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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

remaining  amount  can  be  withdrawn  on  furnishing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 23rd JULY, 2018