The State Of Maharashtra (Trhough ... vs Shri. Amrut Ramchandra Thakur
2021 Latest Caselaw 18009 Bom

                                                     1/1            20-IA-1984-2020 .doc
         Digitally
         signed by
         SONALI                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONALI   MILIND
         PATIL
                                          CIVIL APPELLATE JURISDICTION
MILIND
PATIL    Date:
         2021.12.23
         18:03:04
         +0530                        INTERIM APPLICATION NO. 1984 OF 2020
                                                       IN
                                      FIRST APPEAL (STAMP) NO. 2848 OF 2020


                      The State of Maharashtra
                      Through the Special Land Acquisition Officer         ... Applicant
                                 Vs.
                      Shri. Amrut Ramchandra Thakur                        ... Respondent

                                                  ...........
                      Ms. Taniya Goswami, AGP for the Applicant.
                                                   ..........
                                          CORAM: MADHAV J. JAMDAR, J.

DATE : 23rd DECEMBER, 2021.

P. C. :-

1. Issue notice to the Respondents, returnable on 17 th February, 2022.

2. Ms. Goswami, learned AGP appearing for the Applicants states that Applicants are ready to deposit entire decretal amount as directed by judgment and award dated 2 nd February, 2016 passed by the learned 2nd Joint Civil Judge, Senior Division, Alibag in LAR No. 198 of 2016 within a period of twelve weeks from today.

3. As the Applicants are ready to deposit the entire amount, ad-interim relief in terms of prayer clause (b).

(MADHAV J. JAMDAR, J.)

Sonali