Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6870 OF 2018
(@ SPECIAL LEAVE PETITION (CIVIL)No. 19262 of 2018 (D.NO. 23778 OF
2018)
SH. MARWADI RAJASTHAN EDUCATION SOCIETY, LATUR ….APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ANR. ...RESPONDENT(S)
J U D G M E N T
KURIAN JOSEPH,J.
Delay condoned.
Leave granted.
Heard learned counsel for the appellant.
In the nature of order we propose to pass, it
is not necessary to issue notice to the respondents,
since the interest of both the parties is protected.
The appellant seeks to withdraw the
compensation amount deposited in the Reference Court.
The compensation is for the land acquired from the
appellant. We permit the appellant to withdraw 50% of
the amount deposited without any security. The
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2018.07.27
10:16:26 IST
Reason:
remaining amount can be withdrawn on furnishing
appropriate security to the satisfaction of the
Reference Court. We make it clear that this order will
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apply to the deposits already made or to be made.
The appeal is, accordingly, disposed of.
….......................J.
[KURIAN JOSEPH]
…......................J.
[SANJAY KISHAN KAUL]
NEW DELHI
rd
23 JULY, 2018