Bombay High Court
Anuradhabai Hanumantrao Gharge (Died) ... vs The State Of Maharashtra And Others on 28 January, 2019
Author: P.R. Bora
Bench: P.R. Bora
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
43 CIVIL APPLICATION NO.1607 OF 2019
IN FA/2043/2015
WITH
CA/4802/2013 IN FA/2045/2015 WITH CA/4804/2013 IN
FA/2044/2015 WITH CA/4806/2013 IN FA/2043/2015 WITH
CA/1608/2019 IN FA/2044/2015 WITH CA/1609/2019 IN
FA/2045/2015
KASHINATH DATTU MOHITE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Applicant : Mr. Bhumkar R.P.
Mr. SJ Salgare, AGP for Respondent-State.
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CORAM : P.R. BORA, J.
DATED : 28th January, 2019.
PER COURT:-
1. Heard Shri Bhumkar, learned counsel for
applicant and Shri Salgare, learned AGP for State.
2. In view of the submissions made,
following order is passed, -
ORDER
i) The applicants are permitted to withdraw 50% of the deposited amount, on submitting an undertaking to the satisfaction of the Registrar of this Court. The applicant are also permitted to withdraw further 25% amount on furnishing bank guarantee of any nationalized bank of the equal amount; ::: Uploaded on - 30/01/2019 ::: Downloaded on - 31/01/2019 00:50:21 ::: (2)
ii) Balance 25% amount be invested in Fixed Deposit Receipt in any nationalized Bank, initially for the period till disposal of the appeal.
iii) The Civil Application for withdrawal of the amount stands disposed of.
3. Place FA No.2042/2015 along with these matters for final disposal after four weeks.
4. Call R and P. (P.R. BORA) JUDGE bdv ::: Uploaded on - 30/01/2019 ::: Downloaded on - 31/01/2019 00:50:21 :::