Bombay High Court
Narayan Govind Gavate And Ors vs The State Of Maharashtra And Anr on 18 July, 2022
Author: M. G. Sewlikar
Bench: R. D. Dhanuka, M. G. Sewlikar
1 of 3 12-wp-1098-06
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1098 OF 2006
Narayan Govind Gavate & Ors. ..Petitioners.
Versus
The State of Maharashtra & Anr. ..Respondents
WITH
INTERIM APPLICATION NO. 10536 OF 2022
IN
WRIT PETITION NO. 1098 OF 2006
Reliable Infra Project Pvt. Ltd. ..Applicant.
Versus
Narayan Govind Gavate (Deceased)
through Lrs. & Ors. ..Respondents
WITH
INTERIM APPLICATION NO. 2832 OF 2021
IN
WRIT PETITION NO. 1098 OF 2006
Ajit Bhaskat Gavate ..Applicant.
Versus
The State of Maharashtra & Anr. ..Respondents
WITH
CIVIL APPLICATION NO. 1966 OF 2018
IN
WRIT PETITION NO. 1098 OF 2006
Narayan Govind Gavate (Deceased)
through Lrs. & Ors. ..Applicant.
Versus
The State of Maharashtra & Anr. ..Respondents
Digitally
signed by
VINOD
VINOD BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
2022.07.19
17:08:45
+0530
Gokhale
2 of 3 12-wp-1098-06
WITH
INTERIM APPLICATION NO. 2837 OF 2021
IN
WRIT PETITION NO. 1098 OF 2006
Reliable Exports (India) Pvt. Ltd.
Through Authorized Representative
Mangesh Shivapurkar ..Applicant.
In the matter between:
Narayan Govind Gavate & Ors. ..Petitioners.
Versus
The State of Maharashtra & Anr. ..Respondents
WITH
CIVIL APPLICATION NO. 1174 OF 2016
IN
WRIT PETITION NO. 3412 OF 1992
Maharashtra Industrial Development Corpn. ..Applicant.
Versus
Bhaskar Govind Gavate ..Respondent
__________
Mr. Sandesh D. Patil a/w. Chintan shah for Petitioner in
WP/1098/2006 and for Applicant in CAW/1966/18 .
Mr. Saurabh D. Butala for Applicants in IA/10536/22 AND
IA/2837/21.
Ms. Shweta R. Rathod i/b. Elixir Legal Services for Applicant in IA/
2832/21.
Dr. Milind Sathe Sr. Advocate a/w. Ms. Shyamali Gadre and
Harshata Bhanushali for Respondent Nos.2 and 3 MIDC.
Mr. A. I. Patel, Addl. G. P. a/w. Mr. R. P. Kadam, AGP for State.
APP for State/Respondent
__________
CORAM : R. D. DHANUKA AND
M. G. SEWLIKAR, JJ.
DATE : 18th JULY 2022.
3 of 3 12-wp-1098-06 PC :
1. Mr. Patel, learned A.G.P., on instructions, states that, draft Award is already prepared, however, since the compensation amount is more than Rs.10 crores, sanction of State Government would be necessary.
2. Place this matter on board under the caption "For Directions" on 04/08/2022.
3. It is made clear that no further adjournment would be granted.
(M. G. SEWLIKAR, J.) (R. D. DHANUKA, J.)