V.I.D.C. Thr. Its Exe. Engineer vs Bhagwan S/O Sakharam Kharade And ...
2021 Latest Caselaw 10865 Bom

05caf46.2020.odt                                                                                 1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                          CIVIL APPLICATION NO. 46 OF 2020
                                          IN
                           FIRST APPEAL NO. 1136 OF 2012
               (V.I.D.C., Buldhana Vs. Bhagwan Sakharam Kharade and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                                  Shri A.B. Patil, Advocate for the appellant.
                                  Ms. D.V. Sapkal, Advocate h/f Shri D.S. Mapari, Advocate
                                  for respondent Nos.1 to 3.
                                  Shri A.M. Kadukar, A.G.P. for respondent Nos.4 & 5.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 11, 2021


                                           Heard.

                          2.               By      way        of      this      application,          the

applicants/respondent Nos.1 to 3 seek permission to withdraw the amount of compensation of Rs.6,52,796/- which was deposited by the appellant vide Cheque No. 01136 dated 19/12/2013 with the Registry of this Court.

3. It is stated that the present appeal has been disposed of on merits vide order/judgment dated 27/11/2015.

4. In this view of the matter, the civil application is allowed.

5. Respondent Nos.1 to 3 are permitted to withdraw the compensation amount with accrued interest thereon.

6. The registry is directed to release the aforesaid amount with accrued interest thereon in the account of the respondent Nos.1 to 3 within a period of two weeks from the date of receipt of the details of account.

7. The application stands disposed of.

JUDGE *DB