Executive Engineer, Minor ... vs Sewakdas S/O Laxmanrao Thool And ...
2021 Latest Caselaw 7794 Bom

32.FAST.4752.2021.                                                                                             1/2


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

                               Civil Application (CAF) No.1083/2021
                                                  IN
                                 First Appeal Stamp No.4752/2021
Executive Engineer, Minor Irrigation Division, Wardha Vs. Sewakdas s/o Laxmanrao Thool & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri N.M. Gaidhane, Advocate for the Applicant/Appellant.
                 Ms. Hemlata Jaipurkar, AGP for Respondent Nos.2 and 3.

                 CORAM : S.M. MODAK, J.

DATE : 11th JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Issue notice to the respondents, returnable after six weeks.

Learned AGP Ms. Hemlata Jaipurkar waives notice for respondent Nos.2 and 3.

The appellant to remove the office objections within a period of three weeks, subject to that, notice be issued.

Civil Application (CAF) No.1084/2021

It is submitted that the entire decretal amount has been deposited before the Reference Court.

In view of the said statement, stay is granted to the execution of the impugned judgment and decree.

32.FAST.4752.2021. 2/2

The civil application is disposed of.

The claimant is at liberty to ask for withdrawal.

JUDGE

vijay