Deputy Chief Engineer (Construction) ... vs Smt. Tulsabai Malang Badukle And Others
2023 Latest Caselaw 13058 Bom

Bombay High Court

Deputy Chief Engineer (Construction) ... vs Smt. Tulsabai Malang Badukle And Others on 19 December, 2023

Author: M. W. Chandwani

Bench: Vinay Joshi, M. W. Chandwani

                                                  1                                       924-caf-3845-23.odt

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

                              CIVIL APPLICATION (CAF) NO. 3845 OF 2023
                                                          WITH
                                  FIRST APPEAL (ST) NO. 12476 OF 2023
                  Deputy Chief Engineer (Construction), Central Railway, Wardha
                                                            Vs.
                                 Smt. Tulsabai Malang Badukle and others
             ------------------------------------------------------------------------------------------------
             Office Notes, Office Memoranda of                                Court's or Judge's Order
             Coram, appearances, Court's Orders
             or directions and Registrar's order
             ----------------------------------------------------------------------------------------------------
                           Shri V. M. Gadkari, Advocate for applicant.
                           Ms. Swati Kolhe, AGP for non-applicant nos. 3 and 4/State.



                                CORAM :-        VINAY JOSHI &
                                                M. W. CHANDWANI, JJ.

                                DATED :-        19.12.2023


                                            Heard.

2. Issue notice to the non-applicants, returnable in four weeks.

3. The learned AGP waives service of notice for non-applicant nos. 3 and 4/State.

CIVIL APPLICATION (CAF) NO. 3846 OF 2023

4. This is an application seeking stay to the execution of the judgment and order dated 25.03.2021 passed by the Maharashtra Land Acquisition Rehabilitation and Resettlement Authority, Nagpur.

RR Jaiswal 2 924-caf-3845-23.odt

5. The applicant undertakes to deposit entire decreetal amount within 12 weeks from today.

6. In view of the above, execution of the impugned order stands stayed till further order.

7. The application is disposed of accordingly.

(M. W. CHANDWANI, J.) (VINAY JOSHI, J.)

Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 19/12/2023 19:53:13