Citation : 2023 Latest Caselaw 8787 Bom
Judgement Date : 28 August, 2023
1 9-CAF No.1339.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 1339 OF 2022
IN
FIRST APPEAL (ST.) NO. 6550 OF 2021
Area General Manager, Western Coalfields Limited, Nagpur Area, Nagpur
..VS..
Dattu S/o sadashiv Raut (Dead) through LRs. and another
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. C.A. Samudra, Advocate for applicant/appellant.
Ms. T.H. Udeshi, AGP for respondent No.2.
CORAM : G.A. SANAP, J.
DATED : 28th AUGUST, 2023
Heard.
2. This is an application seeking leave to file an appeal against the judgment and decree dated 17.05.2019. It is stated that in Reference Court, the acquiring body was not made a party.
3. In view of the reasons stated in the application, leave as prayed for is granted.
4. The application stands disposed of.
CIVIL APPLICATION (CAF) (ST.) NO. 6552 OF 2021
5. Issue notice to the respondents, returnable within seven weeks.
6. Learned AGP waives service of notice on behalf of respondent No.2.
CIVIL APPLICATION (CAF) (ST.) NO. 6555 OF 2021
7. Heard learned Advocate for the appellants.
8. For the reasons stated in the application, stay to the execution of the judgment and order dated 17.05.2019 is granted subject to deposit of the entire amount of compensation within eight weeks.
9. The application stands disposed of, accordingly.
(G.A. SANAP, J.)
Kirtak
Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 30/08/2023 11:25:23
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