Surendera Manohar Karnik vs M/S. Cormpton Greaves Ltd
2023 Latest Caselaw 2304 Bom

                                                                        911 SA 118.2017.doc


                      Dusane

BHALCHANDRA                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GOPAL
DUSANE                            CIVIL APPELLATE JURISDICTION
Digitally signed by
BHALCHANDRA
GOPAL DUSANE
                                     SECOND APPEAL NO.118 OF 2017
Date: 2023.03.10
10:44:27 +0530




                      Surendra Manohar Karnik                 ...Appellant

                              V/s.
                      M/s Crompton Greaves Ltd. & Anr.        ...Respondents



                      Mr. Mahendra Agavekar for Appellant.
                      Ms. Yogita Deshmukh Chitnis for Respondents.

                                              CORAM: MADHAV J. JAMDAR, J.

DATE: 9th MARCH 2023

P.C.:

1. Mr. Agavekar, learned Counsel appearing for the Appellant

states that he has written instructions to withdraw the Second

Appeal. The said written instructions are taken on record and

marked 'Y' for identification.

2. Mr. Agavekar states that by the impugned judgment and

decree dated 27th July 2016 passed by the learned District

Judge-9, Nashik inter alia in Regular Civil Appeal No. 107 of

2005, the Respondent-Company was directed to pay an amount

of compensation equivalent to two years' salary of the Appellant

911 SA 118.2017.doc

on the basis of pay and allowances drawn by the Appellant as on

2nd April 2000. Both the learned Advocates state the said amount

is deposited in the District Court, Nashik by the Respondent.

The Respondent has not challenged the order directing payment

of compensation and therefore that order as far as Respondent

is concerned has become final. Therefore, the Appellant is

permitted to withdraw the said amount, which has been

deposited in the learned District Court, Nashik alongwith accrued

interest, if any.

3. The Second Appeal is dismissed as withdrawn, subject to

above. No order as to costs.

(MADHAV J. JAMDAR, J.)