KALAWATI WAMANRAO GAIKWAD (DIED) THR LRS ETC. Vs REGIONAL OFFICER M.I.D.C. LATUR AND ORS
Bench: KURIAN JOSEPH,A.M. KHANWILKAR
Case number: C.A. No.-001223-001224 / 2017
Diary number: 659 / 2017
Advocates: R. R. DESHPANDE Vs
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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. 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.