Citation : 2023 Latest Caselaw 9000 Bom
Judgement Date : 31 August, 2023
1 1210-CAF No.2305.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 2305 OF 2023 IN
FIRST APPEAL (ST.) NO. 9244 of 2023
(VIDC, through its Executive Engineer, Nimn Painganga Project, Bembla Project
Division, Yavatmal ..VS.. Prabhakar S/o Janba meshram and others)
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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. V.V. Dahat, 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. 2306 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 03.03.2022 passed by the Civil Judge, Senior Division, Yavatmal in Land Acquisition Reference No. 592 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 11:16:20
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