V.I.D.C. Thr. Exe. Engineer, ... vs Pravin Suresh Ramteke And Others
2021 Latest Caselaw 10558 Bom

                                              1                            49 caf123.21.odt

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

                 CIVIL APPLICATION (F) NO. 123 OF 2020 IN
                       FIRST APPEAL NO. 409 OF 2021
      V.I.D.C. through its Executive Engineer, Bembla Irrigation Division,
               Yavatmal and another Vs. Pravin Suresh Ramteke
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Mrs. Swati Paunikar, Advocate h/f Mrs. Anjali Joshi, Advocate for appellant.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 6th AUGUST, 2021.

Heard.

2. Mrs. Swati Paunikar, learned counsel holding for Mrs. Anjali Joshi, learned counsel for the appellant submits that the entire amount of compensation has been deposited with the Registry of this Court.

3. Considering the submission, the ad interim stay granted on 02.01.2020 to the execution and operation of the impugned judgment and award dated 11.09.2017 passed by the learned Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No.873 of 2012 is hereby confirmed, pending decision of the appeal.

4. The application stands disposed of.

2 49 caf123.21.odt

FIRST APPEAL NO.409 OF 2021

Issue fresh notice before admission to respondent no.1, returnable in four weeks.

JUDGE Wagh