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V.I.D.C.,Through Exe. Engineer, ... vs Prabhat Prabhakar Patil (Dhepe) ...
2023 Latest Caselaw 9100 Bom

Citation : 2023 Latest Caselaw 9100 Bom
Judgement Date : 31 August, 2023

Bombay High Court
V.I.D.C.,Through Exe. Engineer, ... vs Prabhat Prabhakar Patil (Dhepe) ... on 31 August, 2023
Bench: G. A. Sanap
2023:BHC-NAG:13075


                                                         1                     1240 caf 2429.23.odt..odt

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR.

                                   CIVIL APPLICATION NO.2429 OF 2023
                                                   IN
                                    FIRST APPEAL ST NO. 2766 OF 2021
                                                     V.I.D.C.
                                                       .Vs.
                                      Prabhat Prabhakar Patil (Dhepe) 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 Ms Ashwini Athalye, 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 for respondent Nos.2 and 3.

CIVIL APPLICATION NO.2430 OF 2023 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 30.06.2022 passed by 2 1240 caf 2429.23.odt..odt

Presiding Officer Land Acquisition and Resettlement and Rehabilitation Authority, Nagpur vide case in 311/AMT/AMT/2019.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 02/09/2023 11:09:18

 
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