M.I.D.C. Thr. Its Chief Executive ... vs Prakash Yadavrao Bahekar And Anr
2021 Latest Caselaw 17988 Bom

          Judgment                                    1                                 fa1196.12.odt




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


                                         FIRST APPEAL NO. 1196/2012


                   Maharashtra Industrial Development Corporation,
                   Through its Chief Executive Officer,
                   Marol Industrial Estate, Andheri (East), Mumbai
                   Having its Regional Office at By-pass Road,
                   Amravati
                                                                             .... APPELLANT(S)

                                                // VERSUS //

          1]       Prakash Yadavrao Bahekar,
                   Aged about 55 years, Occ. Cultivator,
                   R/o. Akola, Tah. & Dist. Akola [Dismissed against R-1 vide R(J.) order
                                                   dated 6/8/2013]

          2]       The State of Maharashtra,
                   Through Sub-Divisional Officer,
                   and Land Acquisition Officer, Akola
                   Tah. & Dist. Akola
                                                                           .... RESPONDENT(S)

           *******************************************************************
                      Shri M.M. Agnihotri, Advocate for the appellant(s)
                          Ms. T. Udeshi, AGP for the respondent/State
           *******************************************************************

                                        CORAM : V.M. DESHPANDE, J.

DECEMBER 23, 2021

ORAL JUDGMENT :-

1] This is an appeal filed on behalf of the Maharashtra Industrial

Development Corporation challenging the judgment and decree passed by

ANSARI

Judgment 2 fa1196.12.odt

the learned 2nd Joint Civil Judge Senior Division, Akola in L.A.C.

No. 483/1997.

2] This appeal was admitted by this Court (Coram : M.N. Gilani,

J.) on 18/01/2013. The notices were issued to the respondents. The record

and proceeding are also called.

3] Since the matter was admitted and paper-book was not filed,

today, the Registry has placed this appeal with a note that the Counsel for the

appellant has not filed the paper-book.

4] When this appeal was taken up today, learned advocate for the

appellant submitted that he has received written instructions from the

appellant for withdrawal of the present appeal. He tendered the

communication given to him by the appellant. It is taken on record and

marked as 'X' for the purposes of identification.

5] In pursuance to the statement made by the learned advocate for

the appellant in view of the written communication given to him, he is

permitted to withdraw the present appeal.

ANSARI




           Judgment                                   3                               fa1196.12.odt




          6]               Hence, the appeal is disposed of as withdrawn.



          7]               The appellant is entitled for refund of Court Fee as admissible.

No costs. Pending application(s), if any, stand(s) disposed of.

(JUDGE)

ANSARI