V.I.D.C. Thr. Exe. Engineer, ... vs Sau. Savita Arun Gonde And Others
2021 Latest Caselaw 12376 Bom

18CAF 1696.2021                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1696 OF 2021
                 IN FIRST APPEAL ST. NO. 16874 OF 2019
 (Vidarbha Irrigation Development Corporation & Anr. Vs. Sau. Savita Arun Gonde & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                                Shri M.A. Kadu, Advocate for the appellants.
                                Shri S.V. Ingole, 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 entire decreetal amount deposited by the appellants.

3] It is stated that the appellant has deposited an amount of Rs.1,63,930/- with the Registry of this Court vide CCDR No. 27620 dated 18/02/2020

4] I have perused the impugned judgment and award and the reasons mentioned in the application.

5] It is stated that respondent No.1/ claimant has already withdrawn principal amount towards compensation from the Reference Court.

6] Given the aforesaid submissions, so also considering the amount involved, respondent No.1/ claimant is permitted to withdraw 50% of the amount (Rs.1,63,930/-) with interest accrued thereon on furnishing usual undertaking before the Registrar (Judicial).

7] Civil Application stands disposed of.

JUDGE Sumit