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The Executive Engineer, Bembla ... vs M.S. Patil (Dead) S.S. Patil ...
2021 Latest Caselaw 12517 Bom

Citation : 2021 Latest Caselaw 12517 Bom
Judgement Date : 2 September, 2021

Bombay High Court
The Executive Engineer, Bembla ... vs M.S. Patil (Dead) S.S. Patil ... on 2 September, 2021
Bench: Pushpa V. Ganediwala
                                              1                            23 caf1732.21.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR.
       CIVIL APPLICATION (CAF) NOS.1732 & 1733 OF 2021 IN
               FIRST APPEAL STAMP NO. 2693 OF 2021
        The Executive Engineer, Bembla Canal Division, Yavatmal
                                   Vs.
 Manjulabai Sadashiv Patil (dead) Subhash Sadashiv Patil (dead) through
               LRs Smt. Latabai Subhash Patil 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 T.M. Zaheer, Advocate for applicant.
                  Ms H.N. Jaipurkar, A.G.P. for non-applicant nos.7 & 8.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 2nd SEPTEMBER, 2021.

Heard.

2. Issue notice to the non-applicants, returnable in six weeks.

3. Ms H.N. Jaipurkar, learned A.G.P. waives service of notice for non-applicant nos.7 and 8.

4. In the meantime, there shall be ad interim stay to the execution and operation of the impugned judgment and decree dated 13.02.2020 passed by the learned 4th Joint Civil Judge Senior Division, Yavatmal in Land Acquisition Case No.212 of 2017, subject to deposit of entire decretal amount along with interest.

JUDGE Wagh

 
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