Citation : 2021 Latest Caselaw 11246 Bom
Judgement Date : 18 August, 2021
10B-caf1522.21.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 1522 OF 2021
IN
FIRST APPEAL NO. 1905 OF 2019
(The General Manager, Central Railway, Akoli, Amravati Vs. Smt. Manjula
Nareshkumar Kasat and anr.)
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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 N.P. Lambat, Advocate for the appellant.
Shri S.S. Alaspurkar, Advocate for respondent No.1.
Mrs. M.H. Deshmukh, A.G.P. for respondent No.2/State.
CORAM:- PUSHPA V. GANEDIWALA, J.
DATED :- AUGUST 18, 2021
Heard.
Perused the application.
It is stated that the appellant herein, in pursuance of order dated 04/03/2019 has deposited an amount of Rs.21,77,249/- in the execution proceeding pending before the 3rd Joint Civil Judge, Senior Division, Amravati in Regular Execution Case No. 532/2018 vide C. No.78 on 30/04/2019.
The applicant, herein for permission to withdraw the aforesaid amount, is the power of attorney holder of the claimants/owners of the acquired land.
I have also perused the impugned judgment and order.
Considering the reasons as mentioned in paragraph No.4 of the application, the applicant is permitted to withdraw 75% of the deposited amount with accrued interest thereon, subject to furnish usual undertaking to the satisfaction of the Reference/Execution Court.
The application is disposed of.
JUDGE *DB
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