The Chief Executive Director, ... vs Shri Prakash Saoji Manerao And ...
2021 Latest Caselaw 10762 Bom

31CAF 1512.2021                                                                               1

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

               CIVIL APPLICATION (CAF) NO.1512 OF 2021
                  IN FIRST APPEAL ST. NO. 454 OF 2021

        (The Chief Executive Director & Ors. Vs. Shri Prakash Saoji Manerao & 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 applicants/
                                         appellants.

                                         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 No.8.

CIVIL APPLICATION (CAF) NO. 1513/2021 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 No.8. 6] In the meantime, there shall be ad interim stay to the effect and operation of the impugned judgment and order dated 04/11/2019 passed by the 13th Jt. Civil Judge, Senior Division, Nagpur in Land Acquisition Reference No. 598/2010 subject to depositing the entire decreetal amount within a

period of eight weeks.

JUDGE Sumit