Union Of India Through Ministry Of ... vs Murlidhar Kashinath Lawhare ...
2023 Latest Caselaw 9937 Bom

                                                                    -1-                        30.FA.1806.2019.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR
                                      CIVIL APPLICATION (CAF) NO. 4036 OF 2019
                                                         IN
                                            FIRST APPEAL NO. 1806 OF 2019
                     Union of India through Ministry of Railway, New Delhi, Branch Office at Central
                     Railway, Nagpur Vs. Murlidhar S/o. Kashinath Lawhare [Dead] thr. L.Rs. & 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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                                        Mr. N.P. Lambat, Advocate for the Appellant.


                                                   CORAM : G. A. SANAP, J.

DATED : 26th SEPTEMBER, 2023. Heard.

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

3. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation with interest and other benefits within four weeks, there shall be stay to the execution of the impugned judgment and award dated 13.03.2007 passed by the learned Adhoc District Judge-3, Nagpur in L.A.C. No.22/1976.

4. The application stands disposed of, accordingly.

FIRST APPEAL NO. 1806 OF 2019

5. List this matter along with First Appeal No.306/2008 after two weeks.

(G. A. SANAP, J.) Vijay Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 27/09/2023 11:35:36