The State Of Maharashtra Thr. The ... vs Smt. Namubai @ Namibai Posha ...
2023 Latest Caselaw 7099 Bom

                                                     36-FA-ST-2534-2019.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
            FIRST APPEAL [STAMP] NO.25354 OF 2019
                             a/w
             INTERIM APPLICATION NO.275 OF 2019
                             A/W
             INTERIM APPLICATION NO.276 OF 2019
                              IN
            FIRST APPEAL [STAMP] NO.25354 OF 2019


The State of Maharashtra               ]
(Through the Special Land Acquisition ]
Officer, Metro Centre No.1, Taluka     ]
Uran, District Raigad)                 ] Appellant
      Vs.
Namubai @ Namibai Posha Kasukar        ]
(Dead) through Legal Heirs;            ]
1/1. Padaji Posha Kasukar and others   ] Respondents
                                 .....
Mr. A.R. Patil, A.G.P, for Appellants.
                                 .....
                         CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 17th JULY, 2023.

P.C:

. Issue notice to the respondent returnable on 21st August,

2023.

INTERIM APPLICATION NO.276 OF 2019

. Subject to deposit of the entire amount of compensation as

awarded by the impugned judgment and order along with accrued

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36-FA-ST-2534-2019.doc

interest and costs within a period of twelve weeks, there shall be

ad-interim stay to the execution and implementation of the

impugned judgment and order.

2. List on 21st August, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

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