V.I.D.C. Thr. Chief Executive ... vs Sau. Vanita Ashok Dharmadhikari ...
2021 Latest Caselaw 9005 Bom

48CAF 1323.2021                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1323 OF 2021
                    IN FIRST APPEAL NO. 379 OF 2021
   (Vidarbha Irrigation Development Corporation, thr. Chief Executive Engineer, Bembla
       Project Canal Division, Yavatmal Vs. Sau. Vanita Ashok Dharmadhikari & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                                Shri H.D. Marathe, Advocate for the applicant/
                                appellant.
                                                    .....

                                             CORAM : PUSHPA V. GANEDIWALA, J.

JULY 09, 2021.

Heard.

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

3] Ms. H.N. Jaipurkar, learned A.G.P., waives service of notice for respondent Nos. 4 and 5.

4] This is an application for grant of stay filed under Order 41 Rule 5 of the Code of Civil Procedure.

5] Shri Marathe, learned counsel for the applicant/ appellant submits that the appellant is ready to deposit the balance of decreetal amount within a period of twelve weeks from today.

6] Accordingly, there shall be ad-interim stay to the effect and operation of the impugned judgment and decree dated 15/07/2020 passed by the 2nd Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 142/2016, until further orders, subject to deposit of balance of decreetal amount.

FIRST APPEAL NO. 379/2021.

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

8] Ms. H.N. Jaipurkar, learned A.G.P., waives service of notice for respondent Nos. 4 and 5.

JUDGE Sumit