Executive Engineer Upper Wardha ... vs Vishwanath Ramvilas Agrawal Thr. ...
2023 Latest Caselaw 11448 Bom

Order                                                                                       0711fa995.23
                                                   1


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


                                FAMILY APPEAL NO. 995/2023.
                                Executive Engineer, Upper Wardha project.
                                               -VERSUS-
                                 Vishwanath Ramvilas Agrawal and others.
                                FAMILY APPEAL NO. 996/2023.
                                Executive Engineer, Upper Wardha project.
                                               -VERSUS-
                                    Ravindra Namdeo Kapde and others.
                                FAMILY APPEAL NO. 998/2023.
                                Executive Engineer, Upper Wardha project.
                                               -VERSUS-
                                  Pramod Shridhar Deshpande and others.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.


                                        Ms M.V. Babhulkar, Advocate for Appellant.
                                        Shri R.D. Dharmadhikari, Advocate for Respondent Nos.1
                                        &2 and Respondent No.1.
                                        A.G.P. for Respondent - State.




                                              CORAM : VINAY JOSHI AND
                                                      M.W. CHANDWANI, JJ.

DATE : NOVEMBER 07, 2023.

Heard.

2. Admit. Call for R & P.

Learned Counsel appearing for respondents waive notice.

3. To be heard along with First Appeal No.992/2023.

....

Rgd.

Order 0711fa995.23

Civil Application (CAF) Nos.3300, 3301 & 3308 of 2023.

Heard.

2. For the reasons stated in the applications, there shall be stay to the judgment and decree dated 13.03.2023 passed by the Presiding Officer, Land Acquisition, Rehabilitation and Resettlement Authority, Nagpur in terms of prayer clause (i), subject to appellant depositing the amount of compensation within a period of 9 weeks.

3. Civil Applications are accordingly allowed and disposed of.

JUDGE JUDGE

Signed by: R.G. Dhuriya (RGD) Designation: PS To Honourable Judge Date: 07/11/2023 18:01:11 Rgd.