Bombay High Court
The Acquiring Body,M.K.V.D.C.,Nira ... vs Laxman Baburao ... on 1 February, 2023
Author: Amit Borkar
Bench: Amit Borkar
32-FAST-232-2022-connected.doc
Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL STAMP NO.232 OF 2022
WITH
INTERIM APPLICATION NO.18467 OF 2022
WITH
INTERIM APPLICATION NO.18469 OF 2022
The Acquiring Body, M.K.V.D.C, Nira
Deoghar Irrigation Project through
S.D.O/Executive Engineer. ... Appellant
V/s.
Sakharam Tukaram Sane (Deceased)
Through Lrs. 1(a) Raghu Sakharam
Sane and Ors. ... Respondents
WITH
FIRST APPEAL NO.201 OF 2021
WITH
FIRST APPEAL STAMP NO.232 OF 2022
WITH
FIRST APPEAL STAMP NO.169 OF 2022
WITH
FIRST APPEAL STAMP NO.140 OF 2022
WITH
FIRST APPEAL STAMP NO.120 OF 2022
WITH
FIRST APPEAL STAMP NO.250 OF 2022
WITH
FIRST APPEAL STAMP NO.246 OF 2022
WITH
FIRST APPEAL STAMP NO.182 OF 2022
WITH
FIRST APPEAL STAMP NO.173 OF 2022
WITH
FIRST APPEAL STAMP NO.123 OF 2022
WITH
FIRST APPEAL STAMP NO.126 OF 2022
WITH
1
::: Uploaded on - 03/02/2023 ::: Downloaded on - 04/02/2023 11:19:36 :::
32-FAST-232-2022-connected.doc
FIRST APPEAL STAMP NO.127 OF 2022
WITH
FIRST APPEAL STAMP NO.129 OF 2022
WITH
FIRST APPEAL STAMP NO.136 OF 2022
WITH
FIRST APPEAL STAMP NO.139 OF 2022
WITH
FIRST APPEAL STAMP NO.145 OF 2022
WITH
FIRST APPEAL STAMP NO.146 OF 2022
WITH
FIRST APPEAL STAMP NO.152 OF 2022
WITH
FIRST APPEAL STAMP NO.154 OF 2022
WITH
FIRST APPEAL STAMP NO.157 OF 2022
WITH
FIRST APPEAL STAMP NO.158 OF 2022
WITH
FIRST APPEAL STAMP NO.191 OF 2022
WITH
FIRST APPEAL STAMP NO.192 OF 2022
WITH
FIRST APPEAL STAMP NO.223 OF 2022
WITH
FIRST APPEAL STAMP NO.240 OF 2022
Mr. Omkar Gawade i/b Mayuresh Lagu for the
appellant.
Mr. M.G. Patil AGP/State.
CORAM : AMIT BORKAR, J.
DATED : FEBRUARY 1, 2023 P.C.:
1. The application filed by acquiring body seeking condonation of delay in filing appeals. The learned advocate for the appellant 2 ::: Uploaded on - 03/02/2023 ::: Downloaded on - 04/02/2023 11:19:36 ::: 32-FAST-232-2022-connected.doc has tendered a praecipe along with communication issued by the Sub-Divisional Engineer (Legal Cell) of the appellant dated 8th July, 2022 to hand over the paper of all proceedings concerning the appellant. Learned advocate for the appellant based on the said communication states that all the papers as per the communication dated 8th July, 2022 have been handed over to the appellant.
2. In that view of the matter, the learned advocate for the appellant in Interim Application No.18467 of 2022 and all connected matters stands discharged.
3. Since the learned advocate for the claimant is absent, in order to grant opportunity to the learned advocate for the claimant stand over to 15th February, 2023.
4. The praecipe is taken on record and marked 'X' for identification.
(AMIT BORKAR, J.) 3 ::: Uploaded on - 03/02/2023 ::: Downloaded on - 04/02/2023 11:19:36 :::