Maha. Industrial Development ... vs Ambadas Ganeshrao Deshmukh And ...
2023 Latest Caselaw 8914 Bom

2023:BHC-NAG:12907


                                                              1                          3.caf.2103.2023

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

                        CIVIL APPLICATION (CAF) NO. 2103 OF 2023
                                               IN
                              FIRST APPEAL (st.) NO. 5774 OF 2019
         Maharashtra Industrial Development Corporation Mumbai through Regional Officer,
                                            Amravati
                                               VS.
                             Ambadas Ganeshrao Deshmukh and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr Parth Sagdeo, Adv. h/f. Mr M. M. Agnihotri, Advocate for the appellant
                     Mr M. A. Kadu, AGP for the State

                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

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

3. Learned AGP waives service of notice on behalf of State.

CIVIL APPLICATION NO. 2104 OF 2023

4. Heard learned Advocate for the appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation 2 3.caf.2103.2023

within eight weeks, there shall be stay to the execution of impugned judgment and decree dated 09.08.2016 passed by the Civil Judge Senior Division, Akola in Land Acquisition Case No. 336 of 1997.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 31/08/2023 16:16:16