GULAB NATTHU PARDESHI Vs. EX. ENGINEER

JUDGEMENT

(1.) Learned Advocate Mr. Patil submits that as per the order passed by this Court, the acquiring body was supposed to deposit the entire decreetal amount, however amount of Rupees Ten Crores was deposited around 7 th February 2020 which was not the entire decreetal amount. The entire decreetal amount is not yet deposited, however, in the executing Court the acquiring body has deposited certain amount and certain amount has also been withdrawn by the claimants. Under such circumstance he wants to produce the chart. The chart that has been given by the appellant is in percentage but learned Advocate Mr. Patil undertakes to provide the figures with the percentage and would make a statement as to how much amount is remained.

(2.) Such account be given on or before 10 th July 2023 by giving copy of the same to the other side in advance. If the acquiring body has any objection to the said account that would be given, then the objection may be submitted on or before 13 th July 2023.

(3.) Place the matter for further consideration on 17 th July 2023.