Suresh Mannilal Soni vs Mukesh S/O Ghanshyam Sharma And ...
2021 Latest Caselaw 8592 Bom

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

                              Writ Petition No.4710 OF 2017
          (Shri Suresh Mannilal Soni Vs. Mukesh Ghanshyam Sharma and others)
                                          WITH
                              Writ Petition No.4132 OF 2017
   (Smt. Kalpana wd/o Pradeep Shah and another Vs. Rajesh Shivji Sharma and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Shri P.S.Khubalkar, Advocate for the petitioners.
                            Shri R.M. Sharma, Advocate for the respondents.


                        CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JUNE 29, 2021.

Shri R.L. Sharma, learned counsel for respondent no.1 submits that this Court recorded in the order dated 28.1.2020 about offer by the judgment debtor for giving plot No.59 in Khasara No.29 in place of subject plot no.59 in Khasara no.24. However, it is stated that the aforesaid plot is notified for for the Development Plan of the Smart City and public notice was issued on 22.11.2018.

2. The learned counsel for respondent no.1 sought time to verify the said fact and the amount of compensation, which is offered by the acquiring body. The learned counsel for the Judgment debtor/petitioners also to collect the

wp 4710.17 & 4132.17.odt

details about the aforesaid acquisition so that settlement can be worked out.

Stand over after four weeks.

JUDGE

ambulkar