V. I. D. C. Through Its Executive ... vs Gopalrao Keshavrao Dhande And ...
2021 Latest Caselaw 11456 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                CAF No.3298/2018 IN FIRST APPEAL NO.533/2019
                      (VIDC Vs. Gopalrao Keshavrao Dhande and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Ms. Mallika Babhulkar, Advocate h/f Shri M.A.Kadu, Advocate for
                            the appellant.
                            Shri A.B.Nakshine, Advocate for respondent nos.1 to 5.
                            Ms. B.N.Jaipurkar, AGP for respondent nos.6 and 7.

                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 20, 2021.

Ms. Mallika Babhulkar, learned counsel h/f Shri M.A.Kadu, learned counsel for the appellant - VIDC submits that entire decretal amount has already been deposited with the Reference Court.

2. Considering the submission, ad-interim stay granted by this Court vide order dated 2.11.2018 is hereby confirmed. There shall be stay to the execution of impugned judgment and award dated 26.7.2017 passed by Joint Civil Judge, Senior Division, Yavatmal in L.A.C.No.341/2007, pending decision of the appeal.

3. Civil Application stands disposed of. First Appeal No.533/2019 List the appeal for final hearing as per its turn.

              ambulkar                                              JUDGE