V. I. D. C. Through Executive ... vs Dayaram Kaniram Ade And 2 Others
2021 Latest Caselaw 14536 Bom

06caf1969.21.odt                                                                                 1

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

                      CIVIL APPLICATION NO.1969 OF 2021 IN
                          FIRST APPEAL NO.1082 OF 2019
                    (V.I.D.C. & anr. Vs. Dayaram Kaniram Ade 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 H.D. Marathe, Advocate for the appellants.
                          Shri A.B. Darekar, Advocate for respondent No.1.
                          Ms. Shamsi Haidar, A.G.P. for respondent Nos.2 & 3/State.

                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 05, 2021

                                           Heard.

2. This is an application for grant of permission to withdraw the amount deposited by the appellant with the Registry of this Court.

3. It is stated that the appellant has deposited an amount of Rs.13,42,975/- vide CCDR No.613 dated 05/08/2019, with the Registry of this Court.

4. I have perused the contents in the application so also the impugned Judgment and Award.

5. On due consideration, the respondent No.1/claimant is permitted to withdraw 50% of the aforesaid amount with accrued interest thereon subject to furnish usual undertaking.

6. The application stands disposed of accordingly.

JUDGE *DB