The Union Of India, Thr The General ... vs Suresh Mohan Kardile
2024 Latest Caselaw 6520 Bom

Bombay High Court

The Union Of India, Thr The General ... vs Suresh Mohan Kardile on 1 March, 2024

                          1              926-CA.1859-24 & ors..odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

         926 CIVIL APPLICATION NO. 1859 OF 2024
IN FAST/35023/2021 WITH CIVIL APPLICATION NO.1864 OF 2024
IN FAST/35032/2021 WITH CIVIL APPLICATION NO.1854 OF 2024
IN FAST/34958/2021 WITH CIVIL APPLICATION NO.1858 OF 2024
IN FAST/35014/2021 WITH CIVIL APPLICATION NO.1857 OF 2024
IN FAST/35020/2021 WITH CIVIL APPLICATION NO.1862 OF 2024
IN FAST/35029/2021 WITH CIVIL APPLICATION NO.1860 OF 2024
IN FAST/35008/2021 WITH CIVIL APPLICATION NO.1861 OF 2024
IN FAST/35017/2021 WITH CIVIL APPLICATION NO.1863 OF 2024
IN FAST/35011/2021 WITH CIVIL APPLICATION NO.1855 OF 2024
IN FAST/34958/2021 WITH CIVIL APPLICATION NO.4686 OF 2022
IN FAST/34958/2021 WITH CIVIL APPLICATION NO.4687 OF 2022
IN FAST/34958/2021 WITH CIVIL APPLICATION NO.4688 OF 2022
IN FAST/35008/2021 WITH CIVIL APPLICATION NO.4835 OF 2022
IN FAST/35008/2021 WITH CIVIL APPLICATION NO.4695 OF 2022
IN FAST/35011/2021 WITH CIVIL APPLICATION NO.4696 OF 2022
IN FAST/35011/2021 WITH CIVIL APPLICATION NO.4697 OF 2022
IN FAST/35014/2021 WITH CIVIL APPLICATION NO.4698 OF 2022
IN FAST/35014/2021 WITH CIVIL APPLICATION NO.4691 OF 2022
IN FAST/35017/2021 WITH CIVIL APPLICATION NO.4693 OF 2022
IN FAST/35017/2021 WITH CIVIL APPLICATION NO.4689 OF 2022
IN FAST/35020/2021 WITH CIVIL APPLICATION NO.4690 OF 2022
IN FAST/35020/2021 WITH CIVIL APPLICATION NO.4701 OF 2022
IN FAST/35023/2021 WITH CIVIL APPLICATION NO.4703 OF 2022
IN FAST/35023/2021 WITH CIVIL APPLICATION NO.4699 OF 2022
IN FAST/35026/2021 WITH CIVIL APPLICATION NO.4700 OF 2022
IN FAST/35026/2021 WITH CIVIL APPLICATION NO.4705 OF 2022
IN FAST/35029/2021 WITH CIVIL APPLICATION NO.4706 OF 2022
IN FAST/35029/2021 WITH CIVIL APPLICATION NO.4707 OF 2022
IN FAST/35032/2021 WITH CIVIL APPLICATION NO.4708 OF 2022
                   IN FAST/35032/2021

            DNYANDEO MAHADEO JAMALE
                       VERSUS
   THE UNION OF INDIA, THR GENERAL MANAGER, C.R.
                  MUMBAI AND ORS

                             .....
Advocate for Applicants in CA for Withdrawal : Mr. Shinde C.K.
 Adv. for Applicants in CA for delay/stay : Mr. Sharma A. M.
       AGP for Respondents-State : Mrs. R. R. Tandale.
  Advocate for Respondent Nos.1 & 2 : Mr. Rahul B. Babul -
                      Standing Counsel.
                             .....
                                2              926-CA.1859-24 & ors..odt


                          CORAM :      S. G. MEHARE, J.
                          DATE :       01.03.2024

PER COURT :-


1.     Heard the respective learned counsels for the parties.


2.     In similarly situated matters, this Court allowed the

applicants to withdraw entire amount as it is a meager

amount. There are no reasons to take another view. Hence, the

following order :

                               ORDER

(i) The applications are allowed.

(ii) The applicants are permitted to withdraw entire amount deposited with this Court with accrued interest on the undertaking to deposit the money, if the impugned judgment and award is reversed.

Civil Applications for L.Rs.

3. Applications to bring the legal heirs on record stand

dismissed as not tenable. Learned counsel for the appellant

got the notice about the death of respondent No.1. He may

take the steps to bring the legal heirs as per the procedure of

law, if desires.

3 926-CA.1859-24 & ors..odt

4. List the matter in due course for bringing the legal heirs

by the appellant on 25.04.2024.

(S. G. MEHARE, J.)

...

vmk/-