V.I.D.C., Thr. Executive ... vs Pratibhabai Janardhan Mohad And ...
2023 Latest Caselaw 9161 Bom

                                                 1                     1236 caf 2421.23.odt..odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION NO.2421 OF 2023 IN
                    FIRST APPEAL ST NO. 2715 OF 2023
                                             VIDC
                                              .Vs.
                               Pratibha Janardhan Mohod 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 on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION NO.2422 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 2 1236 caf 2421.23.odt..odt

impugned judgment and decree dated 30/06/2022 passed by Presiding Officer Land Acquisition, Resettlement and Rehabilitation Authority, Nagpur in case No. 309/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 11:11:50