V.I.D.C. Nagpur Thr. Exe. ... vs Digambarrao Namdeorao Sable And ...
2021 Latest Caselaw 6479 Bom

fa.1975.19                                                                                        1/1


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

  Civil Application No.4370/2019 in First Appeal No.1975 of 2019

                 Vidarbha Irrigation Development Corporation& another
                                           vs.
                        Digambarrao Namdeorao Sable & 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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                                            CORAM : S.M. MODAK, J.

DATE : 19th APRIL, 2021

Hearing was conducted through Video Conferencing.

None present for the appellants.

An amount of Rs.2,90,440/- is deposited by the appellants on 15/07/2019.

In view of that, stay is granted to the execution of the impugned judgment till final disposal of the appeal.

Respondent No.1 to ascertain, whether this is the entire decretal amount. Even, he is at liberty to ask for withdrawal.

JUDGE *sandesh