V. I. D. C. Through Executive ... vs Sau. Samira Parves Vishnani And 2 ...
2021 Latest Caselaw 8997 Bom

33CAF 679.2021                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                  CIVIL APPLICATION (F) NO. 679 OF 2021
                  IN FIRST APPEAL ST. NO. 5857 OF 2020
  (Vidarbha Irrigation Development Corporation Vs. Sau. Samira Parves Vishnani & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                                Shri J.J. Chandurkar, Advocate for the applicant/
                                appellant.
                                                       .....

                                            CORAM : PUSHPA V. GANEDIWALA, J.

JULY 09, 2021.

Heard.

2] This is an application for condonation of delay of 153 days caused in filing the appeal.

3] Issue notice to the respondents, returnable after four weeks.

4] Shri M.A. Kadu, learned A.G.P., waives service of notice for respondent Nos. 2 and 3.

CIVIL APPLICATION (F) NO. 680/2021.

5] Issue notice to the respondents, returnable after four weeks.

6] Shri M.A. Kadu, learned A.G.P., waives service of notice for respondent Nos. 2 and 3.

7] Shri Chandurkar, learned counsel for the appellant, submits that the appellant has already deposited the principal amount before the Reference Court, and is ready to deposit the balance decreetal amount within a period of twelve weeks.

8] Accordingly, there shall be ad-interim stay to the effect and operation of the impugned judgment and decree dated 06/07/2019 passed by the 4th Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 408/2012, until further orders, subject to deposit of balance decreetal amount.

JUDGE Sumit