Bombay High Court
The Executive Engineer, Minor ... vs Vithoba @ Vitthal Narayan Gavade And Ors on 17 August, 2021
Author: Abhay Ahuja
Bench: Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1313 OF 2021
IN
FIRST APPEAL (ST) NO.6973 OF 2021
The Executive Engineer,
Minor Irrigation Department, Kolhapur ... Applicant/Appellant
Vs.
Vithoba @ Vitthal Narayan Gavade & Ors. ...Respondents
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Ms. Chaitrali Deshmukh for applicant/appellant. Mr. Yogesh Dabke, AGP for the State.
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CORAM: ABHAY AHUJA J.
DATE : 17TH AUGUST, 2021 P.C.:
1. Heard learned counsel for applicant/appellant, who submits that there is a delay of 1 year and 222 days in fling the appeal against the judgment and award dated 5th January, 2019 passed by the learned Civil Judge, Senior Division, Gadhainglaj challenging the compensation granted thereunder.
2. Issue notice to the respondents, returnable on 16/09/2021.
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3. Mr. Dabke, learned AGP, waives service of notice on behalf of Respondent Nos. 9 and 10.
4. List the matter on 16/09/2021.
5. Applicant/appellant is permitted to serve by private notice and fle an affdavit with tangible proof by the next date.
(ABHAY AHUJA, J.) Digitally signed by MUGDHA M MUGDHA M PARANJAPE PARANJAPE Date:
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