NAGORAO VITTHALRAO SALUNKE Vs REGIONAL OFFICER, MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION LATUR AND ORS.
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-009160-009160 / 2017
Diary number: 10605 / 2017
Advocates: SUDHANSHU S. CHOUDHARI Vs
1
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.9160/2017 [@ SLP (C) NO.11940/2017]
NAGORAO S/O VITTHALRAO SALUNKE Appellant VERSUS REGIONAL OFFICER, MIDC, LATUR & ORS. Respondent(s)
WITH CIVIL APPEAL NO.9329/2017
[@ SLP(C) No.13138/2017 (IX)] J U D G M E N T
R.K. AGRAWAL, J. 1. Delay condoned. 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. 4. The order(s) of the High Court is/are set aside and the appeals are allowed.
..................J. R.K. AGRAWAL
…................J. ABHAY MANOHAR SAPRE
JULY 17, 2017; NEW DELHI.