Rajaram Babasaheb Avchar vs The State Of Maharashtra And Others
2024 Latest Caselaw 13798 Bom

Bombay High Court

Rajaram Babasaheb Avchar vs The State Of Maharashtra And Others on 2 May, 2024

                                     (1)                 934 fa 3811.16

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     934 FIRST APPEAL NO. 3811 OF 2016

                      RAJARAM BABASAHEB AVCHAR
                               VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS

                                    .....
                  Advocate for Appellant : Mr. Kale Ajeet B.
            Advocate for Respondents : Mr. Shelke Sunita Dasharat
                                    .....

                                 CORAM :   Y.G. KHOBRAGADE, J.

                                 DATE :    02.05.2024

P.C.:-

1. The appellant-claimant and the respondent-acquiring body have jointly filed compromise memo which is under the signature of claimant - Rajaram Babasaheb Avchar and Surekha B. Korke, the Executive Engineer, Jalna Irrigation Division. Both the counsels have identified the signatures of the respective parties. The said compromise memo is taken on record and marked 'X' for identification.

2. In view of the above, since the claimant and the respondent- acquiring body have amicably settled the dispute in terms of compromise pursis (Exh.X), which is part and parcel of this order, the impugned judgment and award is hereby modified. Decree be drawn accordingly.

[Y.G. KHOBRAGADE, J.]

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