Citation : 2023 Latest Caselaw 8616 Bom
Judgement Date : 23 August, 2023
2023:BHC-NAG:12614
1 17 fa 740.23.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 740 OF 2023
Executive Engineer Upper Wardha Project B.Z.No.1 VIDC, Amravati
.Vs.
Anusayabai Shankarrao Chaflekar and ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Mangesh A. Kadu, Advocate for the appellant.
Shri S. Chopde, Advocate for respondent No.1.
Ms T.H. Udeshi, AGP for respondent Nos.2 and 3.
CORAM : G.A. SANAP, J.
DATE : 24/08/2023
Heard.
2. Issue notice to the respondents, returnable within eight weeks.
3. Shri S. Chopde, learned Advocate waives service of notice for the respondent No.1.
4. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.
CIVIL APPLICATION (CAF) NO.2477 OF 2023
1. Heard.
2. Perused the application.
3. In view of the facts stated in the application, stay to the execution of judgment and award dated 13/03/2023 passed by the Presiding Officer, Land Acquisition, 2 17 fa 740.23.odt..odt
Rehabilitation and Resettlement Authority, Nagpur in Land Acquisition Case No.2006/AMT/AMT/2018 is granted subject to condition that the appellant shall deposit the decreetal amount within eight weeks.
5. The application stands disposed of.
(G. A. SANAP, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 25/08/2023 11:03:56
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