Executive Engineer, Purna ... vs Kishor Gunwantrao Pohokar And ...
2017 Latest Caselaw 8112 Bom

                                                                                        1                                                               CAF4068-17

                                                        FARAD CONTINUATION SHEET No.
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                           NAGPUR BENCH AT NAGPUR


                            C.A.F. NO.4068/2017  IN  FIRST APPEAL NO. 258/2016 
     (THE EXECUTIVE ENGINEER (VIDC), PURNA MEDIUM PROJECT DIVISION, ACHALPUR VERSUS 
                         KISHOR GUNWANTRAO POHOKAR & OTHERS)

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Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                    Shri V.G. Palshikar, counsel for the applicant.
                                                    Shri R.J. Shinde, counsel for the respondent No.1.
                                                    Smt.H.N. Jaipurkar, A.G.P. for the NA-2 & 3.

                                                    CORAM  : S    .B. SHUKRE
                                                                            , J. 

                                                    DATE      : OCTOBER   12
                                                                              ,   2017
                                                                                      .


                                                                             Heard.  

Perused the impugned award and the grounds of appeal. I am of the opinion that this application can be conditionally allowed and it is allowed accordingly. Respondent No.1 is permitted to withdraw 50% of the amount deposited in this Court on his furnishing usual undertaking and also permitted to withdraw remaining 50% amount deposited in this Court on his furnishing solvent surety to the satisfaction of learned Registrar, both to be furnished within 10 weeks from the date of this order.

Paper Book be filed within one year. The civil application stands disposed of.

COUNSEL NOTE Counsel Note is taken on record. In view of it, Shri S.G. Jagtap and Shri S.S. Godbole are discharged as

2 CAF4068-17

Advocates for the appellant. Now, it appears that the appellant is represented by Shri V.G. Palshikar, Advocate.

JUDGE

SHRIPAD