The State Of Maharashtra (Through ... vs Shri. Krishna Bhiku Patil And Ors
2021 Latest Caselaw 18014 Bom

                                                     1/1            17-CAF-417-2020 .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
         18:03:02
                                         CIVIL APPLICATION NO. 417 OF 2020
         +0530                                           IN
                                      FIRST APPEAL (STAMP) NO. 22417 OF 2019

                      The State of Maharashtra
                      Through the Special Land Acquisition Officer,
                      Raigad-Alibag & Anr.                                ... Applicants
                                  Vs.
                      Shri. Krishna Bhiku 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 13 th September, 2017 passed by the learned Joint Civil Judge, Senior Division, Alibag in LAR No. 10 of 2009 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