Maharashtra State Road ... vs Mr. Kashinath Dagdu Shedge And Ors
2021 Latest Caselaw 4628 Bom

                                                                   5 fa615-20.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Trusha T.
Mohite                            CIVIL APPELLATE SIDE JURISDICTION
Digitally signed by
Trusha T. Mohite
Date: 2021.03.17
16:29:14 +0530                        FIRST APPEAL NO.615 OF 2020
                                  (FIRST APPEAL (ST) NO.17932 OF 2019)


                      Maharashtra State Road Development
                      Corporation Ltd.                                .. Appellant

                      vs.
                      Kashinath Dagdu Shedage & Ors.                  .. Respondents

                                                     .....

                      Mr.Fozan Lakdawala along with Mr.J. Kapadia i/b M/s.Little
                      and Co. for the Appellant

                      Ms.Prerna Shukla i/b Mr.Nitin Gangal for the Respondents

                      Mr.A.R.Patil, Addl. G.P. for the State
                                                     .....


                                               CORAM:      K.K.TATED &
                                                           RIYAZ I. CHAGLA, JJ.

                                               DATED :     MARCH 12, 2021
                      P.C.

                      .        Heard.

2. Today the matter is shown for speaking to minutes of order dated 21.01.2021 in First Appeal No.614 of 2020.

3. Both the counsel submit that First Appeal No.614 of 2020 is already admitted by this Court on 08.12.2020. Both the counsel submit that on that date, First Appeal No.615 of 2020 was on board for admission and this Court admitted

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First Appeal No.615 OF 2020. Hence, order dated 21.01.2021 in First Appeal No.614 of 2020 be deleted.

4. Considering the submissions made by the learned counsel for the parties, we are satisfed that order dated 21.01.2021 in First Appeal No.614 of 2020 be deleted and following order is required in First Appeal No.615 of 2020:

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION

FIRST APPEAL NO.615 OF 2020

Maharashtra State Road Development Corporation Limited .. Petitioner

vs.

Kashinath Dagadu Shedge and Ors. .. Respondents

.....

Mr.Girish Godbole along with Mr.J.Kapadia and Mr.Fozan Lakdawala i/b M/s.Little and Co. for the appellant

Mr.Nitin V. Gangal for the respondent nos.1A to 1J

Mr.A.R.Patil, Addl.G.P. for the State

.....

CORAM: K.K.TATED & R.I.CHAGLA, JJ.

DATED : JANUARY 21, 2021 P.C.

.        Heard.


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                                                   5 fa615-20.odt




2.       By this   First   Appeal,    appellant     challenges        the

judgment and award dated 06.10.2017 passed by learned Civil Judge, Senior Division, Alibag at Raigad in L.A.R. No.1413 of 2000 (Old L.A.R.No.162 of 1999) awarding additional compensation i.e. in respect of acquired land.

3. Considering the submissions made by the learned counsel for the appellant and the impugned judgment and award, we are satisfed that the Appellant has made out a case for the following order :

a.       Admit.
b.       Printing dispensed with.
c.       The Appellant to fle private paper book within one

year from today, with copy to other side, failing which the First Appeal shall stand dismissed without further reference to the court.

d. Call Record and Proceedings, immediately. e. The learned counsel for the respective Respondent waives service.

(R.I.CHAGLA, J.)                             (K.K.TATED, J.)




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