The Deputy Chief Engineer, ... vs Pramod Jagdish Tiwari And Others
2023 Latest Caselaw 10331 Bom

2023:BHC-NAG:14622


                                                           1              37.caf.3070.2023

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


                         CIVIL APPLICATION (CAF) NO. 3070 OF 2023
                                              IN
                            FIRST APPEAL (St.) NO. 18580 OF 2023
                               The Deputy Chief Engineer, Nagpur
                                              VS.
                                Pramod Jagdish Tiwari and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr N. P. Lambat, Advocate for the appellant
                     Ms Trupti Udeshi, AGP for respondent Nos. 2 and 3


                                     CORAM : G.A. SANAP, J.

DATE : OCTOBER 6, 2023.

Heard.

2. Issue notice to the respondents, returnable within eight weeks.

3. Learned AGP waives service of notice on behalf of respondent Nos. 2 and 3/State.

CIVIL APPLICATION (CAF) NO.3071 OF 2023

4. Heard learned Advocate for the appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, 2 37.caf.3070.2023

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and decree dated 29.01.2021 passed by the Maharashtra Land Acquisition, Rehabilitation and Resettlement Authority, Nagpur in Land Acquisition Case No. 1373/AMT/YTL/2019.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 07/10/2023 11:00:36