V.I.D.C. Thr. Executive ... vs Sau. Mainabai Mohanlal Gandhi ...
2021 Latest Caselaw 12251 Bom

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

                 CAF No.968/2021 IN FIRST APPEAL NO.414/2021
     (Vidarbha Irrigation Development Corportion Vs. Sau. Mainabai Mohanlal Gandhi
                                 (deceased) through LRs.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                             Shri A.M.Kukday, Advocate for appellant.
                             Shri S.S.Pendke, Advocate h/f Shri P.M. Pande, Advocate for the
                             respondent.


                                  CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 31, 2021.

1. Heard.

2. Considering the fact that the appellant has deposited entire decretal amount with the Registry of this Court, ad-interim stay operating against the impugned judgment and order is hereby made absolute, pending the decision of the aforesaid appeal.

3. Civil Appication stands disposed of.

JUDGE

ambulkar