The Executive Engineer, Hetavane ... vs G. K. Patil (Since Deceased) Thr. ...
2022 Latest Caselaw 11642 Bom

                            Megha                                     22_ia_19703_2022.doc



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO.19703 OF 2022
                                                              IN
                                         FIRST APPEAL (STAMP) NO.26294 OF 2022
                            The Executive Engineer, Hetavane
                            Medium Project Division, Karmali,
                            Taluka-Pen, Dist. Raigad              ...Applicant/Appellant
                                            Versus
                            Ganpat Kashinath Patil since
                            deceased through his legal heirs-
                            1A Sadanand Ganpat Patil since
                            deceased through his legal heirs-
                            1A(i) Dipak Sadanand Patil and Ors.           ...Respondents
                                                              ...
                            Ms Chaitrali Deshmukh for the Applicant.
                            Mr. Sachin S. Punde with Manjit Thakur for Respondent Nos.1A(i) to
                            1B.

                                                      CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 15th NOVEMBER, 2022.

P. C. :-

1. The Applicant-Acquiring Body has sought leave to challenge

Judgment and Award dated 03/02/2022 passed by learned Jt. C.J.S.D.,

Alibag- Raigad, in Land Reference No.86 of 1994. Considering the

reasons stated in the application. Leave is granted.

2. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed MEGHA by MEGHA S PARAB S Date:

      2022.11.18                                                1/1
PARAB 14:06:11
      +0530