Bombay High Court
Prakash Madhav Tambe And Anr vs The State Of Maharashtra And Ors on 7 October, 2021
Author: R.G. Avachat
Bench: R.G. Avachat
972-CA-10800-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 10800 OF 2021
IN
FIRST APPEAL NO. 2247 OF 2018
Anita Ravindra Tambe ..APPLICANT
VERSUS
State of Maharashtra and Others ..RESPONDENTS
AND CA/10804/2021 IN FA/2252/2018
AND CA/10806/2021 IN FA/2246/2018
AND CA/10807/2021 IN FA/2256/2018
AND CA/10809/2021 IN FA/2244/2018
....
Mr. R.V. Naiknavare, Advocate for applicants
Mr. P.M. Kulkarni, A.G.P. for respondent nos. 1 and 2
Mr. G.B. Rajale, Advocate for respondent no.3
....
CORAM : R.G. AVACHAT, J.
DATED : 07th OCTOBER, 2021 PER COURT :
1. Heard. Perused the impugned award.
2. Learned counsel for the acquiring body objects to permit withdrawal of the amount.
3. For the reasons given in the applications, the applicants are permitted to withdraw 75% of the amount in deposit on submitting usual 1 / 2 ::: Uploaded on - 08/10/2021 ::: Downloaded on - 09/10/2021 05:32:09 ::: 972-CA-10800-21.odt undertaking to the satisfaction of the Registrar (Judicial) of this Court.
Balance 25% amount be invested in fixed deposit with any of the nationalised bank, pending the appeals. Civil applications stand disposed of accordingly.
( R.G. AVACHAT, J. ) SSD 2 / 2 ::: Uploaded on - 08/10/2021 ::: Downloaded on - 09/10/2021 05:32:09 :::