Vidarbha Irrigation Development ... vs Vasanta Ramsa Jaisinghpure And 2 ...
2021 Latest Caselaw 15453 Bom

                                              1                      20-caf-2121-2021.odt

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

  CIVIL APPLICATION (CAF) NO. 2121 OF 2021 IN FIRST APPEAL NO.549 OF
                                 2016
                       VIDC Vs. Vasanta Jaisinghpure and Others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Mr. Waghmare, Advocate for the appellant
                  Mr. R.D. Hazare, Advocate for the respondent No.1
                  Ms. T.H. Udeshi, AGP for the respondent Nos. 2 and 3 / State


                                 CORAM : V.M.DESHPANDE, J.

DATE : 27th OCTOBER, 2021.

This application is moved by the original respondent No.1 Vasanta Jaisinghpure, who is represented by his counsel Advocate Shri R.D. Hazare. The original appellant - VIDC is represented by Mr. Waghmare, whereas original respondents No.2 and 3 - State is represented by Ms. T.H. Udeshi, learned AGP.

2. By this application, it is contended that this Court has decided the appeal on 17/03/2019 and in view of the judgment the appellant - VIDC filed a pursis dated 24/02/2021 with a calculation sheet. According to the said calculation sheet, the appellant has deposited amount of Rs.2,67,954/- on 23/12/2016. It is stated in the application that out of this as per the appellant Rs.10,484/- is required to be withdrawn by the appellant and remaining amount i.e. Rs.2,57,470/- is to be disbursed to the respondent No.1 by way of compensation.

2 20-caf-2121-2021.odt

3. As per the application, the respondent No.1 agreed and accepted the said compensation amount of Rs.2,57,470/- and he therefore, prayed for disbursal of the said amount.

4. The application is allowed. The Nazir of this Court is directed to disburse amount of Rs.2,57,470/- to Vsanta Ramsa Jaisinghpure along with accrued interest.

5. With this the application is disposed of.

JUDGE

MP Deshpande