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The G. M. Central Rly., C.S.T. ... vs Rajeshkumar S/O Chandrabhan ...
2021 Latest Caselaw 11266 Bom

Citation : 2021 Latest Caselaw 11266 Bom
Judgement Date : 18 August, 2021

Bombay High Court
The G. M. Central Rly., C.S.T. ... vs Rajeshkumar S/O Chandrabhan ... on 18 August, 2021
Bench: Pushpa V. Ganediwala
10caf805.21.odt                                                                                  1


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

                          CIVIL APPLICATION NO. 805 OF 2021
                                          IN
                           FIRST APPEAL NO. 1912 OF 2019
      (The General Manager, Central Railway, Akoli, Amravati Vs. Rajeshkumar
                        Chandrabhan Kingrani and anr.)
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
---------------------------------------------------------------------------------------------------------
                          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.13,37,070/- in the execution proceeding pending before the 3rd Joint Civil Judge, Senior Division, Amravati in Regular Execution Case No. 533/2018 vide C. No.843 on 30/03/2019.

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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