Vishwanath Namdeo Jagtap vs The State Of Maharashtra Through ...
2024 Latest Caselaw 23719 Bom

Bombay High Court

Vishwanath Namdeo Jagtap vs The State Of Maharashtra Through ... on 12 August, 2024

2024:BHC-AUG:18726


                                                  {1}
                                                   CA 8260, 61 and 62 of 24 sr. 64.odt

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     BENCH AT AURANGABAD

                                CIVIL APPLICATION NO. 8260 OF 2024
                                                IN
                                  FIRST APPEAL NO. 1773 OF 2023

                                  VISHWANATH NAMDEO JAGTAP
                                            VERSUS
                            THE STATE OF MAHARASHTRA AND OTHERS.
                                               ...
                                              and
                               CIVIL APPLICATION NO. 8261OF 2024
                                               IN
                                 FIRST APPEAL NO. 1771 OF 2023

                                   DATTATRAY NAMDEO JAGTAP
                                             VERSUS
                            THE STATE OF MAHARASHTRA AND OTHERS.
                                               ...
                                              AND
                               CIVIL APPLICATION NO. 8262 OF 2024
                                               IN
                                 FIRST APPEAL NO. 1772 OF 2023

                                    DIGAMBAR NAMDEO JAGTAP
                                               VERSUS
                           THE STATE OF MAHARASHTRA AND OTHERS.
                                                   ...
                   Mr. Madhav K. Jadhav h/f. Abhijit A. More, Advocate for applicants.
                              Mr. S.B. Jadhav, AGP for resopndent No.1.
                            Mr. R.R. Kate, Advocate h/f. Ms. Sunita Shelke.


                                          CORAM : S.G. CHAPALGAONKAR, J.

                                            DATE : 12 AUGUST, 2024.


              ORDER :

-

1. These applications are for withdrawal of the amount {2} CA 8260, 61 and 62 of 24 sr. 64.odt

deposited by the appellant/Acquiring Body, in this Court pursuant to the order dated 30.03.3023 passed by this Court on application for stay bearing Civil Application No. 4091 of 2023. This Court by the said order had granted interim relief subject to deposit of 50% of the amount of compensation as per the impugned judgment and award alongwith interest in the office of this Court.

2. Learned Advocate also produced on record the order dated 18.10.2022 passed by this Court in Civil Application No. 14749 of 2022, whereby, the applicants therein are permitted to withdraw entire amount deposited in this Court as per the award. In view of the same, this Court is inclined to pass the following order.

ORDER

[a] The Civil Application stands allowed and disposed off.

[b] The applicants are permitted to withdraw entire amount deposited in this Court alongwith accrued interest on furnishing usual undertaking.

[S.G. CHAPALGAONKAR] JUDGE

grt/-