14. AA 47 of 2022.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
ARBITRATION APPEAL NO. 47/2022
Ashish Prabhakar Dahale and anr.
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 42/2022
Gajanan Kanhuji Devale
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 43/2022
Purushottam Ramchandra Katekar
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 45/2022
Vilas Sonaji Rokade
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 48/2022
Dhananjay Vasantrao Nakade
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 50/2022
Jitendra Ramchandra Katekar
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
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14. AA 47 of 2022.odt
2
with
ARBITRATION APPEAL NO. 44/2022
Vinayak Amrutrao Ghuge
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 46/2022
Pradeep Vishwanth Gaurkar
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
with
ARBITRATION APPEAL NO. 49/2022
Parvatabai Kanhuji Devale
...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Mr. A.M.Ghare, Advocate for the appellant in all appeals
Ms Tajwar Khan, AGP for respondent no.1 in all appeals
Mr. A.A. Kathane, Advocate for respondent no.2 in all appeals
CORAM : AVINASH G. GHAROTE, J.
DATE : 28/04/2023
1. The common judgment passed under Section 34 of the Arbitration and Conciliation Act, 1996 which is challenged in these appeals, is also the subject matter of challenge in Arbitration Appeal No.2/2023 and connected appeals, before the learned Division Bench, on account of its pecuniary jurisdiction.
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2. As there is a challenge to the common order, list these matters after the decision on Arbitration Appeal No.2/2023, as the same can be disposed of in terms of what would be decided by the learned Division Bench.
(AVINASH G. GHAROTE, J.) Wadkar ::: Uploaded on - 29/04/2023 ::: Downloaded on - 29/04/2023 18:26:04 :::