V. I. D. C. Through Executive ... vs Mahipal S/O Narayan Tichakule And ...
2021 Latest Caselaw 9002 Bom

40CAF 1234.2021                                                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1234 OF 2021
                  IN FIRST APPEAL ST. NO. 3044 OF 2021
(Vidarbha Irrigation Development Corporation & Anr. Vs. Mahipal s/o Narayan Tichakule &
                                         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 applicants/
                                appellants.
                                                       .....

                                            CORAM : PUSHPA V. GANEDIWALA, J.

JULY 09, 2021.

Heard.

2] This is an application for condonation of delay of 273 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. 6, 7 and 8.

CIVIL APPLICATION (F) NO. 1235/2021.

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. 6, 7 and 8.

7] Shri Chandurkar, learned counsel for the appellants, submits that the appellants have already deposited the principal amount before the Reference Court, and are 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 20/02/2020 passed by the Joint Civil Judge, Senior Division, Bhandara in L.A.C. No. 4/2014, until further orders, subject to deposit of balance decreetal amount.

JUDGE Sumit