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Project Director, N.H. Auth. Of India, ... vs The Additional Commissioner, Nagpur ...
2026 Latest Caselaw 2656 Bom

Citation : 2026 Latest Caselaw 2656 Bom
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Project Director, N.H. Auth. Of India, ... vs The Additional Commissioner, Nagpur ... on 14 March, 2026

                                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                               NAGPUR BENCH, NAGPUR.

                                             BEFORE THE NATIONAL LOK ADALAT

                                             ARBITRATION APPEAL NO. 47/2024

                           Project Direct, National Highways Authority of India & another
                                                         Versus
                                   The Additional Commissioner, Nagpur and others
                    ......................................................................................................
                    Shri. A.A. Kathane Advocate for the Appellants
                    Shri. Gaurav Belsare, Advocate for the Respondent Nos.3 and 4
                    .....................................................................................................
                                                       ORDER

(Passed on 14.03.2026)

The Appellants and respondent Nos.3 and 4 are present. The parties have willingly and amicably settled the dispute. Respondent No.3 Laxminarayan Agrawal is present before the Panel through video conferencing. The contents in the terms agreemen tare read over and explained to respondent No.3 Laxminarayan Agrawal. He admits the contents therein. He further submits that he has authorized his Advocate Shri Gaurav Belsare to sign the settlement agreement. This statement is taken on record. Both parties have filed terms and conditions of compromise in Form "H". Terms of compromise are read over and recorded. In view of compromise, award is passed.

Case is disposed of.

Court fees, if any, be refunded to the appellants as per rules.

                         MEMBER                      MEMBER                    PRESIDING OFFICER
                       (Amol Patil)                (Bharat Vyas)            (Justice Nivedita P. Mehta)
                         Advocate                 Retd. District Judge
                    MP Deshpande




Signed by: Mr. M.P. Deshpande
Designation: PA To Honourable Judge
Date: 17/03/2026 14:32:45
 

 
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