Bombay High Court
Venkat Laxman More (Died) Thr His Lrs. ... vs The M.K.V.D.C., Thr Its Exe. Engineer, ... on 20 September, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.6330 OF 2021 IN
FIRST APPEAL NO.1003 OF 2018
Venkat s/o Laxman More, Died L.Rs.
Kamal w/o Venkat More & ors. ... APPLICANTS
VERSUS
The Maharashtra Krushna Valley
Development Corporation & ors. ... RESPONDENTS
.......
Mr. P.B. Rakhunde, Advocate for applicants
Mr. A.M. Gaikwad, Advocate for respondent No.1.
Mr. P.N . Kutti, A.G.P. for respondents No.2 and 3
.......
CORAM : R. G. AVACHAT, J.
DATE : 20th September, 2021 PER COURT :
Heard. In the fitness of things, 75% of the amount in deposit along with interest accrued thereon be paid to the applicants on furnishing undertaking to the satisfaction of the Registrar (Judicial) of this Court. Civil Application stands disposed of.
( R. G. AVACHAT ) JUDGE fmp/-
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