AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner appears in person. He files a letter dated March 27, 2018 issued by his advocate-on-record, Mr. Samrat Mukhopadhyay who has
stated his no objection therein to the petitioner appearing in person and taking necessary steps in the writ petition. The respondent no.2 being the
Central Bank of India is also represented by its Assistant General Manager along with Manager.
The writ petitioner has filed an application being CAN No.2025 of 2018 praying for withdrawal of the amount of Rs.18, 86,922/- which is lying in the
custody of Registrar General, Appellate Side, High court along with the interest accrued thereon and also for withdrawal of the writ petition being
No.28987 (W) of 2017. Â
The petitioner submits that the matter has been settled with the Central Bank of India on a payment of Rs.9, 50,000/-. He relies on the letter dated
March 19, 2018 being annexure P-3 of the CAN application.
Mr. Vilas Deshmukh appearing on behalf of the Central Bank of India has no objection to the above prayers made in the CAN application to the writ
petition.
In view of the above, Registrar General, Appellate Side, High Court is directed to release the aforesaid amount Rs.18, 86,922/- along with interest
accrued thereon in terms of the order passed by this Court dated November 29, 2017 within a period of two weeks from date. As the time given in the
letter dated March 19,
2018 for payment of Rs.9, 50,000/- expires on March 31, 2018, the representative of the Central Bank of India submits that the bank shall extend the
time by two weeks so as to allow the petitioner to make payment and settle the amount.
Accordingly, CAN 2025 of 2018 is allowed and the writ petition bearing W.P.28987 (W) of 2017 is dismissed for non-prosecution.
There is no order as to costs.
Urgent photostat certified copy of this order shall be given to the parties upon compliance of usual formalities.