V.I.D.C. Thr. Executive ... vs Sau. Rajani Ravindra Dhawale Thr. ...
2021 Latest Caselaw 6584 Bom

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

                                Civil Application (CAF) No.845/2021
                                                  IN
                                 First Appeal Stamp No.4798/2021
     VIDC through its Executive Engineer, Bembla Project, Yavatmal Vs. Sau. Rajani Ravindra
                                        Dhawale & Ors.
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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 Applicant.
                Ms. Hemlata Jaipurkar, AGP for Respondent Nos.2 and 3.

                 CORAM : S.M. MODAK, J.

DATE : 21st APRIL, 2021.

Hearing was conducted through Video Conferencing and the learned Advocate agreed that the audio and visual quality was proper.

There is delay of 607 days in preferring an appeal against the judgment of the reference Court.

Issue notice to the respondents, returnable after twelve weeks subject to removal of office objections within a period of two weeks.

Ms. Hemlata Jaipurkar, learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

Civil Application (CAF) No.846/2021

The appellant is ready to deposit the entire decretal amount before this Court within a period of twelve weeks.

In view of this, stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal

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amount before this Court within a period of twelve weeks.

The civil application is disposed of.

The original claimant is at liberty to ask for withdrawal.

JUDGE

vijay