The Executive Engineer, ... vs Radhabai Hari Bhuruk And Ors
2021 Latest Caselaw 11302 Bom

                                              17.IA 2287-20 IN FAST 3262-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 2287 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 3262 OF 2020


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

          Vs.

 Radhabai Hari Bhuruk 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. 4 and 5.


                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     18th AUGUST 2021

 PC:

 1.        Heard.

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

year and 136 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. 477 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

17.IA 2287-20 IN FAST 3262-20.odt

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

Nos. 4 and 5.

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