Gen. Manager, Central Railway, ... vs Jangaldas Mikiram Chelwani Thr. ...
2021 Latest Caselaw 11247 Bom

10A-caf806.21.odt                                                                                1


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

                          CIVIL APPLICATION NO. 806 OF 2021
                                          IN
                           FIRST APPEAL NO. 1688 OF 2019
  (The General Manager, Central Railway, Akoli, Amravati Vs. Jangaldas Milkiram
                              Chelwani 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 11/03/2019 has deposited an amount of Rs.5,94,657/- with the Registry of this Court.

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