Bombay High Court
Vilas Mahadeo Pendor And Others vs Smt. Sanjjivani Wd/O Nitin Lasnte And ... on 25 August, 2025
1 34-FA-529-25.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
FIRST APPEAL NO.529 OF 2025
Vilas Mahadeo Pendor, S. T. Depot, Arni Road, Yavatmal and anr.
Vs.
Smt Sanjivani wd/o Nitin Lasnte and ors.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri A. S. Mehadia, Advocate for the appellants.
Shri V. Awchat, Advocate for respondents.
CORAM : ABHAY J. MANTRI, J.
DATED : 25-08-2025
Civil Application (CAF) No.3155/2023
The learned Advocate for the appellants submitted that
the appellants have already deposited the amount of
compensation in the Court as per the order dated 02/05/2025,
and therefore, he urged for confirmation of the said order till the
disposal of the appeal.
2. Having considered the above facts as well as the fact
that the appellants have deposited the entire amount of
compensation along with interest thereon in the Court, the
application is allowed as prayed and disposed of.
Civil Application No.2358/25.
3. The claimants/respondent Nos. 1 to 6 have filed this
application to permit them to withdraw the amount of
compensation deposited by the appellants for which the
learned Advocate for the appellants have objected.
4. Having considered the reasons disclosed in the
application as well as having gone through the impugned
2 34-FA-529-25.odt
judgment and award, I deem it appropriate to permit the
applicants to withdraw 75% of the compensation amount along
with interest accrued thereon on their furnishing a usual
undertaking to the Court. Accordingly, the Civil Application is
partly allowed.
5. The applicants are permitted to withdraw 75%
compensation amount along with accrued interest on their
furnishing a usual undertaking to the Court.
6. The Registrar (J) is directed to transmit 75%
compensation amount along with interest accrued thereon into
the bank account of respective applicants as per the Award
within seven weeks on their furnishing usual undertaking and
bank account details to the registry.
7. Civil Application is disposed of.
8. Heard.
9. Having considered the grounds raised in the appeal
memo, the appeal is 'Admitted'.
10. Issue notice to the respondents, returnable after four
weeks.
11. Shri V. Awchat, learned Advocate, waives service of
notice for respondent Nos. 1 to 6.
12. List the matter in due course for Final Hearing.
(ABHAY J. MANTRI, J.)
Asmita
Signed by: Smt. Asmita A. Bhandakkar
Designation: PS To Honourable Judge
Date: 26/08/2025 11:25:13
