Executive Engineer, Medium ... vs Sandhya W/O Ajay Itankar And ...
2021 Latest Caselaw 7816 Bom

17.FAST.4705.2019.                                                                                             1/1


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

                               Civil Application (CAF) No.3568/2019
                                                  IN
                                 First Appeal Stamp No.4705/2019
    Executive Engineer Midium Project Division, Gondia Vs. Sandhya w/o Ajay Itankar & Ors.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri N.M. Gaidhane, Advocate for the Applicant/Appellant.
                 Shri M.A. Kadu, 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.

The appellant undertakes to supply the copy to the office for the purpose of service.

Learned AGP Shri M.A. Kadu waives notice for respondent Nos.2 and 3.

Civil Application (CAF) No.3569/2019

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.

The civil application is disposed of.

The claimant is at liberty to ask for withdrawal.

JUDGE

vijay