Babu Shrimant Bodake, Died Thr. ... vs The State Of Mah And Ors
2021 Latest Caselaw 471 Bom

                                    -1-

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                  CIVIL APPLICATION NO. 8670 OF 2020 IN
                      FIRST APPEAL NO. 3880 OF 2016

Babu Shrimant Bodake
(Deceased Through LRs)                                       Applicants

       Versus

The State of Maharashtra & others                            Respondents

Mr. L.C. Patil, Advocate for the applicants.
Mr. A.V. Deshmukh, AGP for respondent-State.

                                 CORAM : M.G. Sewlikar, J.

                                 DATE      : 8th January, 2021.


PER COURT :

1. Heard Shri L.C. Patil, learned counsel for the applicants

and Shri A.V. Deshmukh, learned AGP for respondent-State.

2. Learned counsel Shri Patil submits that 75% of the

amount deposited by the acquiring body be allowed to be withdrawn

as First Appeal Nos. 3881/2016 and 3882/2016 arising out of the

same project have been dismissed by this Court. Learned AGP

submits that he will have to go through to the judgment as copy of

the judgment is not supplied to him.

3. In view of this, 70% of the amount deposited by the

acquiring body be paid to the applicants out of which, 50% be paid

on furnishing undertaking on usual terms and 20% be paid on

furnishing solvent security.

4. Civil application stands disposed of.

( M. G. SEWLIKAR ) JUDGE

dyb