Executive Engineer, Purna Medium ... vs Dr. Pradip S/O Balwantrao ...
2021 Latest Caselaw 12375 Bom

9CAF 1698.2021                                                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1698 OF 2021
                    IN FIRST APPEAL NO. 1316 OF 2017
              (The Executive Engineer Vs. Dr. Pradip Balwant Shingore & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.

                                Shri J.B. Kasat, Advocate for the appellant.
                                Shri Sawan Alaspurkar, Advocate for respondent
                                No.1.
                                Mrs. M.H. Deshmukh, A.G.P. for respondent Nos.2
                                and 3.
                                                         .....

                                             CORAM : PUSHPA V. GANEDIWALA, J.

SEPTEMBER 01, 2021.

Heard.

2] This is an application filed on behalf of the applicant/ respondent No.1 seeking withdrawal of the decreetal amount deposited by the appellant.

3] It is stated that the appellant has deposited Rs.15,84,718/- with the Registry of this Court vide CCDR No. 4282 dated 07/12/2017.

4] I have perused the impugned judgment and award.

5] On due consideration, the application is allowed. The applicant/ respondent No.1 is permitted to withdraw 75% of the decreetal amount

with interest accrued thereon on furnishing usual undertaking before the Registrar (Judicial).

6] Civil Application stands disposed of.

JUDGE Sumit