Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1223-1224 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 3451-3452 OF 2017]
[@ SPECIAL LEAVE PETITION (C) …...CC NO. 2002-2003 OF 2017]
KALAWATI WAMANRAO GAIKWAD (DIED) THR.
LRS ETC. Appellant(s)
VERSUS
REGIONAL OFFICER M.I.D.C. LATUR AND ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 1225 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 3454 OF 2017]
[@ SPECIAL LEAVE PETITION (C) …...CC NO. 2005 OF 2017]
WITH
CIVIL APPEAL NO. 1226-1230 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 3456-3460 OF 2017]
[@ SPECIAL LEAVE PETITION (C) …...CC NO. 2039-2043 OF 2017]
J U D G M E N T
KURIAN, J.
1. Delay condoned.
JUDGMENT
2. Leave granted.
3. In view of the order dated 11.09.2015 passed in
Civil Appeal Nos. 7070-7071 of 2015, these appeals
are also disposed of by directing that 50% of the
enhanced compensation granted to the appellants shall
be released without security whereas balance of 50%
shall be released to them on furnishing security to
the satisfaction of the Reference Court.
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4. The order(s) of the High Court is/are set aside
and the appeals are allowed.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ A. M. KHANWILKAR ]
New Delhi;
January 30, 2017.
JUDGMENT
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