Bombay High Court
Shevantabai Bhagchand Rathod vs The Ex. Engineer, Minor Irrigation ... on 2 March, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 913(a)-ca-2617-2021+.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 2617 OF 2021
IN
FIRST APPEAL NO.530 OF 2020
Ganesh Morsing Chavan ... Applicant
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
CIVIL APPLICATION NO. 2618 OF 2021
IN
FIRST APPEAL NO.529 OF 2020
Shevantabai Bhagchand Rathod ... Applicant
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
CIVIL APPLICATION NO. 2619 OF 2021
IN
FIRST APPEAL NO. 528 OF 2020
Mehtab Magan Chavan ... Applicant
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
CIVIL APPLICATION NO. 2620 OF 2021
IN
FIRST APPEAL NO. 527 OF 2020
Chandarsing Parasram Chavan ... Applicant
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
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CIVIL APPLICATION 2626 OF 2021
IN
FIRST APPEAL NO.525 OF 2020
Devkabai Shivraj Chavhan (Died)
Through the legal heirs
1-A] Shivraj Hansraj Chavhan and others ... Applicants
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
CIVIL APPLICATION NO. 2623 OF 2021
IN
FIRST APPEAL NO.535 OF 2020
Ashabai Ganesh Chavan ... Applicant
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
CIVIL APPLICATION NO. 2628 OF 2021
IN
FIRST APPEAL NO. 534 OF 2020
Deva Harlal Rathod (Died)
Through Legal heirs
1] Lilabai Deva Rathod and others ... Applicants
Versus
The Executive Engineer
Minor Irrigation Division No.1 and another ... Respondents
....
Mr. D. A. Bide, Advocate h/f Mr. V. B. Wayal, Advocate for the
applicants
Mr. S. G. Bhalerao, Advocate for respondent No.1
Mr. A. B. Chate, AGP for the State
....
CORAM : R. G. AVACHAT, J.
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. Heard.
2. Considering the challenge made to the judgment and award passed by the Reference Court, the applicants are permitted to withdraw the amount deposited in this Court to the extent of 50% on furnishing undertaking and further permitted to withdraw to the extent of 25% on furnishing solvent surety to the satisfaction of the Registrar (Judicial) of this Court and remaining 25% of the amount shall be kept in fixed deposit in any Nationalised Bank.
3. The civil applications are accordingly disposed of.
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