Nagorao S/o. Vitthalrao Salunke Vs. Regional Officer, MIDC, Latur & Ors.
[Civil Appeal No.9160/2017 @ SLP (C) No.11940/2017]
[Civil Appeal No.9329/2017 @ SLP (C) No.13138/2017 (IX)]
R.K. AGRAWAL, J.
1. Delay condoned.
2. Leave granted.
3. In view of the order dated 11.09.2015 passed in Civil appeal Nos.7070-7071 of 2015, these appeals are also disposed of by directing that 50% of the enhanced compensation granted to the appellants shall be released without security whereas balance of 50% shall be released to them on furnishing security to the satisfaction of the Reference Court.
4. The order(s) of the High Court is/are set aside and the appeals are allowed.
..................J. R.K. AGRAWAL
..................J. ABHAY MANOHAR SAPRE
JULY 17, 2017
NEW DELHI.
