Vijayabai Ankush Dhumal vs The State Of Maharashtra Through ...
2021 Latest Caselaw 3622 Bom

                                         1             ca-7761-2020.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD
                     CIVIL APPLICATION NO. 7761 OF 2020
                                       IN
                    FIRST APPEAL STAMP NO.38950 OF 2018
                        (Rejected Case No.1407 of 2019)
 Vijayabai Ankush Dhumal                         ... Applicant
       Versus
 The State of Maharashtra and another            ... Respondents
                                  ....
 Mr. Vivekanand V. Ingale, Advocate for the applicant
 Mr. A. A. Jagatkar, AGP for respondent No.1
                                  ....

                                     CORAM : R. G. AVACHAT, J.

DATED : 25th FEBRUARY, 2021

PER COURT :-

. 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) of this Court and remaining 25% of the amount shall be kept in fixed deposit in any Nationalized Bank.

3. The civil application is disposed of.

[ R. G. AVACHAT, J. ] SMS

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