The State Of Maharashtra (Through ... vs Shri. Lahu Narayan Patil ...
2021 Latest Caselaw 18010 Bom

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         SONALI
SONALI   MILIND
MILIND   PATIL
         Date:                                     1/1            14-CAF-123-2020 .doc
PATIL    2021.12.23
         17:32:12
         +0530                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO. 123 OF 2020
                                                       IN
                                    FIRST APPEAL (STAMP) NO. 21793 OF 2019

                  The State of Maharashtra
                  Through the Deputy Collector (Land Acquisition)
                  & Anr.                                          ... Applicants
                              Vs.
                  Shri. Lahu Narayan Patil (Deceased)
                  Through his legal heirs
                  1. Shri Jayant Lahu Patil & Ors.                ... Respondents

                                              ...........
                  Ms. Taniya Goswami, AGP for the Applicants.
                                               ..........
                                        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 23rd July, 2018 passed by the learned Civil Judge, Senior Division, Alibag in LAR No. 133 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