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Exe. Engineer, Purna Medium Proj. ... vs Digambarrao Sadashivrao ...
2023 Latest Caselaw 9014 Bom

Citation : 2023 Latest Caselaw 9014 Bom
Judgement Date : 31 August, 2023

Bombay High Court
Exe. Engineer, Purna Medium Proj. ... vs Digambarrao Sadashivrao ... on 31 August, 2023
Bench: G. A. Sanap
                                                                                                              1                                 1232-CAF No.2413.2023


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                   CIVIL APPLICATION (CAF) NO. 2413 OF 2023 IN
                                                       FIRST APPEAL (ST.) NO. 12982 of 2021
                     (The Executive Engineer, Purna Medium Project Division, Achalpur Division ..VS..
                                       Digambar Sadashivrao Karulkar and others)
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                  Mr. P.B. Patil, 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. 2414 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 05.09.2019 passed by the Joint Civil Judge, Senior Division, Achalpur in Land Acquisition Reference No.40 of 2010.

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 11:41:25

 
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