The Exe. Engineer, Minor ... vs Ganesh Deosing Rathod And Others
2023 Latest Caselaw 8861 Bom

                                                 1                     8 caf 1759.22.odt..odt

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

                          CIVIL APPLICATION NO.1759 OF 2022
                                          IN
                           FIRST APPEAL ST NO. 9335 OF 2021
            The Executive Engineer, Minor Irrigation Division Pusad, Dist. Yavatmal
                                             .Vs.
                            Ganesh Deosingh Rathod and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Shri K.R. Lule, Advocate for the appellant.
                             Shri M.A. Kadu, AGP for respondent Nos. 2 and 3.

                                  CORAM : G.A. SANAP, J.

DATE : 29/08/2023

Heard.

2. Issue notice to the respondents, returnable within six weeks.

3. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION NO.1760 OF 2022 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 the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 12.07.2019 passed by 2 8 caf 1759.22.odt..odt

the Civil Judge, Senior Division Pusad in Land Acquisition Case No.121/2010.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 30/08/2023 11:48:42