The Executive Engineer, Amravati ... vs Suresh Mahadeorao Jadhao And ...
2021 Latest Caselaw 10760 Bom

30CAF 1510.2021                                                                               1

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

               CIVIL APPLICATION (CAF) NO.1510 OF 2021
                IN FIRST APPEAL ST. NO. 12589 OF 2020

              (The Executive Engineer Vs. Suresh Mahadeorao Jadhao & 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. 1511/2021 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 26/11/2019 passed by the Civil Judge, Senior Division, Achalpur in Land Acquisition Reference No. 49/2009 subject to depositing the entire decreetal amount within a

period of eight weeks.

JUDGE Sumit