Citation : 2023 Latest Caselaw 9429 Bom
Judgement Date : 7 September, 2023
2023:BHC-NAG:13312
-1- 5.FA.269.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FIRST APPEAL NO. 269 OF 2022
VIDC, through its Executive Engineer, Yavatmal Project Constructions Division
Vs.
Dadarao Karnaji Kumbhare & Ors.
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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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Ms. Anjali Agrawal, Advocate h/f. Ms. A.S. Athalye, Advocate for the Appellant.
Mr. A.B. Nakshane, Advocate for Respondent No.1.
Mr. M.A. Kadu, AGP for Respondent Nos.2 & 3.
CORAM : G. A. SANAP, J.
DATED : 7th SEPTEMBER, 2023.
Heard.
2. Admit.
3. Issue notice to the respondents.
4. Learned advocate Mr. A.B. Nakshane waives service on behalf of respondent No.1.
5. Learned AGP waives service on behalf of respondent Nos.2 and 3.
6. Call for record and proceedings.
7. Paper-book be filed within two months from the date of receipt of record and proceedings.
CIVIL APPLICATION (CAF) NO. 523 OF 2022
8. Heard.
9. Perused the application. The reasons have been stated in the application.
-2- 5.FA.269.2022.odt
10. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within twelve weeks, there shall be stay to the execution of the impugned judgment and award dated 31.03.2021 passed by the Presiding Officer, Land Acquisition, Rehabilitation and Resettlement Authority in L.A.C. No.1403/AMT/YTL/2019.
11. The application stands disposed of, accordingly.
(G. A. SANAP, J.) Vijay
Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 07/09/2023 18:59:04
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