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Judgment
3 paragraphs · 117 wordsThere is an office report indicating that the cheques issued by Mr. Raman Raheja were dishonoured on presentation.
The amount under the consent order dated 26 November 2018 was mandated to be deposited before 28 November 2018. Since the amount of Rs 1 crore was to be deposited on or before 28 November 2018, we direct that Mr. Raman Raheja shall, on or before 5 February 2019, furnish a demand draft of the total amount of Rs. 1 crore together with interest thereon computed at Rs. 2 lakhs, which shall be deposited in the Registry. Learned counsel appearing on his behalf states on instructions that the amount will be deposited.
The Miscellaneous Applications are, accordingly, disposed of.