Vidarbha Irrigation Development ... vs Harshadkumar S/O Virendrakumar ...
2021 Latest Caselaw 14645 Bom

                                              1                               21 caf647.21.odt

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.
              CIVIL APPLICATION (CAF) NO.647 OF 2021 IN
                FIRST APPEAL STAMP NO. 17079 OF 2019
    VIDC, through Executive Engineer, Amravati Vs. Harshadkumar s/o
                    Virendrakumar Chavan 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 H.D. Marathe, Advocate for appellant.
                  Shri R.J. Shinde, Advocate for respondent no.1/applicant.
                  Ms H.N. Jaipurkar, AGP for respondent nos.2&3.

                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 4th OCTOBER, 2021.

Heard.

2. By this application, respondent no.1/claimant is seeking withdrawal of the amount of Rs.3,13,890/- deposited with this Court as well as amount of Rs.2,02,092/- deposited with Reference Court, by the appellant-VIDC.

3. I have perused the contents in the application and the impugned judgment.

4. On due consideration, the claimant is permitted to withdraw 75% of the aforesaid amount with interest accrued thereon on furnishing usual undertaking.

5. The application stands disposed of.

JUDGE Wagh