Shivaji Pandhari Majge And Ors vs The State Of Maharashtra And Ors
2019 Latest Caselaw 57 Bom

                                                                 939-CA-476-2019 withdrawal .odt
                                             (1)

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

         939 CIVIL               APPLICATION NO.476 OF 2019
  IN FAST/576/2017              WITH CA/478/2019 IN FAST/717/2017
  WITH CA/479/2019              IN FAST/729/2017 WITH CA/480/2019
  IN FAST/711/2017              WITH CA/482/2019 IN FAST/732/2017
  WITH CA/483/2019              IN FAST/723/2017 WITH CA/484/2019
                                IN FAST/714/2017

              SURAJ PANDURANG MUNDADA AND ORS
                           VERSUS
             THE STATE OF MAHARASHTRA AND ORS
                            ...
      Advocate for Applicants : Mr. Patil Mahesh S.
           AGP for Respondents : Mr. A.M. Phule
      Advocate for Respondent No.3 : Mr. S.C. Arora
                            ...

                                        CORAM : P.R. BORA, J.
                                        DATED : 09th JANUARY, 2019.

 PER COURT:-


 .                Having heard the learned counsel appearing

 for the parties, the following order is passed:

                                        ORDER

i) The applicants 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 further

permitted to withdraw 25% of amount on

submitting solvent surety/security in the

like amount to the satisfaction of

Registrar of this Court.

939-CA-476-2019 withdrawal .odt

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 Applications for withdrawal

stand disposed of.

iv) The learned counsel undertakes to file

vakalatnama within a week. If the

vakalatnama is not filed within a week,

no withdrawal shall be permitted.

(P.R. BORA, J.)

Mujaheed//