V.I.D.C. Thr. Exe. Engineer, ... vs Gayana Gopal Nimbalwar And Others
2021 Latest Caselaw 14513 Bom

08caf1972.21.odt                                                                                 1

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

                         CIVIL APPLICATION NO.1972 OF 2021
                                         IN
                            FIRST APPEAL NO. 345 OF 2020
                       (V.I.D.C. Vs. Gayana Gopal Nimbalwar and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri P. Kachhawah, Advocate h/f Shri A.M. Kukday,
                          Advocate for the appellant.
                          Shri A.B. Nakshane, Advocate for respondent No.4.
                          Ms. Shamsi Haidar, A.G.P. for respondent Nos.5 & 6/State.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 05, 2021

                                           Heard.

2. This is an application filed by respondent Nos.1 to 4/claimants seeking withdrawal of the amount of Rs.5,13,479/- which was deposited by the appellant- V.I.D.C. with the Registry of this Court vide CCDR No. 27179 dated 27/11/2019.

3. I have perused the contents in the application so also the impugned Judgment.

4. On due consideration, the applicants/ respondent Nos.1 to 4/claimants are permitted to withdraw 25% of the aforesaid amount with accrued interest thereon subject to furnish usual undertaking to the satisfaction of the Registrar (Judicial).

5. Respondent No.4 being the Power of Attorney for respondent Nos.1 to 3 is permitted to withdraw the aforesaid amount on his behalf and on behalf of respondent Nos.1 to 3.

6. The application is disposed of accordingly.

JUDGE *DB