Citation : 2023 Latest Caselaw 9048 Bom
Judgement Date : 31 August, 2023
2023:BHC-NAG:12991
1 994 caf 2522.22.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO.2522 OF 2022
IN
FIRST APPEAL ST NO. 12836 OF 2022
Executive Engineer, Amravati Irrigation Division, Amravati
.Vs.
Sandeep Shankarrao Tikhe and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri J.B. Kasat, Advocate for the appellant.
Shri M.A. Kadu, AGP for respondent Nos. 2 and 3.
CORAM : G.A. SANAP, J.
DATE : 31/08/2023
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 NO.2523 OF 2022 Heard learned Advocate for the appellant.
2. Perused the application. The reasons have been stated in the application.
3. 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 impugned judgment and decree dated 01/01/2022 passed by 2 994 caf 2522.22.odt..odt
the Joint Civil Judge, Senior Division Amravati in Land Acquisition Case No.23/18.
4. The application stands disposed of.
(G. A. SANAP, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 15:08:48
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