V.I.D.C. Thr. Exe Engineer vs Smt. Ashabai Wd/O Umrao Bhaiswar ...
2021 Latest Caselaw 17592 Bom

                                                                                                                                               caf2476.21 1
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                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                     NAGPUR BENCH, NAGPUR

                          CAF NO.2476/2021 IN FA NO.1109/2009
               VIDC, thr.Executive Engineer, Medium Project Division, Nagpur
                                             vs.
                    Keshavdeo s/o Khemchand Bhaiswar (dead) and ors
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri J.J.Chandrurkar, Counsel for the Appellant.
                                 Shri P.J.Mehta, Counsel for LRs of R-1.
                                 Shri M.A.Kadu, AGP for the State.

                                                           CORAM                   : V.M.DESHPANDE, J.

DATED : DECEMBER 17, 2021

1. Heard.

2. This application is moved for grant of early hearing of the first appeal by legal heirs of respondent No.1/original claimants. Judgment and decree passed in their favour by learned Judge below is challenged by the VIDC in this appeal and the appeal is admitted. Also, Stay is granted in their favour.

3. The appeal is of the year 2009. Paper book is ready.

4. In this view of the matter, the application is allowed. Early hearing of the appeal is granted.

5. Registry is directed to place this appeal in the first week of February 2022.

6. The civil application is disposed of accordingly.

                                                                                                                        JUDGE
                                                       Digitally signed
                                !! BRW !!              by BHUSHAN
                                                       RANA
                              BHUSHAN                  WANKHEDE
                              RANA                     Date:
                              WANKHEDE                 2021.12.18
                                                       16:09:30
                                                                                                                                                               ...../-
                                                       +0530