V.I.D.C. Thr. Exe. Engineer, ... vs Abdul Kamil Abdul Wahab And Others
2022 Latest Caselaw 12832 Bom

                                                                      1                         92-caf-2330-22.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH AT NAGPUR

                                CIVIL APPLICATION (CAF) NO. 2330/2022
                                                     IN
                                       FIRST APPEAL NO. 434/2021
                                Vidarbha Irrigation Development Corporation
                                                     Vs.
                                   Abdul Kamil Abdul Wahab and others

           Office Notes, Office Memoranda                         Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. A.M. Kukday, Advocate for appellant
                                             Ms. M.H. Deshmukh, AGP for Respondent / State
                                             Mr. A.B. Nakshane, Adv. for Respondent No.1



                                             CORAM:       AVINASH G. GHAROTE, J.

DATED : 9th DECEMBER, 2022.

seeks permission to withdraw the application with liberty to file appropriate application before the Reference Court for correcting the name of respondent No. 1 in the application under Section 18 of the Land Acquisition Act as well as the judgment of the Reference Court. Accepting which, the application is dismissed as withdrawn with liberty as prayed.

JUDGE MP Deshpande Digitally signed by:MILIND P DESHPANDE Signing Date:12.12.2022 16:34