Bombay High Court
The Spl Land Acqn Officer vs A H Wadia Charity Trust Bombay on 29 August, 2018
Author: A.K. Menon
Bench: A.K. Menon
3-lar-18-1988
rrpillai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
LAND ACQUISITION REFERENCE NO. 18 OF 1988
Special Land Acquisition Officer (3) ... Applicant
Bombay and Bombay Suburban District
and
Shri A. H. Wadia Charity Trust ... Claimant
and
International Airport Authority, Sahar ... Acquiring Body
Andheri, Mumbai
WITH
CHAMBER SUMMONS NO. 804 OF 2017
IN
LAND ACQUISTION REFERENCE NO. 19 OF 1988
WITH
LAND ACQUISITION REFERENCE NO. 19 OF 1988
Ms. Jyoti Chavan, AGP for the Applicant.
Ms. Radha Bhandari i/b. M. V. Kini & Co. for the Acquiring Body, AAI.
Mr. Yohaan S. Ruben i/b. Vigil Juris for the claimants.
CORAM : A.K. MENON, J.
DATE : 29 th AUGUST, 2018 1 of 2 3-lar-18-1988 P. C. On behalf of the applicants extension of time is sought to carry out amendment and for the claimant to comply with order dated 18 th July, 2018. Time to carry out amendment and comply with the order is extended by two weeks from today. Accordingly, time to publish the notice as directed in the order is extended upto 12th September, 2018. Notice shall be returnable on 1 st October, 2018.
(A.K. MENON, J.) Digitally signed by Rajeshwari Rajeshwari Ramesh Ramesh Pillai Pillai Date:
2018.08.31 11:24:56 +0530
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