V. I. D. C. Through Its Executive ... vs Sudhakar Shrikrishna Kachare And ...
2023 Latest Caselaw 9162 Bom

                                                 1                     1019 caf 1584.23.odt..odt

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

                          CIVIL APPLICATION NO.1584 OF 2023
                                          IN
                           FIRST APPEAL ST NO. 21817 OF 2022
                                             VIDC
                                              .Vs.
                              Sudhakar Shrikrishna Kachare 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 N.Waghmare, Advocate h/f Shri P.B. Patil, 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.1585 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 2 1019 caf 1584.23.odt..odt

weeks, there shall be stay to the execution of impugned judgment and award dated 19/05/2022 passed by the Presiding Officer, Land Acquisition, Resettlement and Rehabilitation, Authority, Nagpur in LAC No.1132/AMT/AMT/2018.

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 11:17:26