Shri Vijay Gulabrao Khedkar vs Chief Engineer, Maharashtra ...
2021 Latest Caselaw 15865 Bom

                                                                                                                                           fa160.20 44
                                                                                1

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

                      FIRST APPEAL NO.160/2020
                       Shri Vijay Gulabrao Khedkar
                                   ..vs..
 Chief Engineer, Maharashtra Airport Development Company Limited, Civil
                          Lines, Nagpur and anr
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                          Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 None for the appellant.
                                 Mrs.S.Haider, AGP for respondent No.2.

                                                           CORAM                      : V.M.DESHPANDE, J.
                                                           DATED                      : NOVEMBER 16, 2021


                               1.                          Learned counsel Shri Arvind Kulkarni for the
                               appellant is absent.
                               2.                          This          is       an         appeal              for        enhancement                        of
                               compensation granted in favour of the appellant by learned
                               Ad hoc District Judge-3, Nagpur.
                               3.                          Though learned counsel for the appellant is not
                               present, after having gone through judgment impugned in
                               this appeal, I pass following order:
                                                                                         ORDER

(1) The first appeal is Admitted. (2) Record and proceedings be called for. (3) Learned Assistant Government Pleader Mrs.S.Harider, waives service on behalf of non-applicant No.2.

JUDGE !! BRW !!

...../-