Bombay High Court
Gen. Manager, Central Railway, Cst ... vs Lata Jaikumar Bhende Thr. Constituted ... on 3 September, 2021
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
caf1197.21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CAF No.1197/2021 in FA St. No.3585/2019
(The General Manager, Central Railway CST Mumbai Vs. Lata Jaikumar Bhende & another)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri S.S.Alaspurkar, Advocate for applicant/respondent no.1.
Ms. B.N. Jaipurkar, AGP for respondent no.2.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 03/09/2021.
1. Heard.
2. Perused the application.
3. It is stated that the appellant herein, in pursuance of the order dated 4.3.2019 has deposited an amount of Rs.4,85,433/- in the executing proceeding pending before the 3rd Joint Cvil Judge, Senior Division, Amravati in Regular Execution Case No.534/2018 vide C.No.842 on 30.3.3019.
4. The applicant herein for permission to withdraw the aforesaid amount is the power of attorney holder of the claimant/owner of the acquired land.
5. I have also perused the impugned judgment and order.
6. Considering the reasons as mentioned in paragraph no.4 of the application, the Power of Attorney holder of respondent no.1 is permitted to withdraw 75% of the deposited amount with accrued ::: Uploaded on - 04/09/2021 ::: Downloaded on - 05/09/2021 02:18:35 ::: caf1197.21.odt 2/2 interest thereon, subject to furnishing of usual undertaking to the satisfaction of the Reference/Execution Court.
5. Civil Application stands disposed of.
JUDGE ambulkar ::: Uploaded on - 04/09/2021 ::: Downloaded on - 05/09/2021 02:18:35 :::