Bombay High Court
Rukhminbai Santosh Kedar And Anr vs Balasaheb Dnyanoba Kedar Ors on 31 January, 2019
Author: P.R.Bora
Bench: P.R.Bora
{1} CA 11887 of 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.11887 OF 2018
IN FAST/36627/2017 WITH CA/13901/2017 IN
FAST/36627/2017 WITH CA/13902/2017 IN FAST/36627/2017
RUKHMINBAI SANTOSH KEDAR AND ANR
VERSUS
BALASAHEB DNYANOBA KEDAR ORS.
...
Advocate for Applicants : Shri P.C.Mayure
...
CORAM : P.R.BORA, J.
DATE: 31st January, 2019 PER COURT:-
1 Not on board. Taken on board at the request of learned Counsel for the applicants.
2 The motion is moved for speaking to the minutes of the order dated 26.09.2018. The learned Counsel for the applicants submitted that clause No.3 of the said order requires correction.
3 Clause No.3 of the order dated 26.09.2018 be substituted as under:-
"Considering the nature of litigation, the Commissioner for Workmen's Compensation, Beed, is directed to permit the present applicants to withdraw 50% of the amount of compensation deposited in the said Court subject to filing of solvent surety for withdrawal of the said amount, within eight weeks from the date of this order."::: Uploaded on - 02/02/2019 ::: Downloaded on - 02/02/2019 23:42:13 :::
{2} CA 11887 of 2018
4 Corrected writ be issued accordingly.
5 With the aforesaid order, motion stands disposed of.
(P.R.BORA)
JUDGE
SPT
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