Vidarbha Irrigation Development ... vs Bhaurao S/O Narayan Tayade And ...
2021 Latest Caselaw 14537 Bom

09caf1974.21.odt                                                                                 1

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

                      CIVIL APPLICATION NO.1974 OF 2021 IN
                          FIRST APPEAL NO. 328 OF 2021
                       (V.I.D.C. Vs. Bhaurao Narayan Tayade and anr.)
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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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                          Mrs. U.A. Patil, Advocate for the appellant.
                          Shri A.B. Nakshane, Advocate for respondent No.1.
                          Ms. Shamsi Haidar, A.G.P. for respondent No.2/State.

                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 05, 2021

                                           Heard.

2. This is an application filed by respondent No.1/claimant seeking withdrawal of the amount of Rs.17,41,912/- which was deposited by the appellant- V.I.D.C. with the Registry of this Court vide CCDR No. 28331 dated 11/03/2021.

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

4. On due consideration, the applicant/ respondent No.1/claimant is permitted to withdraw 50% of the aforesaid amount with accrued interest thereon subject to furnish usual undertaking to the satisfaction of the Registrar (Judicial).

5. The application is disposed of accordingly.

JUDGE *DB