Exe. Engineer, Minor Irrigation ... vs Satish Arvind Tatte And Others
2021 Latest Caselaw 9721 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                    CIVIL APPLICATION (CAF) NO.1398 OF 2021
                                      AND
                    CIVIL APPLICATION (CAF) NO.1399 OF 2021
                                       IN
                         FIRST APPEAL ST NO.9912 of 2020
                The Executive Engineer, Minor Irrigation Division, Amravati
                                            VS.
                            Shri Satish Arvind Tatte and others
Office     Notes,   Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri Purushottam Patil, Advocate for the applicant.




                             CORAM : SMT. PUSHPA V. GANEDIWALA, J.

DATE : 26th July, 2021

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Appellant to remove office objection within a period of two weeks.

3. Issue notice to the respondents, returnable in four weeks.

4. Ms H. N. Jaipurkar, learned AGP waives service of notice on behalf of respondent Nos. 2 and 3.

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5. In the meantime, the execution and operation of the judgment and order dated 11.02.2020 in L.A.C. No.40/2011 passed by 5th Joint Civil Judge, Senior Division, Amravati shall stand stayed subject to deposit of the entire decreetal amount with all statutory benefits and interest within a period of twelve weeks.

JUDGE manisha