Citation : 2022 Latest Caselaw 7492 Bom
Judgement Date : 1 August, 2022
Megha 23_fast_7533_2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (STAMP) NO.7533 OF 2022
WITH
INTERIM APPLICATION NO.10045 OF 2022
IN
FIRST APPEAL (STAMP) NO.7533 OF 2022
WITH
INTERIM APPLICATION NO.10053 OF 2022
IN
FIRST APPEAL (STAMP) NO.7529 OF 2022
WITH
FIRST APPEAL (STAMP) NO. 8351 OF 2022
WITH
INTERIM APPLICATION NO.10051 OF 2022
IN
FIRST APPEAL (STAMP) NO.8351 OF 2022
Executive Engineer,
Kadava Kalava Division, Nashik ...Appellant/Applicant
Versus
Deepak Vasantrao Davage and Anr. ...Respondents
...
Ms Chaitrali Deshmukh for the Appellant-State.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 1st AUGUST, 2022.
P. C. :-
1. By way of indulgence and final opportunity, time to deposit
the compensation as per the impugned Judgment and Award is
extended by a period of two weeks.
Digitally
signed by
MEGHA MEGHA S
PARAB
S Date:
PARAB 2022.08.02
16:08:42
+0530
Megha 23_fast_7533_2022.doc
2. Applications stand disposed of.
(SMT. ANUJA PRABHUDESSAI, J.)
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