V.I.D.C.,Thr. Exe. Engineer, Purna ... vs Vishnu Uttamrao Bhande And Others
2025 Latest Caselaw 4414 Bom

Bombay High Court

V.I.D.C.,Thr. Exe. Engineer, Purna ... vs Vishnu Uttamrao Bhande And Others on 26 August, 2025

                                                                          1                                      15-CAF 2320-25.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH, NAGPUR
                                                   CIVIL APPLICATION (F) NO. 2320 OF 2025
                                                                    IN
                                                        FIRST APPEAL NO. 569 OF 2024
                                          V.I.D.C. through Executive Engineer Vs. Vishnu Uttamrao Bhande (dead) through Lrs

                               Office Notes, Office Memorandum of Coram,
                               appearances, Court's orders or the directions,         Court's or Judge's order
                               and Registrar's orders.
                                           Mr. V.B.Rathi, Advocate h/f Mr.P.B.Patil, Advocate for appellant.
                                           Mr. Abhijeet Deshmukh, Advocate for respondent Nos.1a to 1e
                                           Ms.Mukta Kavimandan, AGP for respondents No.2 and 3.

                                           CORAM :              VRUSHAL V JOSHII, J.

                                           DATE :               AUGUST 26, 2025


                               1)                 The applicants/respondent Nos.1(a) to 1(e) have filed this

application to permit them to withdraw the amount of compensation deposited by the appellant, for which learned counsel for the appellant has objected.

2) Having considered the reasons disclosed in the application and gone through the impugned judgment, I do not find substance in the objection raised by the learned counsel for the appellant. Hence, the application is partly allowed. The applicants are permitted to withdraw 75% of the total compensation amount along with accrued interest thereon on furnishing the usual undertaking.

3) The Registrar (J) is directed to transmit 75% of the total compensation amount, along with interest thereon, to the bank account of the applicants within six weeks upon their furnishing an undertaking and their bank account details to the Registry.

4) List the appeal for final hearing in due course.

JUDGE.

Kavita.

Signed by: Kavita P Tayade Designation: PS To Honourable Judge Date: 26/08/2025 16:24:51