Citation : 2023 Latest Caselaw 9020 Bom
Judgement Date : 31 August, 2023
1 1237-CAF No.2423.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 2423 OF 2023 IN
FIRST APPEAL (ST.) NO. 11715 of 2023
(Executive Engineer, Kohla Project, Ner, Dist. Yavatmal ..VS.. Ashok Haribhau Ingole
and another)
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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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Ms. I.P. 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. 2424 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 order dated 18.08.2022 passed by the 5th Joint Civil Judge, Senior Division, Yavatmal in Land Acquisition Reference No. 165 of 2018.
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 11:45:23
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