Bombay High Court
Shaikh Javed Abdul Rajjak (Died) Thr ... vs The State Of Maharashtra, Through The ... on 9 August, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 81(b)-ca-7600-2021.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 7600 OF 2021
IN
FIRST APPEAL NO. 2490 OF 2019
1) Shaikh Javed Abdul Rajjak (Died)
Through its LR's
1-A) Ruksana Tabsum Javed Shaikh and others ... Applicants
Versus
The State of Maharashtra and others ... Respondents
....
Mr. P. B. Rakhunde, Advocate for applicants
Mr. K. S. Patil, AGP for respondent Nos. 1 and 2
Mr. R. C. Patil, Advocate for respondent No.3
....
CORAM : R. G. AVACHAT, J.
DATED : 09th AUGUST, 2021 PER COURT :-
. Heard.
2. This is an application for withdrawal of the amount of compensation deposited in this Court.
3. The applicants are allowed to withdraw 70% of the amount of compensation deposited in this Court. 50% amount is allowed to be withdrawn on furnishing usual undertaking to the satisfaction of the Registrar (Judicial) of this Court and 20% amount by furnishing solvent security/surety.
4. The application stands disposed of accordingly.
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