V.I.D.C. Thr. Exe. Engineer, ... vs Vijay Manohar Kewate And Others
2022 Latest Caselaw 11983 Bom

                                                                                                                                        39. CAF 3096 of 2019.odt
                                                                                           1


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

                                            CIVIL APPLICATION (CAF) NO.3096/2019
                                                             IN
                                               FIRST APPEAL ST. NO.26397/2018

 Vidarbha Irrigation Development Corporation Through its Executive Engineer,
Bembla Irrigation Division (Previously Bembla Project Canal Division) Yavatmal
                                  ...Versus...
                       Vijay Manohar Kewate and others

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                       Shri S.K. Bhoyar, Advocate h/f Mrs. A.S. Athalye, Advocate for applicant
                                                       Mrs. Mayuri Deshmukh, AGP for respondent nos.2 and 3

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 22/11/2022

1. The civil application seeks condonation of delay of 730 days in filing the first appeal challenging the judgment of the Reference Court under Section 18 of the Land Acquisition Act.

2. The respondent no.1 is served, however, none appears. Assistant Government Pleader Mrs. Mayuri Deshmukh appears for the respondent nos.2 and 3. Accepting the reasons given in the civil application, the same is allowed. Delay in filing the first appeal is condoned. Office to register the appeal.

39. CAF 3096 of 2019.odt

FIRST APPEAL ST. NO.26397/2018

1. Issue notice to the respondents, returnable in two weeks.

2. Assistant Government Pleader Mrs. Mayuri Deshmukh waives service of notice for the respondent nos.2 and 3. The appellant to serve the respondent no.1 by all modes of service permissible in law within that time and shall also file a private paper-book.

3. Call record and proceedings.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:23.11.2022 14:51