The State Of Maharashtra Through ... vs Shri. Prakash Narayan Mhatre And ...
2021 Latest Caselaw 18015 Bom

                                                     1/1            18-IA-1939-2020 .doc
         Digitally
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         SONALI                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONALI   MILIND
         PATIL
                                          CIVIL APPELLATE JURISDICTION
MILIND
PATIL    Date:
         2021.12.23
         18:03:03
                                      INTERIM APPLICATION NO. 1939 OF 2020
         +0530                                         IN
                                      FIRST APPEAL (STAMP) NO. 2820 OF 2020

                      The State of Maharashtra
                      Through the Deputy Collector
                      (Land Acquisition) & Anr.                    ... Applicants
                                  Vs.
                      Shri. Prakash Narayan Mhatre & 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 5 th May, 2018 passed by the learned Civil Judge, Senior Division, Alibag in LAR No. 77 of 2017 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