Vidarbha Irrigation Development ... vs Ramesh Manohar Kevte And Others
2021 Latest Caselaw 9918 Bom

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

CIVIL APPLICATION (CAF) NO.1007/2019 IN FIRST APPEAL NO.311/2019
                         (VIDC Vs. Ramesh Manohar Kevte and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions               Court's or Judge's orders.
and Registrar's Orders.
                            Ms. P.P. Chobe, Advocate h/f Ms. Anjali Joshi, Advocate for
                            appellants.
                            Shri Nandesh Deshpande, Advocate for respondent no.1.
                            Ms. H.N.Jaipurkar, AGP for respondent nos.2 and 3.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 28, 2021.

1. Heard.

2. This is an application for permission to withdraw the decretal amount.

3. Considering the fact that the applicant-respondent no.1 is in need of money due to financial crises, the application is allowed. Respondent no.1 is permitted to withdraw 75% of the amount deposited by the appellant with accrued interest thereon, on furnishing usual undertaking.

4. Civil Application stands disposed of.

Civil Application (CAF) No.2739/2018

1. Heard.

caf1007.19.odt

2. As the entire decretal amount has been deposited by the appellants and 75% of the said amount is permitted to be withdrawn by respondent no.1, the civil application for grant of stay is allowed.

3. There shall be stay to the execution of judgment and decree dated 11.08.2016 passed by the 2nd Joint Civil Judge, Senior Division, Yavatmal in L.A.C.No.406/2012 during pendency of the appeal.

First Appeal No.311/2019 The appellants to file private paper book within a period of six weeks from today.

JUDGE

ambulkar