Smt.Anusaya W/O Madhavrao Shinde ... vs Maharashtra State Road Transport ...
2021 Latest Caselaw 15365 Bom

                                                                                                                                           2610caf190 of 2021.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                CIVIL APPLICATION (CAF) NO.190/2021
                                                    IN
                                    FIRST APPEAL NO.394/2008 (D)
                            Sau. Anusaya wd/o Madhavrao Shinde and others
                                               ...Versus...
                         Maharashtra State Road Transport Corporation and others
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri C.A. Joshi, Advocate for appellants/applicants
                                                                         Shri A.S. Mehadia, Advocate for respondent no.1

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 26/10/2021

1. Shri C.A. Joshi, learned Counsel for the applicants seeks to withdraw the amount of enhanced compensation, as granted by this Court by the judgment dated 23/04/2019 in First Appeal No.394/2008.

2. Shri A.S. Mehadia, learned Counsel for the respondent no.1 has no objection, considering which, the civil application is hereby allowed. The decretal amount, deposited by the respondent no.1 on 12/11/2020 vide CCDR No.28036 be paid to the appellants/applicants, in equal proportion, as per the request, as contained in prayer clause of the application.

(AVINASH G. GHAROTE, J.) Wadkar