V.I.D.C. Through Executive ... vs Shri Narayanrao Shyamsundar ...
2021 Latest Caselaw 6659 Bom

                                     1                                                                                                                    caf 880.21

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

                        Civil Application (F) No.880/2021 in First Appeal St No.6954/2020
                                     (VIDC V Narayanrao Dhumne and others)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri A.M. Kukday, Adv for applicant.
                            Shri M.A. Kadu, 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, returnable in the first week of July, 2021.

4. Shri M.A. Kadu, learned AGP waives notice for respondent nos. 3 and 4.

5. The appellant to remove office objections.

Civil Application (F) No.881/2021 Stay is granted to the execution of impugned judgment and decree subject to deposit of decretal amount within a period of 8 weeks.

2. Application is disposed of.

3. Claimant is at liberty to ask for withdrawal.

(S.M. Modak, J.) Deshmukh