The State Of Maharashtra (Through ... vs Shri. Chandrakant Balaram Mhatre
2023 Latest Caselaw 7101 Bom

                                                      35-CAF-3630-2019.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
            FIRST APPEAL [STAMP] NO.22862 OF 2019
                             a/w
              CIVIL APPLICATION NO.3630 OF 2019
                             a/w
              CIVIL APPLICATION NO.3629 OF 2019
                              IN
            FIRST APPEAL [STAMP] NO.22862 OF 2019


The State of Maharashtra                     ]
(Through the Deputy Collector                ]
(Land Acquisition), Metro Centre             ]
No.1, Uran, Dist. Raigad.                    ]
and another                                  ]       Appellants
     Vs.
Chandrakant Balaram Mhatre                   ]       Respondent
                                 .....
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.

CIVIL APPLICATION NO.3630 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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35-CAF-3630-2019.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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