Bombay High Court
Namdeo Gautam Jadhav vs The Ex. Engineer, Irrigation Project ... on 27 October, 2020
Author: M. G. Sewlikar
Bench: M. G. Sewlikar
-1- ca 6922 of 2020
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
38 CIVIL APPLICATION NO.6922 OF 2020
IN F.A.(ST) 29370/2019
NAMDEO GAUTAM JADHAV
VERSUS
THE EX. ENGINEER, IRRIGATION PROJECT MAJBUTIKARAN DIVN.
OMERGA AND ORS
...
Advocate for Applicant : Shri Naiknavare Ramesh V.
Advocate for Respondent No. 1 : Shri Jivan Patil
AGP for Respondents-State : Shri P.K. Lakhotiya
...
CORAM : M. G. SEWLIKAR, J.
DATE : 27th OCTOBER, 2020. PER COURT :
1. This is an application for withdrawal of the amount deposited by the Acquiring Body. The amount deposited by the Acquiring Body is Rs. 21,95,716/-.
2. Shri Naiknavare, the learned counsel for the applicant and Shri Jivan Patil, the learned counsel for the Acquiring Body submitted that 75% amount be allowed to be withdrawn and out of that 50% amount be allowed to be withdrawn on undetaking and 25% amount be allowed to be withdrawn on furnishing a bank guarantee. In view of this following order is passed : ::: Uploaded on - 28/10/2020 ::: Downloaded on - 29/10/2020 02:49:04 :::
-2- ca 6922 of 2020
3. Out of Rs. 21,95,716/-, the amount to the extent of 75% is permitted to be withdrawn on conditions that the applicant shall give undertaking for 50% amount and for remaining 25% amount the applicant shall furnish a Bank Guarantee of any Natioalized Bank.
4. Civil Application is disposed of.
( M. G. SEWLIKAR ) JUDGE mahajansb/ ::: Uploaded on - 28/10/2020 ::: Downloaded on - 29/10/2020 02:49:04 :::