Citation : 2023 Latest Caselaw 9028 Bom
Judgement Date : 31 August, 2023
2023:BHC-NAG:12976
1 1244-CAF No.2436.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 2436 OF 2023 IN
FIRST APPEAL (ST.) NO. 6995 of 2021
(Executive Engineer, Khadakpurna Prakalp, Deulgaon Raja, Dist. Buldana ..VS..
Sheshrao Laluba Doiphode 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. N.M. Gaidhane, 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. 2437 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 decree dated 21.12.2018 passed by the Joint Civil Judge, Senior Division, Buldana in Land Acquisition Reference No. 93 of 2013.
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 11:51:07
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