Vidarbha Irrigation Development ... vs Rajkumar Shankarsingh ...
2021 Latest Caselaw 11912 Bom

31A CAF 2621.2018                                                                            1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 2621 OF 2018
                    IN FIRST APPEAL NO. 1039 OF 2019
     (Vidarbha Irrigation Development Corporation & Anr. Vs. Rajkumar Shankarsingh
                                  Suryavanshi & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                                Mrs. Pranita P. Choube, Advocate for the appellants.
                                Shri P.M. Pande, Advocate for respondent No.1.
                                Mrs. M.H. Deshmukh, A.G.P. for respondent Nos.2
                                and 3.
                                                         .....

                                             CORAM : PUSHPA V. GANEDIWALA, J.

AUGUST 26, 2021.

Heard.

2] This is an application for grant of stay.

3] The learned counsel for the appellants submits that the entire decreetal amount has been deposited with the Registry of this Court.

4] In this view of the matter, the execution of the judgment and award dated 25/07/2016 passed by the 3rd Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 1015/2012 shall remain stayed till disposal of the appeal.

5] Civil Application stands disposed of.

FIRST APPEAL NO. 1039/2019.

6] The appellants to file private paper-book within a period of eight weeks.

JUDGE Sumit