National Highway Authority Of India ... vs Laxman Narayan Kadam And Others
2026 Latest Caselaw 2663 Bom

Bombay High Court

National Highway Authority Of India ... vs Laxman Narayan Kadam And Others on 14 March, 2026

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

                                            BEFORE THE NATIONAL LOK ADALAT

                                          ARBITRATION APPEAL ST. NO. 17917/2025

                                        National Highways Authority of India
                                                       Versus
                                         Laxman Narayan Kadam and others
                    ......................................................................................................
                    Shri. A.A. Kathane Advocate for the Appellants
                    Shri. Gaurav Belsare, Advocate for the Respondent

                    .....................................................................................................

                                                           ORDER

(Passed on 14.03.2026)

The Appellant and respondents are present. The parties have willingly and amicably settled the dispute. 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 14:19:47