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Executive Engineer, Minor ... vs Krushnakant S/O. Kamalkant Pande ...
2022 Latest Caselaw 12238 Bom

Citation : 2022 Latest Caselaw 12238 Bom
Judgement Date : 28 November, 2022

Bombay High Court
Executive Engineer, Minor ... vs Krushnakant S/O. Kamalkant Pande ... on 28 November, 2022
Bench: Avinash G. Gharote
                                                                     1                           20.FA.1080-2017 & ORS..odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR
                                           FIRST APPEAL NO. 1080 OF 2017
                          ( Executive Engineer, Minor Irrigation Division, Wardha
                                                    Vs.
                                Krushnakant s/o Kamalkant Pande & Ors. )
                                                   WITH
                                CROSS-OBJECTION (XOB) NO. 39 OF 2022
                                    ( Krishnakant s/o Kamalkant Pande
                                                    Vs.
                      Executive Engineer, Minor Irrigation Division, Wardha & Ors. )
             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. S.K. Bhoyar, Advocate for the Appellant.
                                               Mr. H.A. Deshpande, Advocate for the Respondent No.1.
                                               Ms. Mayuri Deshmukh, A.G.P. for the Respondent Nos. 2 & 3/State.
                                               Mr. N.A. Gaikwad, Advocate for the Cross-objector.



                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 28th NOVEMBER, 2022.

Mr. Deshpande, learned counsel for the respondent No.1 states, that the only issue involved is whether the claimant is entitled for interest on solatium which issue is covered by the judgment of the Hon'ble Apex Court in Sunder Vs. Union of India, (2001) 7 SCC 211 para 23 and 24, considering which, Mr. Bhoyar, learned counsel for the appellant, to verify the position and make a statement in that regard.

2. List the matter on 30.11.2022.

Signed By:SHRIKANT DAMODHAR BHIMTE JUDGE Signing Date:28.11.2022 18:20 SD. Bhimte

 
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