Bombay High Court
Pandharinath Trimbak Sagde vs The State Of Maharashtra And Ors on 7 February, 2019
Author: P.R. Bora
Bench: P.R. Bora
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
926 CIVIL APPLICATION NO.2203 OF 2019
IN FA/870/2018
PANDHARINATH TRIMBAK SAGDE
VERSUS
THE STATE OF MAHARASHTRA AND ORS
...
Advocate for Applicants : Mr. Patunkar Swapnil S
Mr. SJ Salgare, AGP for Respondent-State
Mr. B. R. Surwase For R/2 & R/ 3
...
CORAM : P.R. BORA, J.
Dated: February 07, 2019
...
PER COURT :-
1) Heard learned counsel for applicant and
learned counsel appearing for respondents.
2) Considering the averments in the application
for withdrawal of the amount and having regard to the
objections raised in the memo of appeal taking exception
to the impugned judgment, I deem it appropriate to pass
the following order, -
ORDER
i. The applicants is permitted to withdraw 50% amount on submitting an undertaking to the satisfaction of Registrar of this Court. Balance 50% amount be invested in FDR of any nationalized Bank for the period, till disposal of the appeal.
ii. Civil application for withdrawal of the amount stands disposed of.
( P.R. BORA, J. ) ...
BDV ::: Uploaded on - 08/02/2019 ::: Downloaded on - 09/02/2019 02:12:36 :::