Regonal Officer Maharashtra ... vs Bhaguji Rakhamaji Kavde
2022 Latest Caselaw 7805 Bom

                                                                    1st praecipe 1st - ia-st-19358-22 .doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION (ST) NO. 19358 OF 2022
                                                       IN
                                      INTERIM APPLICATION NO. 2348 OF 2022
                                                       IN
                                          FIRST APPEAL NO. 2393 OF 2022


                        Regional Officer,
                        Maharashtra Industrial Development Corporation            ..Applicant.

                                      v/s.

                        Bhaguji Rakhmaji Kavde & Ors.                             ..Respondents

                        Mr. Anil Sakhare Sr. Counsel with Kunal Damle and Ashish Gabhate for
                        the Applicant.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th AUGUST, 2022.

P.C.

1. Not on Board, on production, taken on board.

2. By order dated 21.04.2022 this Court had granted stay to the

execution of the impugned judgment subject to deposit of entire amount

of compensation awarded in the Land Reference, within a period of six

weeks from the date of the order.

3. Shri Sakhare, learned Sr. Counsel seeks extension of time to

deposit the amount of compensation.

4. Time to deposit compensation amount is extended by three weeks. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.12 (ANUJA PRABHUDESSAI, J.) 16:47:17 +0530

P P SALGAONKAR 1 of 1