The Executive Engineer, Amravati ... vs Nana Shriramji Kudaye And Others
2021 Latest Caselaw 10759 Bom

29CAF 1507.2021                                                                               1

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

               CIVIL APPLICATION (CAF) NO.1507 OF 2021
                IN FIRST APPEAL ST. NO. 12637 OF 2020

                 (The Executive Engineer Vs. Nana Shriramji Kudaye & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                                         Shri T.M. Zaheer, Advocate for the applicant/
                                         appellant.

                                         CORAM : PUSHPA V. GANEDIWALA, J.

AUGUST 10, 2021.

Heard.

2] Issue notice to the respondents, returnable after four weeks.

3] Ms. M.H. Deshmukh, learned A.G.P., waives service of notice for respondent Nos.2 and 3.

CIVIL APPLICATION (CAF) NO. 1508/2021 4] Issue notice to the respondents, returnable after four weeks.

5] Ms. M.H. Deshmukh, learned A.G.P., waives service of notice for respondent Nos.2 and 3. 6] In the meantime, there shall be ad interim stay to the effect and operation of the impugned judgment and order dated 27/11/2019 passed by the Civil Judge, Senior Division, Achalpur in Land Acquisition Reference No. 05/2013 subject to depositing the entire decreetal amount within a

period of eight weeks.

JUDGE Sumit