Citation : 2024 Latest Caselaw 23094 Bom
Judgement Date : 7 August, 2024
1 42 WP-4440-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.4440 OF 2023
[Ramrao Shyamrao Pachpor .Vs. State of Maharashtra and Ors.]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Mr R. V. Gaikwad, Advocate for Petitioner.
Mr A. G. Mate, AGP for Respondent/State.
Mr P. Sagdeo, Adv. h/f Mr M. M. Agnihotri, Advocate for Respondent No.3.
CORAM : AVINASH G. GHAROTE AND
M. W. CHANDWANI, JJ.
DATE : 7th AUGUST, 2024.
. The limited grievance raised is, that the award dated
16.04.2018, which is passed under Section 28A(1) of the Land Acquisition Act, 1894, in pursuance to the judgment dated 11.06.2008, passed by the Reference Court in LAC No.340 of 1993 (Page 27), does not contemplate grant of interest, till the date of payment.
2. Learned counsel for respondents to take instructions in that regard.
3. List the matter on 09.08.2024, to make a statement.
(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)
Signed by: Mr. Ashish Tambe Designation: PA To Honourable Judge Date: 07/08/2024 17:48:57 TAMBE
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