Bombay High Court
The State Of Maharashtra, Represented ... vs Mahadev R. Savant(Deceased)L.H.1A ... on 14 December, 2018
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 4.fa.870.2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 870 OF 2015
WITH
CIVIL APPLICATION NO. 2589 OF 2015
WITH
CIVIL APPLICATION NO. 1312 OF 2017
IN
FIRST APPEAL NO. 870 OF 2015
The State of Maharashtra,
represented by The Collector,
Sindhudurg-Oros & Ors. .. Appellants
Vs.
Mahadev R. Savant (Deceased)
L.H.1A, Seetaram L. Sawant
(Deceased) L.H. 1A Taramati
Sitaram Savant .. Respondent
Ms.Tanaya Goswami, AGP for State.
Mr.S.A. Rajeshirke, Advocate for respondent.
CORAM : A.S. CHANDURKAR, J.
DATE : 14TH DECEMBER 2018 P.C. FIRST APPEAL NO. 870 OF 2015 1 Issue notice, returnable on 11th March 2019.
The learned counsel waives notice for respondent.
CIVIL APPLICATION NO. 1312 OF 2017 2 The claimant seeks leave to withdraw the amount of compensation as deposited by the State Government. Perused the impugned judgment. The claimant is permitted to withdraw 50% of the amount of compensation Shraddha Talekar PS 1/2 ::: Uploaded on - 18/12/2018 ::: Downloaded on - 27/12/2018 07:40:08 ::: 2 4.fa.870.2015.doc as deposited. The claimant shall file an undertaking within eight weeks from today stating therein that in case the appeal is allowed, the amount which is withdrawn shall be re-deposited with interest at such rate the Court may direct. The remaining amount shall invested in fixed deposit. 3 The civil application is disposed.
(A.S. CHANDURKAR, J.) Shraddha Talekar PS 2/2 ::: Uploaded on - 18/12/2018 ::: Downloaded on - 27/12/2018 07:40:08 :::