Supreme Court - Daily Orders
Vidarbha Irrigation Development ... vs Santosh Janba Warghane on 27 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.25 + 55 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.2185-2186/2017
(Arising out of impugned final judgment and order dated
26/10/2016 in FAST No. 19139/2015 27/10/2016 in FAST No.
19139/2015 26/10/2016 in CAF No. 672/2016 27/10/2016 in CAF
No. 672/2016 passed by the High Court Of Bombay At Nagpur)
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Petitioner(s)
VERSUS
SANTOSH JANBA WARGHANE AND ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned judgment and interim relief) with SLP(C) Nos.2859-2860/2017 (With application for deletion of the name of respondent and exemption from filingc/c of the impugned judgment and exemption from filing OT and interim relief and office report) with SLP(C) 2861/2017 (With appln. For exemption from filing c/c of the impugned judgment and interm relief and office report) Date : 27/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Manish Pitale, Adv.
Mr. J.B. Kasat, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s) Signature Not Verified Digitally signed by UPON hearing the counsel the Court made the following HEMALATHA MOHAN Date: 2017.02.04 11:46:28 IST O R D E R Reason:
Issue notice returnable in six weeks. Dasti in addition.-2-
It is submitted by learned senior counsel appearing for the appellants that the amount of compensation has been deposited before the High Court. Let 50% of the amount be disbursed to the claimants. With respect to the remaining 50% there shall be stay till the next date of hearing.
In the meantime there shall be stay of the impugned judgment and it will be not followed in other cases.
SLP(C) Nos.2859-2860/2017 Application for deleting the name of Respondent No.7 from the array of parties is allowed. Amendment to be carried out within period of seven days.
(HEMALATHA MOHAN) (TAPAN KR. CHAKRABORTY)
SR.P.A. COURT MASTER