Maharashtra State Industrial ... vs State Of Maharashtra Through Its ...
2022 Latest Caselaw 12912 Bom

fa 747.22.                                                                                              1/1


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

                                   First Appeal No.747/2022
                       MSIDC, Amravati V State of Mah. and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                      Court's or Judge's Orders
or directions and Registrar's orders.
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               Mr. Y.P. Bage, Advocate for appellant.
               Mr. R.J. Shinde, Advocate for resp. no.3.
               Mrs. Deshmukh, AGP for resp. nos. 1 and 2.

                                        CORAM : AVINASH G GHAROTE, J.

DATE : 12-12-2022

Mr. Shinde, learned counsel appearing of respondent no. 3 admits to have received the copy.

Civil Application (F) No.702/22, seeks stay of the impugned judgment and decree passed by the Reference Court. Considering that, the entire amount of compensation stands deposited in this court as per the office note dated 15-09-2022, the application is allowed.

First Appeal No.747/2022

Admit.

Learned AGP waives notice for respondent nos. 1 and 2 on merits.

Mr. Shinde, learned Counsel waives notice for respondent no.3 on merits.

Call for the R and P.

Paper book be filed within four weeks.

JUDGE Deshmukh