Bombay High Court
The State Of Maharashtra And Ors vs Shripati Rama Sawant on 8 February, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
(13)-CAF-2186 & 2186 & 2187 & 2188-2006.doc
08.02.2022
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by
CIVIL APPELLATE JURISDICTION
MOHAMMAD
MOHAMMAD NAJEEB
NAJEEB MOHAMMAD
MOHAMMAD QAYYUM
QAYYUM Date:
2022.02.08
18:03:52
+0530
Civil Application (CAF) No. 2185 / 2006
in
First Appeal No. 499 / 2006
The State of Maharashtra and Ors. ... Applicants
Versus
Gopal Narayan Gawas ... Respondent
Alongwith
Civil Application (CAF) No. 2186 / 2006
in
First Appeal No. 500 / 2006
The State of Maharashtra and Ors. ... Applicants
Versus
Shripati Rama Sawant ... Respondent
And
Civil Application (CAF) No. 2187 / 2006
in
First Appeal No. 501 / 2006
The State of Maharashtra and Ors. ... Applicants
Versus
Daulatrao Rangrao Khanolkar ... Respondent
And
Civil Application (CAF) No. 2188 / 2006
in
First Appeal No. 502 / 2006
The State of Maharashtra and Ors. ... Applicants
Versus
Najeeb 1/2
(13)-CAF-2186 & 2186 & 2187 & 2188-2006.doc
08.02.2022
Pandurang Narayan Gawas ... Respondent
****
Ms. Tanaya Goswami, AGP for Applicant/State.
Mr. Umesh Mankapure, Advocate for Respondent.
****
CORAM : SANDEEP K. SHINDE, J.
DATE : 8th FEBRUARY, 2022.
[Through Video Conference]
P.C.
1. First Appeals filed by the State against the awards passed in Land Acquisition References were admitted on 13 th March, 2006. The Civil Applications are moved, seeking stay to the execution of the judgment passed in the references. Learned AGP seeks time to verify whether State has deposited the compensation amount or not?
2. Mr. Mankapure, learned Counsel appearing for the Respondents also seeks time to verify this fact. Time granted.
3. Stand over to 4th March, 2022.
(SANDEEP K. SHINDE, J.) Najeeb 2/2