Regonal Officer Maharashtra ... vs Narayan Rakhamaji Kavde (Thr. His ...
2022 Latest Caselaw 7808 Bom

                                                                   1st praecipe 2nd - ia-st-19354-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION (ST) NO. 19354 OF 2022
                                                      IN
                                     INTERIM APPLICATION NO. 2351 OF 2022
                                                      IN
                                         FIRST APPEAL NO. 2391 OF 2022


                        Regional Officer,
                        Maharashtra Industrial Development Corporation           ..Applicant.

                                     v/s.

                        Narayan 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.) 16:48:17 +0530

P P SALGAONKAR 1 of 1