NEW PRAGATI WELFARE SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr Thorat on behalf of the Developer has instructions to state that there are two cheques available in the aggregate amount of Rs.2.5 crores in compliance with our order dtd. 13/6/2023. These are to be made out in favour of the Prothonotary and Senior Master and are to be handed over to the Court Associate. The Prothonotary and Senior Master will deposit these cheques at the earliest. All further orders are necessarily subject to the cheques being cleared.

(2.) Mr Thorat makes it clear that the builders have not accepted the correctness of the computation made by Mr Tamboly and which is tendered in a summary sheet given to us today. There is also a detailed break up per tenant. Further, according to Mr Thorat, even the amount of Rs.2.5 crores, although this was generally stated on the last occasion, is not entirely accurate and a lesser amount may actually be found due.

(3.) We leave all those contentions open.