Bombay High Court
The Maharashtra Krishna Valley ... vs The Ichalkaranji Co-Operative ... on 22 January, 2020
Author: Anuja Prabhudessai
Bench: A. A. Sayed, Anuja Prabhudessai
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7.8.9.RPWST.31582.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
REVIEW PETITION (STAMP) NO. 31582 OF 2019
IN
WRIT PETITION NO. 13476 OF 2017
The Maharashtra Krishna Valley Development
Corporation ....Petitioner
Versus
The Ichalkaranji Co-operative Spinning Mills
Ltd. & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
REVIEW PETITION (STAMP) NO. 31585 OF 2019
IN
WRIT PETITION NO. 13464 OF 2017
The Maharashtra Krishna Valley Development
Corporation ....Petitioner
Versus
The Ichalkaranji Co-operative Spinning Mills Ltd.
& Ors ...Respondents
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
REVIEW PETITION (STAMP) NO. 31588 OF 2019
IN
WRIT PETITION NO. 13477 OF 2017
The Maharashtra Krishna Valley Development
Corporation ..Petitioner
Versus
Smt. Kishori Prakash Awade & Ors ..Respondents
AKN 1/2
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7.8.9.RPWST.31582.2019.doc
Mr. Sachin Gite for the Applicant/Petitioner in all the Review
Petitions.
Mr. Prashant Bhavake for the Petitioners in all the Writ Petitions.
Mr. A. I. Patel, Addl. G.P. with N. K. Rajpurohit AGP for the
Respondent-State in RPWST/31582/2019
P. N. Diwan for the Respondent-State in RPWST/31585/2019.
Mr. A. I. Patel with P. N. Diwan for the Respondent-State in RPWST/
31588/2019
CORAM : A. A. SAYED &
ANUJA PRABHUDESSAI, JJ.
DATED : 22nd January, 2020 P.C.:
These Review Petitions have been fled by the acquiring body seeking review of the order dated 31st January, 2019. On the request of learned Counsel for the Original Petitioners, we grant time to fle Reply. The State shall also fle Reply before the next date.
2. Stand over to 12th February, 2020.
3. In the meantime, the payment of compensation upto the date of Section 4 Notifcation to the Original Petitioners be released as it is not in dispute that atleast till that date i.e. date of the Section 4 Notifcation, the Original Petitioners are entitled to the said amount.
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