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V.I.D.C. Thr. Exe. Engineer, ... vs Shankar Motiram Wange And Others
2021 Latest Caselaw 16735 Bom

Citation : 2021 Latest Caselaw 16735 Bom
Judgement Date : 2 December, 2021

Bombay High Court
V.I.D.C. Thr. Exe. Engineer, ... vs Shankar Motiram Wange And Others on 2 December, 2021
Bench: A.S. Chandurkar, G. A. Sanap
                                              1                          10-FA-631-21

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

                             FIRST APPEAL NO. 631 OF 2021

VIDHARBHA IRRIGATION DEVELOPMENT CORPORATION THROUGH EXECUTIVE ENGINEER, NIMNA
                         WARDHA CANAL DIVISION, WARDHA
                                   VERSUS
                       SHANKAR MOTIRAM WANGE AND OTHERS
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
                  Shri A. M. Kukday, Advocate for appellant.
                  Ms. S. S. Jachak, AGP for respondent Nos.2,3 & 4.

                  CORAM : A.S. CHANDURKAR AND G. A. SANAP, JJ.
                  DATE       : 02/12/2021.

                                Heard.
                                Admit.

Ms. S. S. Jachak, learned AGP waives notice on behalf of respondent Nos.2, 3 and 4.

Call for Record and Proceedings.

CIVIL APPLICATION (CAF) NO. 2424 OF 2021 Issue notice to the non-applicants. Ms. S. S. Jachak, learned AGP waives notice on behalf of non-applicant Nos.2, 3 and 4.

The learned advocate for the applicant/appellant submits that the stay to the execution of the award be granted considering the enhanced compensation awarded by the Reference Court.

In view of the facts stated in the stay application and on perusal of the Judgment and award, we are inclined to grant stay to the impugned Judgment and award subject to deposit of 2 10-FA-631-21

50% enhanced compensation awarded by the Reference Court within eight weeks.




               (G. A. SANAP, J.)                (A.S. CHANDURKAR, J.)
Choulwar




                      Digitally signed by
           VITHAL     VITHAL MAROTRAO
           MAROTRAO   CHOULWAR
                      Date: 2021.12.02
           CHOULWAR   17:33:32 +0530
 

 
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