ANILKUMAR MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) When the above matter is called out, the following order is passed with the consent of the Applicant/Intervenor as well as Petitioner in the above writ petition.

(2.) The claim of the Petitioner against M/s. Mishra Associates of Rs.10,79,53,131.74 due and payable as on 31/3/2020 as claimed in the 13(2) Notice dtd. 1/6/2020 wherein the Petitioner is a Partner/ Director/Guarantor/Mortgagor are secured by the following properties:

(3.) As and by way of indulgence to the Applicant/Intervener from being dispossessed of the properties described in Clause 2(a) and (b) herein above, the Applicant/Intervener agrees to this Hon'ble Court that: