Executive Engineer, Purna Medium ... vs Pradip Balwant Shingore, And ...
2021 Latest Caselaw 14644 Bom

                                              1                             4 caf1951.21.odt


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

                  CIVIL APPLICATION (F) NO.1951 OF 2021
                                      IN
                      FIRST APPEAL NO. 1184 OF 2016
             The Executive Engineer, Purna M.P.D. VIDC, Achalpur
                                     Vs.
                    Dr.Pradip Balwant Shingore and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                  Shri Kuldeep Mahalle, Advocate for applicant.
                  Shri S.S. Alaspurkar, Advocate for non-applicant no.1.
                  Shri A.M. Kadukar, AGP for non-applicant nos.2 and 3.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 6th OCTOBER, 2021.

Heard.

2. By this application, respondent no.1/claimant is seeking withdrawal of the decreetal amount of Rs.21,10,649/-, which has been deposited by the appellant with the Registry of this Court vide CCDR No.3840 dated 06.10.2017.

3. I have perused the contents in the application so also the impugned judgment and award dated 11.09.2014 in Land Acquisition Case No.26 of 2006 passed by learned Joint Civil Judge, Senior Division, Achalpur, District Amravati.

2 4 caf1951.21.odt

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

5. The application stands disposed of.

JUDGE Wagh