Executive Engineer, Minor ... vs Manohar Parshuram Urkudkar And ...
2021 Latest Caselaw 6655 Bom

Citation : 2021 Latest Caselaw 6655 Bom
Judgement Date : 23 April, 2021

Bombay High Court

Executive Engineer, Minor ... vs Manohar Parshuram Urkudkar And ... on 23 April, 2021

Bench: S. M. Modak

                                     1                                                                                                                    caf 873.21

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

             Civil Application (F) No.873/2021 in First Appeal St No.4423/2021
  (Executive Engineer, Minor Irrigation Division Wardha V Manohar Urkudkar and others)
 ---------------------------------------------------------------------------------------------
                                               -
Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----------------
                            Shri N.M. Gaidhane, Adv for applicant.
                            Ms Jaipurkar, AGP for resp. nos. 3 and 4.

                                         CORAM : S.M. MODAK, J.

DATE : 23-04-2021.

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

2. Heard.

3. Issue notice to the respondents subject to removal of office objection within a period of four weeks.

4. Notice is made returnable in the first week of July, 2021.

5. Ms Jaipurkar, learned AGP waives notice for respondent nos. 3 and 4.

Civil Application (F) No.874/2021 It is submitted that the decretal amount is deposited before the Reference Court. In view of that execution of impugned judgment and decree is stayed till disposal of the appeal.

2. Claimants are at liberty to ask for the withdrawal.

3. Application is disposed of.

(S.M. Modak, J.) Deshmukh