17 July 2017
Supreme Court
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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


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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.