Executive Engineer, Purna Medium ... vs Babarao S/O Syryabhan Sayare And ...
2021 Latest Caselaw 11504 Bom

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

                        CIVIL APPLICATION (CAO) No.502 OF 2018
                                         AND
                        CIVIL APPLICATION (CAF) No.953 of 2020
                                          IN
                              FIRST APPEAL No.359 OF 2018

  (Executive Engineer, Purna Medicum Project Division, Achalpur, Taluka Achalpur, Distt.
                Amravati Vs. Babarao s/o. Suryabhan Sayare and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                              Shri J.B. Kasat, Advocate for the appellant.
                              Shri S.W. Deshpande, Advocate for Respondent No.1.
                              Smt. Mayuri Deshmukh, AGP for the respondent Nos.2 and 3.

                              CORAM : G.A. Sanap, J.

DATE : 21st August, 2021.

Both these applications have been made by the respondent No.1 for withdrawal of amount of Rs.2,09,647/-. The amount has been calculated as per the judgment and decree impugned herein. The learned Advocate for the appellant submitted that subject to appropriate conditions the respondent No.1 may be allowed to withdraw the amount.

2. The applications are allowed.

3. The respondent No.1 is allowed to withdraw the amount of Rs.2,09,647/- subject to furnishing usual undertaking.

4. Both these applications are disposed of.

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FIRST APPEAL No.359 OF 2018.

Put up before the regular Court.

JUDGE

Wadode