Baliram Lakula Kamble (Dead) Thr ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3908 Bom

                                       1           911(a)-ca-117-2021.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                       CIVIL APPLICATION NO. 117 OF 2021
                                       IN
                      FIRST APPEAL (ST) NO. 33359 OF 2018

 Baliram Lakula Kamble (Died)
 Through LRs
 1) Laxmibai Lakhu Kamble (Died)
    Her Lrs are already on record
 2) Fulchand Baliram Kamble and others                ... Applicants

          Versus

 The State of Maharashtra and another                 ... Respondents
                                     ....
 Mr. V. V. Ingale, Advocate for the applicants
 Mr. S. N. Morampalle, AGP for the State
                                     ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 02nd MARCH, 2021

PER COURT :-

. 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%

on furnishing undertaking and further permitted to withdraw to the

extent of 25% on furnishing solvent surety to the satisfaction of the

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Registrar (Judicial) of this Court and remaining 25% of the amount

shall be kept in fixed deposit in any Nationalised Bank.

3. The civil application is accordingly disposed of.

[ R. G. AVACHAT, J. ]

SMS

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