Shri Sarjuprasad S/O Sangamlal ... vs National Highways Auth. Of India, ...
2023 Latest Caselaw 2153 Bom

mca 27.19.                                                                                            1/1 4


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                             Arbitration Appeal No.27/2019
              (Sarjuprasad V National Highways Authority of India and others)

                                         and
                            Arbitration Appeal No.37/2019
  (Secretary, Government of India and others V The Additional Commissioner, Nagpur
                                      and others)
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Coram, appearances, Court's orders                    Court's or Judge's Orders
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                 Mr. H.R. Gadhia, Adv for appellant.
                 Mr. A.A. Kathane, Adv for resp. no.1.
                 Mr. N.R. Patil, AGP for resp. nos. 3 and 4.

                                          CORAM : AVINASH G GHAROTE, J.

DATE : 03-03-2023

Mr. Gadhia, learned Counsel for the appellant, submits that these appeals are already covered by the Judgment of this Court dated 12-08-22 in Arbitration Appeals Nos.34 of 2019 and 26 of 2019 and except for the change in the name of the parties, the survey numbers and the case numbers, the other pleas are identical.

2. Mr Kathane, learned Counsel for the respondents in Arbitration Appeal No.27/19 and for the appellant in Arbitration Appeal No.37/19 agrees to the aforesaid position, considering which, both the appeals are dismissed in view what has been held in the judgment dated 12-08-22 in Arbitration Appeal Nos.34 of 2019 and 26 of 2019.

JUDGE Deshmukh