Keshav Balasaheb Solanke And Ors vs The Ex. Engineer, Majalgaon Canal Div. ...
2024 Latest Caselaw 6749 Bom

Bombay High Court

Keshav Balasaheb Solanke And Ors vs The Ex. Engineer, Majalgaon Canal Div. ... on 1 March, 2024

                             1                     925-CA.1019-24+1.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

           925 CIVIL APPLICATION NO.1019 OF 2024
     IN FA/714/2022 WITH CIVIL APPLICATION NO. 5280 OF
                     2022 IN FA/714/2022

          KESHAV BALASAHEB SOLANKE AND ORS
                         VERSUS
      THE EX. ENGINEER, MAJALGAON CANAL DIV. NO.10
                   PARBHANI AND ORS
                               .....
       Advocate for Applicants : Mr. Nirmal Ramchandra J.
         AGP for Respondents-State : Mrs. M. L. Sangit.
       Advocate for Respondent No.1 : Mr. Ruturaj C. Patil.
                               .....

                          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 75% amount. Hence, the following

order :

                             ORDER

(i) The application is allowed.

(ii) The applicants are allowed to withdraw 75% of the amount deposited with this Court on undertaking to deposit the money, if the impugned judgment and award is reversed.

2 925-CA.1019-24+1.odt

(iii) 50% of the amount be released on the undertaking as mentioned above and remaining 25% be released on furnishing solvent surety/security to the satisfaction of the Registrar (Judicial) of this Court.

(iv) Balance amount be invested in Fixed Deposit as per rules.

(v) List the matter in due course.

(S. G. MEHARE, J.)

...

vmk/-