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V.I.D.C., Through Its Exe. ... vs Sau. Mandabai Ambadas Mankar And ...
2023 Latest Caselaw 9018 Bom

Citation : 2023 Latest Caselaw 9018 Bom
Judgement Date : 31 August, 2023

Bombay High Court
V.I.D.C., Through Its Exe. ... vs Sau. Mandabai Ambadas Mankar And ... on 31 August, 2023
Bench: G. A. Sanap
  2023:BHC-NAG:12972


                                                                                                              1                                 1235-CAF No.2419.2023


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                   CIVIL APPLICATION (CAF) NO. 2419 OF 2023 IN
                                                         FIRST APPEAL (ST.) NO. 519 of 2023
                         (VIDC, through its Executive Engineer, Amravati Project Construction Division,
                           Amravati and another ..VS.. Sau. Mandabai Ambadas Mankar 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 applicants/appellants.
                                                  Mr. M.A. Kadu, AGP for respondent Nos.4 and 5.

                                                                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.4 and 5.

CIVIL APPLICATION (CAF) NO. 2420 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 26.05.2022 passed by the Land Acquisition, Resettlement and Rehabilitation Authority, Nagpur in Case No.319/AMT/AMT/2019.

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 11:44:47

 
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