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V.I.D.C. Through Its Executive ... vs Gajanan Narayan Nandardhane And ...
2023 Latest Caselaw 9430 Bom

Citation : 2023 Latest Caselaw 9430 Bom
Judgement Date : 7 September, 2023

Bombay High Court
V.I.D.C. Through Its Executive ... vs Gajanan Narayan Nandardhane And ... on 7 September, 2023
Bench: G. A. Sanap
                                                       -1-                           3.FA.267.2022.odt



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

                            FIRST APPEAL NO. 267 OF 2022
    VIDC, through its Executive Engineer, Yavatmal Project Constructions Division
                                        Vs.
                       Gajanan Narayan Nandardhane & Ors.
**********************************************************************************************
Office Notes, Office Memoranda of Coram,                      Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
**********************************************************************************************
                       Ms. Anjali Agrawal, Advocate h/f. Ms. A.S. Athalye, Advocate for the Appellant.
                       Mr. A.B. Nakshane, Advocate for Respondent Nos.1 & 2.
                       Mr. M.A. Kadu, AGP for Respondent Nos.3 & 4.


                                    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 Nos.1 and 2.

5. Learned AGP waives service on behalf of respondent Nos.3 and 4.

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. 513 OF 2022

8. Heard.

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

-2- 3.FA.267.2022.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.1406/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 19:00:49

 
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