V.I.D.C. Thr. Executive ... vs Ramesh Marotrao Lokhande And ...
2021 Latest Caselaw 6464 Bom

caf.839.21                                                                                             1/1


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

                        Civil Application [CAF] No.839 of 2021
                                           in
                           First Appeal St. No.2819 of 2021

                 Vidarbha Irrigation Development Corporation & another
                                           vs.
                         Ramesh Marotrao Lokhande & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri M.A. Kadu, Advocate for the Applicants/Appellants.
                           Ms. H.N. Jaipurkar, A.G.P. for Respondent Nos.2 & 3.

                                            CORAM : S.M. MODAK, J.

DATE : 19th APRIL, 2021 Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is a delay of 630 days in preferring the first appeal.

Issue notice to the respondents. Ms. Jaipurkar, learned A.G.P. waives notice for respondent Nos.2 & 3, Civil Application [CAF] No.840/2021:

Heard.

Subject to deposit of the entire decretal amount in this Court within a period of three months, stay is granted to the execution of the impugned judgment and decree till final disposal of the appeal, if admitted. The claimant is entitled to ask for withdrawal. The application is disposed of.

JUDGE *sandesh