Mattulal Bisan Kukalare vs The Exe. Engineer, Minor Irrigation ...
2024 Latest Caselaw 14601 Bom

Bombay High Court

Mattulal Bisan Kukalare vs The Exe. Engineer, Minor Irrigation ... on 7 May, 2024

2024:BHC-AUG:10054

                                            1                    920ca4628.24



                     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                  BENCH AT AURANGABAD

                          920 CIVIL APPLICATION NO. 4628 OF 2024
                                    IN FAST/14145/2022

                                 MATTULAL BISAN KUKALARE
                                           VERSUS
                     THE EXE. ENGINEER, MINOR IRRIGATION DIV. NO.1,
                                    AURANGABAD AND ANR
                                              ...
                        Advocate for Applicant : Mr. Patil Laxmikant C.
                       Advocate for Respondent No. 1 : Mr. S.G. Bhalerao
                         AGP for Respondent No. 2 State : Mr. P.D.Patil
                                              ...

                                             AND
                          921 CIVIL APPLICATION NO. 4631 OF 2024
                                    IN FAST/14168/2022

                            SACHIN SHANKAR KARHALE AND ANR
                                            VERSUS
                     THE EXE. ENGINEER, MINOR IRRIGATION DIV. NO.1,
                                    AURANGABAD AND ANR
                                               ...
                         Advocate for Applicant : Mr. Patil Laxmikant C.
                         AGP for Respondent Nos. 1 & 3: Mr. N. B. Patil
                     Advocate for Respondent Nos. 2 & 4 : Mr. S.G. Bhalerao
                                               ...


                                                 CORAM : S. G. MEHARE, J.

                                                 DATE     : 07th MAY, 2024.

               PER COURT :


               1.          Heard the learned Counsel for the parties.
                                 2                   920ca4628.24



2.           In similarly situated matters, this Court allowed to

withdraw 75% amount. Considering the reasons mentioned in

the applications, the applications are allowed subject to the

following order :

                                ORDER

a) The applications are allowed.

b) The applicants are permitted to withdraw 75% of the amount deposited with this Court along with proportionate interest accrued on it till date, on undertaking that they would re- deposit the money in this Court within one month, if the impugned judgment and award is reversed.

c) The balance amount be invested in the Fixed Deposits, with any nationalized bank as per rules.

( S. G. MEHARE ) JUDGE

mahajansb/