Limbu @ Limba Ajilu Sarwade (Died) ... vs The State Of Maharashtra Thr ...
2021 Latest Caselaw 15492 Bom

                                                             C.A. No.11494/2021
                                      :: 1 ::



           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                CIVIL APPLICATION NO.11494 OF 2021 IN
                    FIRST APPEAL NO.1064 OF 2021


 Limbu @ Limba Ajilu Sarwade,
 Died through L.Rs.
 Kishan Limba Sarwade,
 Died through L.Rs.
 Nilabai Kishan Sarwade & others                     ... APPLICANTS

          VERSUS

 The State of Maharashtra & another                  ... RESPONDENTS

                               .......
 Mr. S.V. Gundre, Advocate for applicants
 Mr. S.N. Kendre, A.G.P. for respondent No.1.
 Mrs. M.B. Mhase-Thube, Advocate for respondent No.2.
                               .......

                                  CORAM :       R. G. AVACHAT, J.

                                  DATE :        27th OCTOBER, 2021

 PER COURT :

It is informed that, similarly placed matters have

been heard by the Division Bench and reserved for judgment.

It is further informed that, outcome of those appeals may

have bearing on this appeal as well. Learned counsel for the

acquiring body, therefore, urged for deferring the hearing of

this application till the verdict in those matters comes.

C.A. No.11494/2021 :: 2 ::

2. In the fitness of things, the applicants are

permitted to withdraw 25% of the amount in deposit as

against undertaking to be submitted to the satisfaction of the

Registrar (Judicial) of this Court. The amount be paid to the

applicants equally. Civil Application is disposed of.

( R. G. AVACHAT ) JUDGE

fmp/-