Vidarbha Irrigation Development ... vs Dinkar Nagorao Pawar And Others
2021 Latest Caselaw 6043 Bom

Citation : 2021 Latest Caselaw 6043 Bom
Judgement Date : 5 April, 2021

Bombay High Court

Vidarbha Irrigation Development ... vs Dinkar Nagorao Pawar And Others on 5 April, 2021

Bench: S. M. Modak

                                 1                                                                                                                    CAF 2032.19

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                       Civil Application (F) No.2032/2019 in First Appeal st No.10031/2019
                       (VIDC thr the Executive Engineer, Akola V Dinkar Pawar and others)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri K.P. Mahalle, Adv for appellant.
                            Shri Agnihotri, Adv for resp. nos.1 to 3.
                            Ms Jaipurkar, AGP for resp. no.4.

                                        CORAM : S.M. MODAK, J.

DATE : 05-04-2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Heard learned Advocate Shri Mahalle for the appellant, learned Advocate Shri Agnihotri for respondent nos. 1 to 3 and learned AGP for respondent no.4.

3. There is a delay of 192 days in referring an appeal against the judgment of the Reference Court, Akola. The reasons are genuine, Hence, the delay is condoned.

4. Application is disposed of.

First Appeal St. No.10031/2019

Heard.

2. Admit.

3. Call R and P.

4. Shri Agnihotri, learned Advocate waives notice for respondent nos. 1 to 3.

5. Learned AGP waives notice for respondent no.4.

2 CAF 2032.19

6. The respondent nos. 1 to 3 are at liberty to file an application for withdrawal.

Civil Application (F) No.2033/2019

Stay is continued till final disposal of the appeal.

2. Application is disposed of.