Bombay High Court
Prakash S/O Bhoja @ Bhujang Rathod vs Gautam S/O Taterao Bhosale And Anr on 8 March, 2024
2024:BHC-AUG:5859
1 CA-2778-24-w.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.2778 OF 2024
PRAKASH S/O. BHOJA @ BHUJANG RATHOD
VERSUS
GAUTAM S/O. TATERAO BHOSALE AND ANOTHER
...
Advocate for Applicant : Mr. Vaibhav B. Dhate
Advocate for Respondent/MSRTC : Mr. D. S. Bagul
...
CORAM : S. G. MEHARE, J.
DATE : 08-03-2024
PER COURT :-
1. Heard the learned counsel for the applicant and the learned
counsel for respondent/MSRTC.
2. Considering the facts of the case and impugned judgment
and award, following order is passed :-
ORDER
i) The application is allowed.
ii) Applicant is permitted to withdraw the entire amount of compensation deposited with this Court with accrued interest. Out of it, 75% be released on furnishing undertaking to deposit the amount, if the impugned judgment and award is reversed, and balance 25% amount be released on furnishing security/surety to the satisfaction of the learned Registrar (Judicial) of this Court.
( S. G. MEHARE ) JUDGE rrd