Citation : 2023 Latest Caselaw 8831 Bom
Judgement Date : 29 August, 2023
1 11 caf 1765.22.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO.1765 OF 2022
IN
FIRST APPEAL ST. NO. 7484 OF 2021
The Western Coalfields Limited through its Area General Manager
.Vs.
Gopal Madhao Rakhunde dead through his LRs.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri C.S. Samudre, Advocate for the appellant.
Shri Syed O. Ahmed, Advocate for respondent Nos.1 and 2.
Shri M.A. Kadu, Advocate for respondent Nos.3 and 4.
CORAM : G.A. SANAP, J.
DATE : 29/08/2023
Heard.
2. Issue notice to the respondents.
3. Shri Syed O. Ahmed, learned Advocate waives service of notice on behalf of respondent Nos.1 and 2.
4. Learned AGP waives service of notice on behalf of respondent Nos.3 and 4.
5. Stand over after two weeks. CIVIL APPLICATION (CAF) NO.1766/2022.
1. Heard learned Advocate for the appellant.
2. Perused the application. The reasons have been stated in the application.
3. In view of the reasons stated in the application, subject to deposit of entire amount of compensation within 2 11 caf 1765.22.odt..odt
eight weeks, there shall be stay to the execution of impugned judgment and decree dated 23.09.2016 passed by the Civil Judge, Senior Division Kelapur in Land Acquisition Case No.84/2022.
6. The application stands disposed of.
(G. A. SANAP, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 30/08/2023 11:46:56
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!