Raosaheb Narayan Shinde (Died) Thr Lrs. ... vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 802 Bom

Bombay High Court

Raosaheb Narayan Shinde (Died) Thr Lrs. ... vs The State Of Maharashtra Through The ... on 12 January, 2024

2024:BHC-AUG:686
                                                                               62 withdrawal.odt
                                                       (1)


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         BENCH AT AURANGABAD

                                    CIVIL APPLICATION NO. 7791 OF 2023
                                            IN FAST/27355/2021
                                        Deepak Waman Belsare
                                               VERSUS
                    The State Of Maharashtra Through The Collector, Osmanabad And
                                                 Ors

                                                      WITH
                                      CIVIL APPLICATION NO. 306 OF 2024
                                              IN FAST/27401/2021
                                                      WITH
                                      CIVIL APPLICATION NO. 305 OF 2024
                                              IN FAST/27401/2021
                   Raosaheb Narayan Shinde (died) Thr Lrs. Sanjivani Raosaheb Shinde
                                               And Ors
                                                VERSUS
                        The State Of Maharashtra Through The Collector, Osmanabad And
                                                      Ors
                                                       ...
                        Advocate for Applicant : Mr. M.K. Jadhav h/f Mr. More Abhijit S.
                                 AGP for Respondent/State : Mrs. M.L. Sangit
                             Advocate for Respondent No.3 : Mr. R.B. Deshpande
                                                       ...
                                                       CORAM : S.G. MEHARE, J.

DATED : JANUARY 12, 2024

PER COURT:-

1. Heard the respective counsels.

2. In a connected matter, this Court by order dated

28.07.2023 allowed the applicants to withdraw 75% of the

compensation amount along with proportionate interest accrued

thereon to date. Civil Application for bringing the legal heirs is

allowed. The legal heirs of the claimant be brought on record.

62 withdrawal.odt

3. Necessary amendment be carried out within three weeks

from today.

4. After bringing the legal heirs on record, they shall be

allowed to withdraw 75% of the amount jointly from the amount

deposited on undertaking to deposit the amount within eight weeks if

the impugned judgment is reversed.

5. In view of the above, the applications for withdrawal of

amount are allowed.

(S.G. MEHARE, J.)

Mujaheed//