Citation : 2021 Latest Caselaw 10034 Bom
Judgement Date : 30 July, 2021
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 1426/2021 IN FIRST APPEAL
(St)NO.2309/2021
(Executive Engineer, Purna Medium Project, Achalpur Vs. Smt. Basantibai Surendrakumar
@ Surajmal Kasat and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri U.A.Gosavi. Advocate for applicant/appellant.
Ms. H.N.Jaipurkar, AGP for respondent nos.4 and 5.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : JULY 30, 2021.
1. Heard.
2. Issue notice to the respondents, returnable in four weeks.
3. Ms. H.N. Jaipurkar, learned AGP waives service of notice for respondent nos. 4 and 5. CAF No.1427/2021
1. Heard.
2. Issue notice to the respondents, returnable in four weeks.
3. Ms. H.N. Jaipurkar, learned AGP waives service of notice for respondent nos. 4 and 5.
4. In the meantime, execution and operation of the judgment and award dated 20.2.2019 passed by the Civil Judge, Senior Division, Achalpur in L.A.C.No.01 of 2012 stands stayed, until further orders, subject to deposit of
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entire decretal amount, statutory benefits and interest accrued thereon within a period of eight weeks .
JUDGE ambulkar
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