Citation : 2021 Latest Caselaw 9741 Bom
Judgement Date : 26 July, 2021
1 33 caf1297.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO.1297 OF 2021 IN
FIRST APPEAL STAMP NO.10386 OF 2019
Executive Engineer, V.I.D.C., Nagpur
Vs.
Vandana Vinod Bhagat and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri S.V. Bhuyar, Advocate for applicant/respondent no.1.
Ms I.P. Khisti, Advocate for appellant.
Smt. H.N. Jaipurkar, A.G.P. for respondent nos.2 and 3.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 26th JULY, 2021.
By this application respondent no.1 is seeking permission to withdraw the amount i.e. Rs.2,77,726/- deposited by the appellant.
(2) Heard.
(3) Perused the impugned judgment and order. It is
stated that the amount of compensation as enhanced by the learned Appellate Court, is just above the four times formula as fixed by the V.I.D.C. as per circulars dated 03.11.2016 and 23.02.2017.
(4) Considering the aforesaid fact, the applicant is permitted to withdraw the amount of Rs.2,77,726/- with accrued interest thereon on furnishing usual undertaking.
2 33 caf1297.21.odt
(5) Put up this matter before Lok Adalat, which is
scheduled on 01.08.2021.
(6) Parties to note and appear before the Lok Adalat
on 01.08.2021 at 11:00 a.m.
JUDGE
Wagh
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