V.I.D.C. Thr. Exe. Engineer, ... vs Gangubai Sitaram Madavi (Late) ...
2021 Latest Caselaw 6408 Bom

                                   1                                                                                                                    CAF 829.21

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

                               Civil Application (F) No.829/2021 in F.A. St. No.9038/2020
                                      (VIDC V Gangubai Madavi thr Lrs 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 Amit Kukday, Adv for appellant.
                            Shri M.A. Kadu, AGP for resp. nos. 2 and 3.

                                        CORAM : S.M. MODAK, J.

DATE : 09-04-2021.

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

Heard.

There is delay of 245 days in preferring an appeal. Issue notice to the respondents. The learned AGP waives notice for respondent nos. 2 and 3.

Civil Application (F) No.830/2021 Stay is granted to the execution of the judgment and decree subject to deposit within 8 weeks.

The claimants are at liberty to withdraw the same by filing an appropriate application.

Application is disposed of.

(S.M. Modak, J.) Deshmukh