V.I.D.C. Thr. Its Executive ... vs Shankar Gomaji Kumbhalkar And ...
2021 Latest Caselaw 6468 Bom

caf.837.21                                                                                        1/1


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

                        Civil Application [CAF] No.837 of 2021
                                           in
                           First Appeal St. No.4802 of 2021

                 Vidarbha Irrigation Development Corporation & another
                                           vs.
                         Shankar Gomaji Kumbhalkar & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri M.A. Kadu, Advocate for the Applicants/Appellants.
                           Ms. H.N. Jaipurkar, A.G.P. for Respondent Nos.3 & 4.

                                            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 749 days in preferring the first appeal. The appellants to remove office objections within a period of four weeks. After removal of office objections, notice be issued to the respondents.

Ms. Jaipurkar, learned A.G.P. waives notice for respondent Nos.3 & 4, Civil Application [CAF] No.838/2021:

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 claimants are entitled to ask for withdrawal. The application is disposed of.

JUDGE *sandesh