Raghunath S/O Shivdayal Totla Died Thr ... vs The State Of Maharashtra Through ...
2024 Latest Caselaw 6767 Bom

Bombay High Court

Raghunath S/O Shivdayal Totla Died Thr ... vs The State Of Maharashtra Through ... on 1 March, 2024

                                1                916-CA.875-24 & ors.odt


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                916 CIVIL APPLICATION NO. 875 OF 2024
                          IN FAST/23457/2023
      RAGHUNATH S/O SHIVDAYAL TOTLA DIED THR LRS
               RADHAKISHAN TOTLA AND ORS
                        VERSUS
     THE STATE OF MAHARASHTRA THROUGH COLLECTOR
                     JALNA AND ORS
                               .....
Adv. for Applicants : Mr. S. S. Patunkar, Mr. S. B. Joshi for J. P.
                       Legal Associates.
         AGP for Respondents-State : Mr. A. S. Shinde.
Adv. for Respondent No.3 : Mr. G.S. Khaire h/f Mr. S.S. Dande.
                               .....

                             CORAM :      S. G. MEHARE, J.
                             DATE :       01.03.2024
PER COURT :-

1.      Heard the respective learned counsels for the parties.

2.      Considering the submissions, the following order is

passed :

                               ORDER

(i) The application is partly allowed.

(ii) Applicants are allowed to withdraw the 75% of the amount deposited with the Court with accrued interest with an undertaking to deposit the money, if the impugned judgment and award is reversed.

(iii) The applicants would get equal share.

(S. G. MEHARE, J.) ...

vmk/-