Bombay High Court
V.I.D.C. Thr. Executive Engineer, ... vs Vinod Bapurao Kawade And Others on 8 December, 2018
fast.20132.18
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HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
NAGPUR BENCH : NAGPUR
BEFORE THE NATIONAL LOK ADALAT
First Appeal St. No. 20132 of 2018
Vidarbha Irrigation Devpt.
Corporation
Bembla Canal Division,
Yavatmal, and another. ..... Appellants
Versus
Vinod Bapurao Kawade
& two others. ..... Respondents
*****
Mrs. Anjali Joshi, Adv., for the Appellants.
None for Respondent No. 1.
Mr. A. R. . Kadukar, Asstt. Govt. Pleader for respondent nos. 2
and 3.
*****
ORDER
[Passed on 08th December, 2018] :
The Appellants have tendered a Pursis today, which is marked as "X" for identification.
The instant Appeal is covered under the Govt. Resolutions ::: Uploaded on - 14/12/2018 ::: Downloaded on - 29/12/2018 09:46:18 ::: fast.20132.18 2 dated 3rd November, 2016 and 23rd February, 2017 and, therefore, the Appellants seek permission to withdraw the Appeal.
The Appeal stands disposed of as withdrawn in terms of the Pursis [Exh.'X']. No costs.
The Respondent-claimant shall be entitled to withdraw the amount of compensation, if deposited in the Court, along with accrued interest. If the balance amount of compensation is to be paid, it be deposited within three months in the trial Court. If any part of amount deposited with Bank as per Court's order, claimant shall be entitled to withdraw the same.
Court Fees, if any, be refunded to the Appellant as per Rules. Bank Guarantee, surety, if any, furnished during withdrawal, shall stand discharged.
[Adv. A.R. Patil], [G.M. Kubde], [Justice S. M. Modak],
Member. Retd. P.D. J. Judge
Member
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fast.20132.18
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