V.I.D.C. Thr. Exe. Engineer, ... vs Baban Suryabhanji Katekar And ...
2021 Latest Caselaw 16797 Bom

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

                        CIVIL APPLICATION (CAF) NO. 2304 OF 2021
                                           IN
                            FIRST APPEAL ST. NO. 913 OF 2021
              V.I.D.C., THRU. ITS EXEC.ENGINEER, WASHIM AND ANOTHER
                                        VERSUS
        BABAN SURYABHANJI KATEKAR (DEAD) THRU. LRS KESHARBAI AND OTHERS
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. J. B. Kasat, Advocate for the Appellant./ VIDC
                          Mr. C. S. Captan, Senior Advocate with Mr. P. K. Mohta, Advocate for
                          respondent nos.1a to 1f.
                          Ms. Shamsi Haider, A.G.P. for respondent nos.2 and 3.

                                  CORAM : V. M. DESHPANDE, J.

DATE : DECEMBER 03, 2021.

1. This is an application moved by the applicant-VIDC seeking leave to file the appeal, challenging the judgment and decree passed by the learned Joint Civil Judge, Senior Division, Washim in Land Acquisition Case No. 493/2012, dated 18.08.2020.

2. Heard Mr. J. B. Kasat, learned counsel for the applicant.

3. Though, this application is coming for the first time, learned Senior Advocate Mr. C.S. Captan appears for original claimants i.e. respondent nos.1A to 1F. Ms. Shamsi Haider, learned Assistant Government Pleader appears for respondent nos.2 and 3.

5. The learned Senior Advocate submitted that in view of the fact that the claimants have already preferred an appeal, he has no objection for allowing this application.

His statement is accepted.

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6. The civil application is allowed. Leave is granted to the applicant-VIDC to file the appeal. Office is directed to register the appeal.

7. The Civil application is disposed of. No costs

First Appeal St. No. 913 of 2021 Place the matter tomorrow, 04.12.2021 for admission.

JUDGE Diwale