The Executive Engineer, ... vs Vitthal Dhondiba Maral ...
2021 Latest Caselaw 11299 Bom

                                              15.IA 2277-20 IN FAST 3251-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 2277 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 3251 OF 2020


 The Executive Engineer,
 Gunjawani Project                            ... Applicant/Appellant

          Vs.

 Vitthal Dhondiba Maral and Ors.              ... Respondents


 Mr. Y. G. Thorat i/b Mr. D.D. Shinde, Advocate for Applicant/Appellant.
 Mr. Yogesh Dabke, AGP for State-Respondent Nos. 5 and 6.


                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     18th AUGUST 2021

 PC:

 1.        Heard.

2. By this application, Applicant seeks condonation of delay by 1

year and 138 days in filing of Appeal against the judgment and award

dated 26th February 2018 passed by the Learned District Judge-19,

Pune in LAR No. 546 of 2000, in respect of land acquired under the

Gunjawani project.

2. Issue notice to the Respondents, returnable on 17 th September

2021.

Nikita Gadgil 1 of 2

15.IA 2277-20 IN FAST 3251-20.odt

3. Learned AGP waives service of notice on behalf of Respondent

Nos. 5 and 6.

4. Applicant is permitted to serve by private mode which is legally

acceptable and file affidavit of service with tangible proof by the next

date.

5. List the matter on 17th September 2021.

                                               ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                           2 of 2