Bombay High Court
M.I.D.C., Thr Its Area Manager, Jalgaon vs Supdu Pundalik Girekar (Died) Thr Lrs ... on 19 December, 2019
Author: V.L.Achliya
Bench: V.L.Achliya
15122.19CA.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
8 CIVIL APPLICATION NO.15122 OF 2019
IN FIRST APPEAL STAMP NO.39526 OF 2019
THE BRANCH MANAGER, JALGAON MIDC, JALGAON
VERSUS
SUPDU PUNDALIK GIREKAR (DIED)
THR LRS VIKRAM & OTHERS
...
Advocate for Applicant : Mrs.Madhaveshwari
Mhase / Thube
...
CORAM : V.L.ACHLIYA,J.
DATE : 19.12.2019
PER COURT:
1] Not on board. Mentioned, taken on
board.
2] Learned counsel for the applicant -
appellant submits that arising out of the
same acquisition in all 56 Appeals are filed
by the applicant-appellant. Except present
Appeal, in all other Appeals, this Court has
issued notices and passed the conditional
order, granting stay subject to deposit of
amount. It is submitted that in the present
Appeal, the applicant-appellant has deposited
the amount in terms of award at par with
connected 56 matters in which this Court has
passed the order.
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15122.19CA.odt
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3] The statement made through Advocate
as to deposit of amount in terms of award is
accepted. The following order is passed :
ORDER
I] Issue notice to the respondents, returnable on 16th January, 2020.
II] Pending disposal of Appeal, there shall be ad-interim relief in terms of prayer clause-B. III] Stand over to 16th January, 2020.
[V.L.ACHLIYA] JUDGE DDC ::: Uploaded on - 21/12/2019 ::: Downloaded on - 21/12/2019 23:23:43 :::