Bombay High Court
V.I.D.C. Thr. Exe. Engineer, Bembla ... vs Santosh Chindhuji Khekare Thr. P.,O.A. ... on 13 September, 2023
Author: G. A. Sanap
Bench: G. A. Sanap
2023:BHC-NAG:13813
1 CAF2481.2023..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (CAF) NO. 2481 OF 2023
IN
FIRST APPEAL NO. 148 OF 2023
(Vidarbha Irrigation Development Corporation...Versus... Mr. Santosh Chindhuji Khekare and others)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. A. Athalye, Advocate for appellant.
Ms. S.L. Telange, Advocate for applicant/respondent No.1
Ms. H.N. Jaipurkar, AGP for respondent Nos. 2 and 3/State.
CORAM : G. A. SANAP, J.
DATED : SEPTEMBER 13, 2023
1. Heard.
2. This is an application for withdrawal of the balance amount of compensation. It is stated that out of the total amount deposited in this Court, the applicant has withdrawn major part of it. It is submitted by learned advocate for applicant/respondent No.1 that the amount to be withdrawn which is mentioned in this application appears to be wrongly calculated and it should be Rs. 5,06,769/- (Rupees Five Lakhs Six Thousand Seven Hundred Sixty Nine) instead Rs. 5,11,689/- (Rupees Five Lakhs Eleven Thousand Six Hundred Eighty Nine).
3. In the facts and circumstances, applicant / respondent No. 1 is permitted to withdraw Rs. 5,06,769/- (Rupees Five Lakhs Six Thousand Seven Hundred Sixty Nine) deposited in the Registry of this Court by furnishing usual 2 CAF2481.2023..odt undertaking.
4. The application disposed of, accordingly.
JUDGE Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 15/09/2023 18:41:21