Executive Engineer, Mann ... vs Sudhadevi Amarchand Begani And ...
2023 Latest Caselaw 9029 Bom

                                                                                                              1                                 1245-CAF No.2438.2023


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                   CIVIL APPLICATION (CAF) NO. 2438 OF 2023 IN
                                                        FIRST APPEAL (ST.) NO. 2803 of 2017
                    (Executive Engineer, Mun Project Division Khamgaon ..VS.. Sudhadevi Amarchand
                                                  Begani and another)
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                  Mr. N.M. Gaidhane, Advocate for applicant/appellant.
                                                  Mr. M.A. Kadu, AGP for respondent No.2/State.

                                                                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 No.2/State.

CIVIL APPLICATION (CAF) NO. 2439 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 15.03.2016 passed by the Civil Judge, Senior Division, Link Court, Mehkar in Land Acquisition Claim No. 128 of 2009.

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 11:51:48