Maharashtra Industrial ... vs Jagdish Gulabchand Mantri (D) ...
2021 Latest Caselaw 10663 Bom

02ca1359.13.odt                                                                                  1


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

                         CIVIL APPLICATION NO. 1359 OF 2013
                                         IN
                           FIRST APPEAL NO. 1166 OF 2012
              (M.I.D.C., thr. C.E.O. Vs. Jagdish Gulabchand Mantri and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri Mayank Agnihotri, Advocate for the appellant.
                          Shri S.A. Mohta, Advocate for respondent Nos. 1(a),
                          1(b) & 1(c).
                          Shri M.H. Deshmukh, A.G.P. for respondent No. 2.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 09, 2021

                                           Heard.

Learned counsel for the appellant states that the appellant undertakes to deposit the entire decretal amount along with statutory benefits and interest before the Reference Court within a period of eight weeks.

Considering the submission, there shall be ad-interim stay to the execution and operation of the impugned judgment and order dated 02/03/2012, passed by the 2nd Joint Civil Judge, Senior Division, Akola in Land Acquisition Case No. 392/1997.

JUDGE *DB