CANARA BANK AND 2 OTHERS Vs. SANJOY MITRA

JUDGEMENT

(1.) MA No. 538 of 2016 (For release of amount)

(2.) In the Application, it is stated that on final disposal of the Revision Petition vide order dated 29.04.2016, the amount of 2,10,000/-, due to be paid to the Complainant in terms of the said order, has since been paid to the Complainant. A receipt stated to have been signed by the Complainant on Petitioner's letter dated 09.06.20916 has been placed on record.

(3.) In view of the statement made in the Application, it is allowed and the office is directed to release the aforesaid amount to the Petitioners through their Counsel forthwith.