State Of Maharashtra Through The ... vs Shri. Pratap Motiram Velkar
2023 Latest Caselaw 13378 Bom

Bombay High Court

State Of Maharashtra Through The ... vs Shri. Pratap Motiram Velkar on 22 December, 2023

Author: Nitin Jamdar

Bench: Nitin Jamdar

2023:BHC-AS:39182

                                                        1                12. IA 18065.23.doc

             JPP


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 18065 OF 2023
                                      IN
                         FIRST APPEAL NO. 1210 OF 2023

             State of Maharashtra through the
             Special Land Acquisition Officer                     ... Applicant

                     V/s.

             Pratap Motiram Velkar                                ... Respondent

             Mr. A.R. Patil, Addl. Govt. Pleader for the Applicant

                                                 CORAM : NITIN JAMDAR &
                                                        MANJUSHA DESHPANDE, JJ.

DATE : 22 DECEMBER 2023

P.C. :-

When the Appeal along with the connected Civil Application came up on board on 3 November 2023, the Interim Application was allowed.

2. The Registry has pointed out however that the number of Interim Application in the title of the order dated 3 November 2023 was wrongly mentioned as Interim Application (St.) No.

2 12. IA 18065.23.doc

21788 of 2023 when it should have been Interim Application No. 18065 of 2023, the order dated 3 November 2023 could not be uploaded.

3. The learned Addl. Govt. Pleader states that the amount of compensation has already been deposited in the trial Court.

4. In light thereof, the delay in depositing the amount of compensation is condoned and the execution and implementation of the impugned judgment and award dated 15 January 2018 passed by the learned Civil Judge, Senior Division, Alibaug in LAR No. 60 of 2016 is stayed till the hearing and final disposal of the First Appeal.

5. Liberty to the Respondents to apply for withdrawal of the amount.

6. The Interim Application is accordingly disposed of.

MANJUSHA DESHPANDE, J. NITIN JAMDAR, J.