The State Of Maharashtra vs M/S. Indrayani Holding And Estate ...
2022 Latest Caselaw 4544 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                 FIRST APPEAL NO. 2251 OF 2006

 The Special Land Acquisition Officer            ....APPELLANT
               V/S
 M/s. Indrayani Holding And Estate Developers....RESPONDENT

Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

WITH FIRST APPEAL NO. 2256 OF 2006

The State Of Maharashtra ....APPELLANT V/S M/s. Indrayani Holding And Estate Developers....RESPONDENT Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

WITH FIRST APPEAL NO. 2255 OF 2006

The State Of Maharashtra ....APPELLANT V/S M/s. Indrayani Holding And Estate Developers....RESPONDENT Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

WITH FIRST APPEAL NO. 2252 OF 2006

The State Of Maharashtra ....APPELLANT V/S M/s. Indrayani Holding And Estate Developers

Page 1/3

Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

WITH FIRST APPEAL NO. 2257 OF 2006

The State Of Maharashtra ....APPELLANT V/S Dinesh Sampat Mehta ....RESPONDENT

WITH FIRST APPEAL NO. 2253 OF 2006

The Special Land Acquisition Officer ....APPELLANT V/S M/s. Indrayani Holding And Estate Developers....RESPONDENT Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

WITH FIRST APPEAL NO. 2254 OF 2006

The State Of Maharashtra ....APPELLANT V/S M/s. Indrayani Holding And Estate Developers....RESPONDENT Pvt.ltd.,through Its Managing Director Mr.kiran Thakkr

Smt. P. N. Dabholkar AGP for State - Appellant Mr. Rumi Mirza i/by Mr. Kaushal Thakker for Respondent

CORAM : HON'BLE SHRI JUSTICE SANDEEP KASHINATH SHINDE J DATE : 28th April, 2022 ....RESPONDENT

Page 2/3

P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

Page 3/3