Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Bombay High Court

The Project Director, National Highway ... vs The Additional Commissioner, Nagpur ... on 11 August, 2021

Author: Swapna Joshi

Bench: Swapna Joshi

                                      1        4.AA.1-19, 13-19,12-19,4-19,2-19.odt




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH AT NAGPUR

                    ARBITRATION APPEAL NO. 1 OF 2019
               ( Shri Mahipal s/o. Natthusao Chouksey
                                  Vs.
  The Special Land Acquisition Officer & Competent Authority & Ors. )

                                     WITH

                   ARBITRATION APPEAL NO. 13 OF 2019
   ( The Project Director, National Highway Authority of India & Anr.
                                    Vs.
    The Additional Commissioner, Nagpur & Arbitrator under National
                       Highways Act 1956 & Ors. )

                                     WITH

                   ARBITRATION APPEAL NO. 12 OF 2019
   ( The Project Director, National Highway Authority of India & Anr.
                                    Vs.
    The Additional Commissioner, Nagpur & Arbitrator under National
                       Highways Act 1956 & Ors. )

                                     WITH

                    ARBITRATION APPEAL NO. 4 OF 2019
               ( Shri Mahipal s/o. Natthusao Chouksey
                                  Vs.
  The Special Land Acquisition Officer & Competent Authority & Ors. )

                                     WITH

                    ARBITRATION APPEAL NO. 2 OF 2019
                ( Shri Mahipal s/o. Natthusao Chouksey
                                  Vs.
The Secretary, Government of India, Ministry of Transport and Highways,
                       Dwarka, New Delhi & Ors. )


      ::: Uploaded on - 11/08/2021             ::: Downloaded on - 12/08/2021 08:08:05 :::
                                                         2                     4.AA.1-19, 13-19,12-19,4-19,2-19.odt




Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders


                                   Shri P.P. Deshmukh, Advocate for the appellant/s in A.A. 1/19, 4/19 &
                                   2/19.
                                   Shri P.P. Deshmukh, Advocate for the respondent No.3 in A.A. 13/19 &
                                   AA. 12/19.
                                   Shri M.A. Kadu, A.G.P. for the respondent/s-State in all matters.
                                   Shri A.A. Kathane, Advocate for the appellant in AA.13/19 & 12/19.
                                   Shri A.A. Kathane, Advocate for the respondent No.2 in A.A. 1/2019,
                                   4/19 & respondent No. 3 in AA. 2/19.




                                   CORAM:         MRS. SWAPNA JOSHI, J.

DATED : 11th AUGUST, 2021.

Learned counsel for the respondent side prays for time to file reply in their respective matters.

2. As such, two weeks time is granted to file reply.

(MRS. SWAPNA JOSHI, J.) SD. Bhimte ::: Uploaded on - 11/08/2021 ::: Downloaded on - 12/08/2021 08:08:05 :::