V.I.D.C. Thr. Exe. Engineer, ... vs Rambhau Keshav Barde And Others
2021 Latest Caselaw 9681 Bom

43CAF1298.21.odt                                                                                1


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

                  CIVIL APPLICATION (CAF) NO. 1298 OF 2021 IN
                         FIRST APPEAL NO. 389 OF 2021
                 (V.I.D.C., Yavatmal Vs. Rambhau Keshav Barde and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. A.S. Athalye, Advocate for the appellant.
                          Shri A. Nakshane, Advocate for respondent Nos. 1 and 2.
                          Shri M.A. Kadu, A.G.P. for respondent Nos. 3 and 4.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

DATED :- JULY 23, 2021

This is an application for withdrawal of amount.

I have perused the application and the impugned judgment.

On consideration, the applicants/respondent Nos. 1 and 2 are permitted to withdraw 75% of the decretal amount with accrued interest thereon, on furnishing usual undertaking.

The civil application stands disposed of accordingly.

JUDGE *DB