Bombay High Court
Ex. Engineer, M.I.D.C., Jalgaon vs Rajendra Chiman Kolhe And Ors on 4 March, 2021
Bench: R. G. Avachat
24-sr.929-CA.3075-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.3075 OF 2021
IN
FIRST APPEAL NO.958 OF 2020
(Bebibai Bhagwan Chaudhari and anr.
Vs.
Executive Engineer, M.I.D.C., Jalgaon and ors.)
----
Mr.A.B.Kale, Advocate for applicants
Ms.M.D.Thube, Advocate i/b. M/s.Jay and Co., for respondent
no.1
Mr.S.N.Morampalle, Advocate for respondent nos.2 and 3
----
CORAM : R.G. AVACHAT, J.
DATE : MARCH 04, 2021
PER COURT :-
Learned counsel for the applicants, on instructions, does
not press Civil Application No.3075 of 2021. The same is, therefore,
disposed of.
[R.G. AVACHAT, J.]
KBP
24-sr.929-CA.3075-2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.2985 OF 2021
IN FA/925/2020
MOHAN CHANGO BHOLE (DIED) THR LRS VASANT AND ORS
VERSUS
EXECUTIVE ENGINEER, MAHARASHTRA INDUSTRIAL DEV.
CORPORATION, M.I.D.C., JALGAON AND OTHERS
WITH
CA/3072/2021 IN FA/967/2020 WITH
CA/2986/2021 IN FA/926/2020 WITH
CA/3073/2021 IN FA/961/2020 WITH
CA/3074/2021 IN FA/958/2020 WITH
CA/2987/2021 IN FA/924/2020 WITH
CA/3069/2021 IN FA/965/2020 WITH
CA/3070/2021 IN FA/966/2020 WITH
CA/3071/2021 IN FA/960/2020 WITH
CA/3068/2021 IN FA/962/2020
----
Mr.A.B.Kale, Advocate for applicants
Ms.M.D.Thube, Advocate i/b. M/s.Jay and Co., for respondent
no.1
Mr.S.N.Morampalle, Advocate for respondent nos.2 and 3
----
CORAM : R.G. AVACHAT, J.
DATE : MARCH 04, 2021
PER COURT :-
In connected matters, this Court has allowed the
claimants to withdraw 50% of the amount. Learned counsel for the
respondents has no objection to pass similar order.
24-sr.929-CA.3075-2021
2. In view of the above, these applications are partly
allowed. The applicants are permitted to withdraw 50% of the
amount deposited in this Court, on furnishing undertaking to the
satisfaction of learned Registrar (Judicial) of this Court, to the effect
that in the event the judgments and awards passed by the Reference
Court in their respective case, are set aside or modified, the
applicants - claimants shall redeposit the amount as directed by this
Court within eight weeks from the date of passing of such order.
3. Remaining 50% of the amount deposited, be kept in
fixed deposit in any nationalised bank, till disposal of the appeals.
[R.G. AVACHAT, J.]
KBP
24-sr.929-CA.3075-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CA/9095/2019 IN FAST/16877/2019 WITH
CA/9102/2019 IN FAST/17402/2019 WITH
CA/9103/2019 IN FAST/17402/2019 WITH
CA/9094/2019 IN FAST/16877/2019 WITH
CA/9096/2019 IN FAST/17386/2019 WITH
CA/9097/2019 IN FAST/17386/2019 WITH
CA/9105/2019 IN FA/967/2020 WITH
CA/9099/2019 IN FA/965/2020 WITH
CA/9101/2019 IN FA/966/2020 WITH
----
Ms.M.D.Thube, Advocate i/b. M/s.Jay and Co., for applicants
Mr.S.N.Morampalle, AGP for respondent nos.2 and 3
----
CORAM : R.G. AVACHAT, J.
DATE : MARCH 04, 2021
PER COURT :-
Stand over for four weeks to take steps for bringing on
record legal representatives of deceased - respondents.
[R.G. AVACHAT, J.]
KBP
