M.I.D.C. Regional Office At Amravati ... vs Panchfula Raghoji Gajbhiye (Meshram) ...
2023 Latest Caselaw 13392 Bom

Bombay High Court

M.I.D.C. Regional Office At Amravati ... vs Panchfula Raghoji Gajbhiye (Meshram) ... on 22 December, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

  2023:BHC-NAG:17583


                                                                    1                                         8.FA.217-2014.odt




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH AT NAGPUR
                                          FIRST APPEAL NO. 217 OF 2014
                     ( Maharashtra Industrial Development Corporation Mumbai, Thr. Its
                                           Chief Executive Officer
                                                     Vs.
                    Panchfula Raghoji Gajbhiye (Meshram) (Dead) Ragho Rodbaji Meshram
                                          (Dead), Thr. LRs & Ors. )
                  Office Notes, Office Memoranda                        Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. P. Sagdeo, Advocate h/f Mr. M.M. Agnihotri, Advocate for the Appellant.
                                          Mr. P.S. Raut, Advocate for the Respondent Nos. 1 to 4.
                                          Mr. A.J. Gohokar, AGP for the Respondent Nos. 5 & 6/State.



                                          CORAM:        AVINASH G. GHAROTE, J.

DATED : 22nd DECEMBER, 2023

Heard.

2. Mr. Sagdeo, learned counsel holding for Mr. Agnihotri, learned counsel for the appellant, by relying upon the judgment of this Court in Maharashtra Industrial Development Corporation Vs. Jugalkishor s/o Hiralal Bajaj and others decided on 30.08.2016 submits, that the matter is covered under the judgment, and therefore, the appeal be dismissed in view of the same.

3. Accepting the statement, the appeal is dismissed, in view of which, the amount of compensation deposited in this Court is permitted to be withdrawn by the claimants. Civil Application (CAF) No. 3656/2023 is accordingly allowed.

(AVINASH G. GHAROTE, J.) Signed by: Mr.S.D.Bhimte SD. Bhimte Designation: PA To Honourable Judge Date: 22/12/2023 16:55:07