GODAVARI MARATHWADA IRRIGATION Vs. RAMA

JUDGEMENT

(1.) Heard both the sides.

(2.) The applicant - acquiring body has not fled any separate application seeking extension of time. However, learned Counsel for the applicant - acquiring body submits that the cheque has been received from the concerned department and if the same is not deposited in the Court, validity of the said cheque would be expired. The learned Counsel for the applicant - acquiring body undertakes to fle an application seeking extension of time.

(3.) The learned Counsel for the Respondent- original claimants has no objection if the applicant - acquiring body is allowed to submit the cheque.