Bombay High Court
Yogesh Balasaheb Patil Thr G.P.A. ... vs The Maharashtra Krushna Valley ... on 14 September, 2021
Author: R.G. Avachat
Bench: R.G. Avachat
38-CA-9436-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 9436 OF 2021
IN
FIRST APPEAL NO. 2808 OF 2018
Purushottam Tanaji Shinde
Through G.P.A.
Jayant Shivajirao Jagdale ..APPLICANT
VERSUS
The Maharashtra Krushna Vally
Development Corporation
Through Executive Engineer and Others ..RESPONDENTS
AND
CIVIL APPLICATION NO. 9437 OF 2021 IN FIRST APPEAL NO. 2806 OF 2018
....
Mr. U.M. Mhaske, Advocate h/f Mr. R.V. Naiknavare, Advocate for applicants
Mr. A.M. Gaikwad, Advocate for respondent no.1
Mr. S.N. Kendre, A.G.P. for respondent nos. 2 and 3
....
CORAM : R.G. AVACHAT, J.
DATED : 14th SEPTEMBER, 2021 PER COURT :
1. Heard. Perused the impugned award.
2. Issue notice to the respondents. Mr. Gaikwad, learned counsel waives service of notice for Respondent No.1 and learned A.G.P. waives service of notice for Respondent Nos. 2 and 3 in both the applications.1 / 2 ::: Uploaded on - 15/09/2021 ::: Downloaded on - 16/09/2021 04:23:27 :::
38-CA-9436-21.odt
3. Learned counsel for the acquiring body strongly objects to permit withdrawal of amount.
4. For the reasons given in the applications, the applicants are permitted to withdraw 60% of the amount in deposit on submitting usual undertaking to the satisfaction of the Registrar (Judicial) of this Court.
Balance 40% amount be invested in fixed deposit with any of the nationalised bank till disposal of appeal. Civil applications stand disposed of accordingly.
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