Bombay High Court
The M.K.V.D.C., Thr Executive ... vs Audambar Tatyaba Kasab on 21 August, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 916(c)-ca-8526-2021.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 8526 OF 2021
WITH
CIVIL APPLICATION NO. 8527 OF 2021
IN FIRST APPEAL STAMP NO. 12345 OF 2021
The Maharashtra Krishna Valley Development
Corporation, Through Executive Engineer & Ors... Applicants
Versus
Manik Pralhad Kasab ... Respondent
AND
C.A. NO.8529 OF 2021 WITH C.A. NO.8530 OF 2021
IN FIRST APPEAL STAMP NO. 12362 OF 2021
C.A. NO. 8524 OF 2021 WITH C.A. NO.8525 OF 2021
IN FIRST APPEAL STAMP NO. 12350 OF 2021
....
Mr. A. M. Gaikwad, Advocate for applicants
....
CORAM : R. G. AVACHAT, J.
DATED : 21st AUGUST, 2021 PER COURT :-
. Heard.
2. The challenge in these appeals is only to the award granting interest from the date of issuance of Notification under Section 4 of the Land Acquisition Act, 1894. In view of the same, issue notice to the respondents, returnable on 29 th November, 2021, with an intimation that the appeals will be heard finally at admission stage.
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