Keshav Zipa Chavhan (Died) Thr Lrs ... vs The Ex. Engineer, Minor ...
2021 Latest Caselaw 7614 Bom

                                                                     923-CA-3660-21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 3660 OF 2021
                                      IN
                        FIRST APPEAL NO. 3893 OF 2019

Keshav Zipa Chavhan (Died)
Through Legal Heirs
Savitribai Keshav Chavhan and Others                  ..APPLICANTS
      VERSUS
The Executive Engineer
Minor Irrigation Division No.1 and Another            ..RESPONDENTS

                                     AND
                      CIVIL APPLICATION NO. 3657 OF 2021
                                      IN
                        FIRST APPEAL NO. 3891 OF 2019

Mamraj Hansraj Rathod (Died)
Through Legal Heirs
Sulochanabai Mamraj Rathod and Others                 ..APPLICANTS
      VERSUS
The Executive Engineer
Minor Irrigation Division No.1 and Another            ..RESPONDENTS

                                     AND
                      CIVIL APPLICATION NO. 3654 OF 2021
                                      IN
                        FIRST APPEAL NO. 3894 OF 2019

Ukha Harlal Rathod (Died)
Through Legal Heirs
Nivrutti Ukha Rathod and Another                      ..APPLICANTS
      VERSUS
The Executive Engineer
Minor Irrigation Division No.1 and Another            ..RESPONDENTS




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                                                                            923-CA-3660-21.odt




                                      AND
                       CIVIL APPLICATION NO. 3659 OF 2021
                                       IN
                         FIRST APPEAL NO. 3892 OF 2019

Shankar Damla Jadhav (Died)
Through Legal Heirs
Javaharlal Shankar Jadhav and Another                       ..APPLICANTS
      VERSUS
The Executive Engineer
Minor Irrigation Division No.1 and Another                  ..RESPONDENTS

                                      ....
Mr. D.A. Bide, Advocate h/f Mr. V.B. Wayal, Advocate for applicants
Mr. S.B. Patil, Advocate for respondent no.1
Mr. B.C. Virdhe, A.G.P. for respondent - State
                                      ....

                                              CORAM : R.G. AVACHAT, J.

DATED : 09th JUNE, 2021

PER COURT :

1. Heard.

2. Considering the challenge made to the judgment and award

passed by the Reference Court, the applicants are permitted to withdraw the

amount deposited in this Court to the extent of 50% of furnishing

undertaking and further permitted to withdraw to the extent of 25% of

furnishing solvent surety to the satisfaction of the Registrar (Judicial) of this

Court and remaining 25% of the amount shall be kept in fixed deposit in any

nationalised bank.

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923-CA-3660-21.odt

3. Civil applications are disposed of accordingly.

( R.G. AVACHAT, J. ) SSD

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