Maharashtra State Industrial ... vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 15100 Bom

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                                                                                1

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

    CRIMINAL APPLICATION (CAF) NO.1942/2021 IN FA NO.657/2019
  Maharashtra State Industrial Development Corporation, thr.its Manager,
                                 Yavatmal
                                    ..vs..
  The State of Maharashtra, represented by the Collector, Yavatmal, Taluka
                       and District Yavatmal and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri A.B.Nakshane, Counsel for applicants/respondent
                                 Nos.3 & 4.
                                 Shri A.C.Jaltare, Counsel for the appellant.
                                 Ms T.H.Udeshi, AGP for respondent Nos.1 & 2.

                                                           CORAM                    : V.M.DESHPANDE, J.

                                                           DATED                    : OCTOBER 20, 2021


                               1.                          Heard.

2. This application is moved by respondent Nos.3 and 4 for speaking to minutes in respect of order dated 22.1.2021. On 22.1.2021, an application was listed before the Court for withdrawal of amount deposited by acquiring body. On the said day, this Court (Coram : Smt.Anuja Prabhudessai, J.) passed following order:

"The applicants have sought withdrawal of the amount deposited by the acquiring body.

2. Having perused the impugned judgment and the reasons stated in the application, the applicants are permitted to withdraw

.....2/-

caf1942.21 12

75% of the amount deposited by the acquiring body in equal proportion. 50% of the said shall be paid without any undertaking and balance 25% on furnishing usual undertaking before the Registrar (Judicial).

3. The civil application stands disposed of."

3. From the above order, it is clear that the Court allowed and permitted for withdrawal of 75% of amount deposited by the acquiring body in equal proportion. It appears that the Court directed that 50% of the said shall be paid without any undertaking and balance 25% on furnishing usual undertaking. It appears that there is a typing mistake of 25%. Hence, it is clarified as under:

That balance amount instead of 25% it should be 50% on furnishing usual undertaking before the Registrar (Judicial).

With this, the civil application stands allowed and disposed of accordingly.

Civil Application (CAF) No.1318/2021

1. Heard.

2. This application is moved by learned counsel Shri N.S.Warulkar for joining necessary party as respondents.

3. Learned counsel for appellants submits that learned counsel Shri Warulkar for applicants has not supplied copy of this application.

.....3/-

caf1942.21 12

4. Learned counsel Shri Warulkar submits that he will be supplying copy of this application today itself.

5. Learned counsel for appellants seeks two weeks' time to file reply.

6. Place this matter after two weeks for further consideration.

JUDGE !! BRW !!

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