Vilas Sonaji Rokade vs Competent Authority (Land ...
2023 Latest Caselaw 4419 Bom

                                                           14. AA 47 of 2022.odt
                                     1


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

                       ARBITRATION APPEAL NO. 47/2022

                  Ashish Prabhakar Dahale and anr.
                             ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                 with
                ARBITRATION APPEAL NO. 42/2022

                       Gajanan Kanhuji Devale
                             ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                 with
                ARBITRATION APPEAL NO. 43/2022

                  Purushottam Ramchandra Katekar
                             ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                 with
                ARBITRATION APPEAL NO. 45/2022

                         Vilas Sonaji Rokade
                              ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                  with
                ARBITRATION APPEAL NO. 48/2022

                     Dhananjay Vasantrao Nakade
                             ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                 with
                ARBITRATION APPEAL NO. 50/2022

                    Jitendra Ramchandra Katekar
                              ...Versus...
Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.



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                                                                                                                                                14. AA 47 of 2022.odt
                                                                                           2


                                                               with
                                                  ARBITRATION APPEAL NO. 44/2022

                             Vinayak Amrutrao Ghuge
                                    ...Versus...
       Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                        with
                       ARBITRATION APPEAL NO. 46/2022

                            Pradeep Vishwanth Gaurkar
                                    ...Versus...
       Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.
                                        with
                       ARBITRATION APPEAL NO. 49/2022

                             Parvatabai Kanhuji Devale
                                    ...Versus...
       Competent Authority (Land Acquisition) & Sub Divisional Officer and anr.

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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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                                                                         Mr. A.M.Ghare, Advocate for the appellant in all appeals
                                                                         Ms Tajwar Khan, AGP for respondent no.1 in all appeals
                                                                         Mr. A.A. Kathane, Advocate for respondent no.2 in all appeals


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 28/04/2023

1. The common judgment passed under Section 34 of the Arbitration and Conciliation Act, 1996 which is challenged in these appeals, is also the subject matter of challenge in Arbitration Appeal No.2/2023 and connected appeals, before the learned Division Bench, on account of its pecuniary jurisdiction.

14. AA 47 of 2022.odt

2. As there is a challenge to the common order, list these matters after the decision on Arbitration Appeal No.2/2023, as the same can be disposed of in terms of what would be decided by the learned Division Bench.

(AVINASH G. GHAROTE, J.)

Wadkar