V.I.D.C.Thr.Chief Exe. ... vs Shubhangi Janardan Ghodam ...
2023 Latest Caselaw 9101 Bom

2023:BHC-NAG:13076


                                                         1                     996 caf 2575.22.odt..odt

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

                                   CIVIL APPLICATION NO.2575 OF 2022
                                                   IN
                                    FIRST APPEAL ST NO. 13884 OF 2022
                                                 VIDC
                                                  .Vs.
            Shubangi Janardhan Ghodam (Guardian of Minor) Ku. Sonali Janardhan Ghodam and ors.
         _______________________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
         and Registrar's Orders.
                                      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 on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION NO.2576 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 2 996 caf 2575.22.odt..odt

judgment and decree dated 01/09/2021 passed by the 3 rd Joint Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.140/2017.

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 11:16:36