Bombay High Court
The State Of Maharashtra.Thr.The ... vs Shri.Dharmraj Janardhan Tandel And Ors on 22 July, 2019
Author: K. K. Tated
Bench: K.K. Tated
69 fa1348-17.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1348 OF 2017
Office Notes, Office Court's or Judge's orders
Memoranda of
Coram,
Appearances,
court's orders or
directions and
Registrar's orders
Mr.A.R.Patil, A.G.P. for the appellant
Mr.Ashutosh Patil i/b Mr.N.V.Bandivadekar for
the respondent nos.1 to 4
CORAM : K. K. TATED, J DATE : JULY 22, 2019 P.C.:
. Heard.
2 By this First Appeal, appellant State of Maharashtra is challenging the judgment and award dated 16.7.2016 passed by learned 2nd Joint Civil Judge, Senior Division, Alibag in L.A.R.No.216 of 2014 holding that Respondent original Claimant are entitled additional compensation for acquired land to the tune of Rs.11,03,891/-.
3 Considering the submissions made by the learned A.G.P. for the appellant and the Mohite 1/2 ::: Uploaded on - 24/07/2019 ::: Downloaded on - 24/07/2019 22:25:31 ::: 69 fa1348-17.doc impugned judgment and award, I am satisfied that the Appellant has made out a case for following order:
a. Admit.
b. The Appellant to file private paper book
within one year from today, with copy to other side, failing which the First Appeal shall stand dismissed without further reference to the court.
c. Printing dispensed with.
d. Call R & P.
e. The learned counsel for the Respondents
waives service.
( K.K.TATED, J.)
Mohite 2/2
::: Uploaded on - 24/07/2019 ::: Downloaded on - 24/07/2019 22:25:31 :::