Bombay High Court
Santosh Babanrao Deshmukh And Ors vs State Of Maharashtra And Ors on 11 January, 2022
Author: S.M.Modak
Bench: R. D. Dhanuka, S.M.Modak
KVM
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5 - WP 6256 OF 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
CIVIL APPELLATE JURISDICTION
KANCHAN KANCHAN VINOD
VINOD MAYEKAR
Date: 2022.01.12 16:18:49
MAYEKAR +0530
WRIT PETITION NO.6256 OF 2021
Santosh B. Deshmukh & Ors. ..... Petitioners
VERSUS
State of Maharashtra & Ors. ..... Respondents
Mr.Mandar V.Limaye for the Petitioners.
Mr. V.S.Gokhale, 'B' Panel Counsel for the State - Respondent.
Mr.Prashant Chavan, a/w. Ms.Unnati Bane, i/b. Navdeep Vora and
Associates for the Respondent nos. 2 to 4 - MIDC.
CORAM: R. D. DHANUKA AND
S.M.MODAK, JJ.
DATE : 11th JANUARY, 2022 (Through Video Conference) P.C:-
Mr.Chavan, learned counsel for the MIDC to take instructions and to make a statement before this Court on the determination of the amount of compensation under section 33(3) of the MIDC Act on the next date. S.O. to 18th January, 2022.
[S.M.MODAK, J.] [R.D.DHANUKA, J.]