Citation : 2023 Latest Caselaw 2089 Bom
Judgement Date : 2 March, 2023
(1) 44.fa.585.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO.585 OF 2022
Vidarbha Irigation Development Corporation through its Executive Engineer Medium
and Minor Irrigation Division, Achalpur
Vs.
Sewakram Motiramji Hadole and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Ashwini S. Athalye, Advocate for appellant.
Ms. Shamsi Haider, AGP for respondent Nos.2 and 3.
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 02/03/2023
1. By preferring this appeal, appellant has challenged the Judgment and Award passed by the Joint Civil Judge Senior Division, Achalpur in Land Acquisition Case No.32 of 2014.
2. Issue notice to the respondents, returnable after four weeks.
3. Learned AGP Ms. Haider, waives notice for respondent Nos.2 and 3.
Civil Application (CAF) No.1455/2022
1. On depositing the entire amount of compensation along with the accrued interest including the statutory benefits within ten weeks, the implementation, execution and operation of the impugned Judgment and Award passed by Joint Civil Judge Senior Division, Achalpur in land Acquisition Case (2) 44.fa.585.2022
No.32 of 2014, be stayed till final disposal of the appeal.
2. On failure to deposit the amount, stay granted will be vacated automatically without reference to the Court.
3. Civil Application is disposed of.
(URMILA JOSHI-PHALKE, J.)
Sarkate
Digitally signed byANANT R SARKATE Signing Date:03.03.2023 17:24
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