Bombay High Court
Vitthal Dagdu Chavan vs The State Of Maharashtra And Anr on 14 February, 2019
Author: P.R. Bora
Bench: P.R. Bora
1 1340.2019CA..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD.
964 CIVIL APPLICATION NO.1340 OF 2019
IN FA/3728/2018 WITH CA/1341/2019 IN FA/3731/2018
WITH CA/1342/2019 IN FA/3729/2018 WITH
CA/1343/2019 IN FA/3730/2018 WITH CA/1344/2019 IN
FA/3732/2018 WITH CA/1345/2019 IN FA/3733/2018 WITH
CA/1346/2019 IN FA/3734/2018 WITH CA/1347/2019 IN
FA/3735/2018 WITH CA/1348/2019 IN FA/3742/2018 WITH
CA/1349/2019 IN FA/3727/2018 WITH CA/1350/2019 IN
FA/3726/2018 WITH CA/1351/2019 IN FA/3743/2018 WITH
CA/1352/2019 IN FA/3725/2018
DATTATRAYA GOVIND CHAVAN
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Shri V.G. Kodale, Advocate, h/f. Shri V.D. Gunale,
Advocate for Applicant ;
Shri P.M. Kulkarni, AGP for Respondent - State ;
Smt Dipali S. Ansingkar (Jape) - Advocate for Respondent No.2
.....
CORAM : P.R. BORA, J.
Dated: February 14, 2019
PER COURT :
1. Heard the learned Counsel appearing for the
respective parties. Perused the impugned Judgments and Awards
and the grounds of objections raised in exception to the said
Judgments and Awards. In view of the submission made, the
following order is passed.
ORDER
(i) The applicants are permitted to withdraw 75% of the deposited amount along with the interest accrued thereon on submitting an undertaking to the satisfaction of the Registrar of ::: Uploaded on - 21/02/2019 ::: Downloaded on - 17/03/2019 13:39:05 ::: 2 1340.2019CA..doc this Court.
(ii) Balance 25% amount along with the interest accrued thereon be invested in Fixed Deposit Receipt in any Nationalized Bank for the period till disposal of the appeal.
(iii) Civil Applications for withdrawal of amount stand disposed of.
2. The appeals be placed for final disposal at the admission stage on 19.03.2019.
3. Call for Record & Proceedings.
( P.R. BORA, J. ) ...
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