V.I.D.C. Thr. Its Executive ... vs Panjabrao Natthuji Nagrale And ...
2021 Latest Caselaw 9762 Bom

                                             1                            24 caf946.21.odt

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
              CIVIL APPLICATION (CAF) NO. 946 OF 2021 IN
                     FIRST APPEAL NO. 1494 OF 2019
  V.I.D.C. through Executive Engineer, Irrigation Division Bembla Project,
      Yavatmal and another Vs. Panjabrao Natthuji Nagrale 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 M.A. Kadu, Advocate for appellants.
                  Shri Nandesh Deshpande, Advocate h/f Shri P.M. Pande, Advocate for
                  respondent no.1/applicant.
                  Mrs. H.N. Jaipurkar, A.G.P. for respondent nos.2 and 3.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 26th JULY, 2021.

Heard.

(2) By this application respondent no.1 is seeking permission to withdraw the amount deposited by the appellants.

(3) Perused the application as well as impugned judgment and order and considering the amount involved, the application is allowed. The applicant/respondent no.1 is permitted to withdraw 50% of Rs.1,68,301/- with accrued interest thereon, on furnishing usual undertaking.

(4) The application stands disposed of.

JUDGE Wagh