Bombay High Court
The State Of Maharashtra Through The ... vs Ashok Madhukar Tannirwar on 11 December, 2019
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
1 5-CAF-4396-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (F) NO.4396 OF 2019
IN
FIRST APPEAL ST. NO.9220 OF 2011
(REJ. F.A. NO.63 OF 2012)
THE STATE OF MAHARASHTRA AND ANOTHER
Vrs.
ASHOK MADHUKAR TANNIRWAR
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. A. R. Kulkarni, A.G. P. for appellant No.1-State.
Ms. Jayshree Alkari, Advocate for appellant No.2.
Shri Aditya Satpute, Advocate for respondent.
CORAM:- PUSHPA V. GANEDIWALA, J.
DATED : 11/12/2019.
Heard.
This is an application filed by respondent seeking permission for withdrawal of decretal amount. It is stated that First Appeal St.No.9220/2011 was dismissed in default vide order dated 17/01/2012 for non-removal of office objections.
In this view of the matter, the respondent/claimant is permitted to withdraw amount of compensation of Rs.3,25,770/- which was deposited by the appellant vide Cheque No.354770 dated 14/09/2011 in compliance with the order of this Court dated 10/08/2011.
Application stands disposed of.
JUDGE Choulwar ::: Uploaded on - 12/12/2019 ::: Downloaded on - 14/12/2019 09:17:19 :::