Executive Engineer, Madhyam ... vs Namdeo Devsingh Chavhan (Dead) ...
2021 Latest Caselaw 7901 Bom

CAF 106.20.                                                                                                    1/2


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

          Civil Application (F) No.106/2020 in First Appeal St. No.13831/2019
           Executive Engineer, Madhyam Prakalp V Namdeo Chavhan thr Lrs and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
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                 Smt. I.P. Khisti, appellant.
                 Shri M.A. Kadu, AGP for resp. nos. 2 and 3.

                 CORAM : S.M. MODAK, J.

DATE : 15th JUNE, 2021.

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

2. There is a delay of 626 days in preferring an appeal.

3. Issue notice to the respondents.

4. Learned AGP Shri Kadu, waives notice for the respondent nos. 2 and 3.

Civil Application (F) No.107/2020

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 4 months before this Court.

2. The appellant to deposit the remaining amount as per the impugned judgment if they have deposited the principle amount.

CAF 106.20. 2/2

3. The claimants are at liberty to ask for its withdrawal and it will be considered on merit.

4. Application is disposed of.

JUDGE

Deshmukh