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Executive Engineer Bembla Canal ... vs Devidas Shripat Kale And Others
2023 Latest Caselaw 8996 Bom

Citation : 2023 Latest Caselaw 8996 Bom
Judgement Date : 31 August, 2023

Bombay High Court
Executive Engineer Bembla Canal ... vs Devidas Shripat Kale And Others on 31 August, 2023
Bench: G. A. Sanap
                                                                                                              1                                 1181-CAF No.2144.2023


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                   CIVIL APPLICATION (CAF) NO. 2144 OF 2023 IN
                                                        FIRST APPEAL (ST.) NO. 3472 of 2023
                     (Executive Engineer, Bembla Canal Division, Yavatmal ..VS.. Devidas Shripat Kale
                                                      and others)
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                  Ms. Ira Khisti, Advocate for applicant/appellant.
                                                  Mr. M.A. Kadu, AGP for respondent Nos.2 and 3.

                                                                CORAM : G.A. SANAP, J.

DATED : 31st AUGUST, 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 (CAF) NO. 2145 OF 2023.

3. Heard learned Advocate for the appellant.

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

5. 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 the impugned judgment and award dated 13.01.2022 passed by the Civil Judge, Senior Division, Yavatmal in Land Acquisition Reference No. 73 of 2017.

The application stands disposed of, accordingly.

(G.A. SANAP, J.) Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 01/09/2023 11:07:08

 
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