Tanaji Devidas Bochare vs The Exe. Engineer, M.I.D., ...
2021 Latest Caselaw 3621 Bom

                                                                           908-CA-2392-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                       CIVIL APPLICATION NO. 2392 OF 2021
                                       IN
                          FIRST APPEAL NO. 403 OF 2018

Tanaji Devidas Bochare                                      ..APPLICANT

      VERSUS

The Executive Engineer,
Minor Irrigation Division, Osmanabad
and Others                                                  ..RESPONDENTS


                                      ....
Mr. V.V. Ingale, Advocate for applicant
Mr. A.S. Shelke, Advocate for respondent no.1
Mr. S.N. Morampalle, A.G.P. for respondent - State
                                      ....


                                              CORAM : R.G. AVACHAT, J.

DATED : 25th FEBRUARY, 2021

PER COURT :

1. Heard.

2. Considering the challenge made to the judgment and award

passed by the Reference Court, the applicant is permitted to withdraw

amount to the extent of 50% deposited in this Court on furnishing

undertaking and further permitted to withdraw an amount to the extent of

25% on furnishing solvent surety to the satisfaction of the Registrar (Judicial)

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908-CA-2392-21.odt

of this Court and remaining 25% of the amount shall be kept in fixed deposit

in any nationalized bank.

3. Civil application is disposed of.

( R.G. AVACHAT, J. ) SSD

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