Smt. Vijabai W/O D. Nilawar And ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 6404 Bom

                                       1                                                                                                                   CP 109.21

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 NAGPUR BENCH : NAGPUR

    Contempt Petition No.109/2021 in XOB No.61/2019 (D) in First Appeal No.1071/2013
                                              (D)
       (Smt. Vijabai Nilawar thr Lrs and others V The State of Maharashtra and 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 P.P. Deshmukh, Adv for appellants.
                            Shri M.A. Kadu, AGP for resp. no.1.

                                        CORAM : S.M. MODAK, J.

DATE : 09-04-2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

Civil Application (N) No.58/2021

As per the common judgment dated 20-06-2019 this Court has enhanced the compensation. There are several Contempt Petitions filed by the concerned claimants. As the amount was not deposited in time now the respondents want to deposit Rs. 60 crores and they have annexed the correspondence given by the Executive Engineer, Special Project, Yavatmal dated 22-03-2021. The details of the payment and amount yet to be deposited is given. The other Contempt Petitions are not listed today. Hence, the directions :-

DIRECTIONS

(a) The nazir is directed to accept the cheque of Rs. 60 Crorers today itself.

(b) The permission is granted without prejudice to the rights of

2 CP 109.21

the claimants involved in the Contempt Petition.

Steno copy of the order be issued.

Application is disposed of.

Contempt Petition No.109/2021

Today the respondents have deposited Rs.1,38,91,389/-. Yet an amount of Rs.18,10,951/- is to be recovered. The details are given in the letter dated 22-03-2021 by the Executive Engineer, Special Project to the learned AGP.

Hence, issue notice before admission to the respondents. Learned AGP waives notice for the State. Matter be kept after 12 weeks.

(S.M. Modak, J.) Deshmukh