Maharashtra Industrial ... vs Suvarnamala Shreekrishan Pagrut ...
2021 Latest Caselaw 6465 Bom

caf.778.21                                                                                        1/2


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                     Civil Application [CAF] No.778 of 2021
                                        in
                        First Appeal No.1181 of 2013 (D)
                         M.I.D.C., through Chief Executive Officer
                                            vs.
                       Suvarnamala Shreekrishan Pagrut & another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri K.P. Mahalle, Adv. h/f Shri U.J. Deshpande, Advocate for
                           the Applicant/Respondent No.1.
                           None for the Appellant.
                           Shri M.A. Kadu, A.G.P. for Respondent Nos.2.



                                            CORAM : S.M. MODAK, J.

DATE : 19th APRIL, 2021

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Learned Counsel Shri Mahalle, holding for learned Counsel Shri U.J. Deshpande for respondent No.1, sought adjournment as learned Counsel Shri Deshpande is not keeping well. However, considering the issue involved, there is no need to grant adjournment.

I have read Paragraphs 6 & 7 of the judgment dated 18/01/2021. In Paragraph 6, there is a clear reference that compensation of Rs.3,00,000/- per hectare has been quantified. In Paragraph 7, there is no reference of hectare or acre. Since this is a typographical mistake, it can be corrected. Hence, the directions.

 caf.778.21                                                                                        2/2


                               ➔    In      Paragraph   7   of   the      judgment           dated

18/01/2021, after the figure Rs.3,00,000/-, words "per hectare" be added.

➔ Necessary corrections be made.

➔ The appellant has filed a calculation sheet vide pursis bearing Stamp No.7/2021. The claimant to go through it.

➔ The application stands disposed of.

JUDGE *sandesh