REGENT COMPUTRONICS PVT. LTD.

Prabhaka Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
LAND ACQUISITION OFFICER ELURU VS. JASTI ROHINI [REFERRED TO]
CEMENT CORPN OF INDIA VS. PURYA [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
RAMANLAL DEOCHAND SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This batch of appeals can be disposed of by common Judgment.

(2.) The dispute in narrow compass is as under :-

(3.) Heard Mr M.D. Narwadkar, learned counsel for the appellants/claimants, Mr B.V. Virdhe, learned AGP for the State/Respondent Nos. 1 and 2, Mr S.P. Sonpawale, learned counsel for respondent No.3/acquiring body and Mr A.R. Tapse, learned counsel for the intervenors in C.A. No. 9554/2017 and 13018/2019 in F.A. No. 286/2002.

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PRABHAKA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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