Sir Gangadharrao Chitnavis ... vs The Special Land Acquisition ...
2021 Latest Caselaw 7905 Bom

fa.66.17                                                                                               1/1


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

                               First Appeal No.66 of 2017
                Sir Gangadharrao Chitnavis Memorial Medical Research Trust
                                             vs.
              The Special Land Acquisition Officer (General), Nagpur & another
                                                    with
                              First Appeal No.401 of 2017
               Maharashtra Housing & Area Development Authority & another
                                            vs.
               The State of Maharashtra, through Collector, Nagpur & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                  Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri M.A. Kadu, A.G.P. for Respondent No.1.
                           Shri P.P. Kothari, Advocate for Respondent No.2 in F.A. No.66/2017
                           & for the Appellants in F.A. No.401/2017.

                                            CORAM          :   S.M. MODAK, J.

                                            DATE           :   15th JUNE, 2021.

                                            Hearing        was    conducted        through        Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Both these appeals are preferred against the same judgment of the Reference Court. MHADA has already filed private paper-book in First Appeal No.401/2017. Hence, filing of private paper-book in First Appeal No.66/2017 is dispensed with.

If the appellant in First Appeal No.66/2017 comes with a plea that the paper-book, which was already filed, is incomplete, they are at liberty to file those in the incomplete documents.

The matters be kept for final hearing in the week starting from 26th of July, 2021.

JUDGE *sandesh