Bombay High Court
Ajaykumar Rajkumar Shah vs Competent Authority(Land ... on 14 March, 2026
2026:BHC-NAG:4405
HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH,
NAGPUR.
BEFORE THE NATIONAL LOK ADALAT
ARBITRATION APPEAL NO. 25 OF 2024
Ajaykumar Rajkumar Shah
Versus
Competent Authority (Land Acquisition) National Higway No.6 and Special
LOA, Akola and another
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Shri Ranjit Singh Gahilot, Advocate for the appellants.
Shri A.A.Kathane, Advocate for the respondent-NHAI
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ORDER
(Date: 14/03/2026) The appellant is present through his counsel. Respondent no.2 is present with its counsel. The parties have willingly and amicably settled the dispute and filed settlement agreement on record. Terms of settlement agreement are read over and recorded. It is marked "X" for identification. The parties undertake to file signed settlement memo before the Executing Court.
In view of the settlement agreement, Arbitration Appeal is disposed of.
Court fees, if any, be refunded to the appellants as per rules.
Member Member Presiding Officer
(Amol Patil ) (Bharat Vyas) (Ms. Justice Nivedita P. Mehta)
Advocate Retd.D.J.
SKNair
Signed by: Mr. S.K. NAIR
Designation: PS To Honourable Judge Date: 17/03/2026 15:53:29