Sandu S/O Pandurang Ghatge And Anr vs The State Of Maharashtra Through ...
2024 Latest Caselaw 14573 Bom

Bombay High Court

Sandu S/O Pandurang Ghatge And Anr vs The State Of Maharashtra Through ... on 7 May, 2024

2024:BHC-AUG:9974

                                              1                   905ca633.2024



                     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                  BENCH AT AURANGABAD


                            905 CIVIL APPLICATION NO. 633 OF 2024
                                      IN FAST/2742/2023

                    KHANDU S/O RAMA VANARASE DIED LRS MANKARNABAI
                                       LAHANE AND ORS
                                            VERSUS
                    THE EXECUTIVE ENGINEER MINOR IRRIGATION DIVISION
                                         NO.1 AND ANR
                                                ...
                      Advocate for Applicant : Mr. Adkine Sonaji Kundlikrao
                          AGP for Respondents/State : Mr.S.N.Kendre
                                                ...
                                               AND

                           908 CIVIL APPLICATION NO. 3171 OF 2024
                                      IN FAST/2745/2023

                      SANDU S/O PANDURANG GHATGE AND ANR
                                         VERSUS
                THE STATE OF MAHARASHTRA THROUGH COLLECTOR AND
                                            ANR
                                             ...
                   Advocate for Applicant : Mr. Adkine Sonaji Kundlikrao
                        AGP for Respondents/State : Mr.N.B. Patil
                     Advocate for Respondent No. 2 : Mr. S.G.Bhalerao
                                             ...


                                                   CORAM : S. G. MEHARE, J.

DATE : 07th MAY, 2024.

PER COURT :

1. Heard the learned counsel for the respective parties.

2. Considering the grounds raised in both applications,

2 905ca633.2024

the applications deserve to be partly allowed.

3. The applicants are allowed to withdraw 75% of the

amount deposited with proportionate interest accrued thereon.

50% amount be released on furnishing undertaking that they

would re-deposit the money with this Court, if the impugned

judgment and award is reversed and 25% amount be released

on furnishing solvent surety.

4. The balance amount be invested in Fixed Deposit, in

any Nationalized Bank, as per rules.

5. The applications are allowed in above terms.

( S. G. MEHARE ) JUDGE

mahajansb/