NAGORAO S/O VITTHALRAO SALUNKE Vs. REGIONAL OFFICER, MIDC, LATUR & ORS.
LAWS(SC)-2017-7-206
SUPREME COURT OF INDIA
Decided on July 17,2017

Nagorao S/O Vitthalrao Salunke Appellant
VERSUS
Regional Officer, Midc, Latur And Ors. Respondents

JUDGEMENT

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.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.