their inhouse Advocate Ms. Jinam Shah undertake to pay the balance amount of Rs.25.00 Lakhs by 9/11/2021, whilst reserving the right of the Petitioner to file a Contempt Petition, we accept the undertaking given by the Respondent Nos.5 to 7 and extend time to make balance payment of Rs.25.00 Lakhs upto 2.00 p.m. on 9/11/2021.

(2.) Stand over to 9/11/2021 at 2.30 p.m. in Chamber No.45.

(3.) In the event of the Respondent Nos.5 to 7 failing to make payment as undertaken, they shall remain present before this Court on that day.