Kishor Shankar Khandalkar vs The State Of Maharashtra And Ors
2018 Latest Caselaw 1264 Bom

                                     (1)


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

             957 CIVIL APPLICATION NO.13631 OF 2018
                        IN FA/1164/2018
                              AND
        CIVIL APPLICATION NO.13659/2018 IN FA/1166/2018

                 KISHOR SHANKAR KHANDALKAR
                           VERSUS
             THE STATE OF MAHARASHTRA AND ORS
                             ...
     Advocate for Applicants : Mr. Patil Laxmikant C.
 Mr.RB Bagul & SP Deshmukh,  AGPs for Respondents:1 ( in 
                    respective matters);
             Mr. A. N. Gaddime, Adv. For R/3.
                                     ---

                               CORAM :  P.R. BORA, J.
                               DATED :  2nd November, 2018.
 PER COURT:-

 1.               CA No. 13659/2018 is not on Board.  Taken 

 on Board.

 2.               Learned   counsel   for   acquiring   body   seeks 

 leave   to   correct   name   of   Respondent   in   FA 

 No.1164/2018.     Leave   granted.     Corrections   be 

 effected forthwith. 

 3.               Learned   counsel   for   applicant   has 

 tendered across the bar a copy of order passed in 

 CA   No.15347/2017   on   19th  June,   2018   in   the 

 companion matter and has prayed for passing similar 

 order in the present matters also.

 4.               Learned   counsel   for   the   acquiring   body 

 has not disputed that in the companion matters the 



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                                     (2)
 aforesaid  order  has  been   passed.    In  view  of  the 

 submissions made, following order is passed, -

                                  ORDER

i) The applicant/s are permitted to withdraw

50% of the deposited amount, on submitting an

undertaking to the satisfaction of the Registrar of

this Court. The applicants are also permitted to

withdraw 25% of the amount on furnishing solvent

surety/security in the like amount to the

satisfaction of Registrar of this court.

ii) Balance 25% amount be invested in Fixed

Deposit Receipt in any nationalized Bank, initially

for the period of two years and if so required, for

the further period till disposal of the appeal.

iii) The Civil Application stands disposed of.

(P.R. BORA) JUDGE

bdv