V.I.D.C. Thr Exe. Engineer, ... vs Smt. Sudhatai Shamrao Shenkade ...
2021 Latest Caselaw 7945 Bom

14.FAST.8096.2019.                                                                                             1/2


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

                                Civil Application (CAF) No.152/2020
                                                  IN
                                 First Appeal Stamp No.8096/2019
V.I.D.C. through its Executive Engineer, Bembla Canal Division Yavatmal & Anr. Vs. smt. Sudhatai
                                         Shamraoji & Ors.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri Vinay Dahat, Advocate h/f Shri J.B. Kasat, Advocate for the Applicants/Appellants.
                 Shri M.A. Kadu, AGP for Respondent Nos.14 and 15.

                 CORAM : S.M. MODAK, J.

DATE : 16th JUNE, 2021.

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

Though, V.I.D.C. was not a party before the Reference Court, only Executive Engineer was a party. Hence, leave to prefer an appeal is granted to V.I.D.C. along with the Executive Engineer.

The civil application is disposed of.

Civil Application (CAF) Stamp No.8099/2019

Issue notice to the respondents, returnable after six weeks.

Learned AGP Shri M.A. Kadu waives service for respondent Nos.14 and 15.

Civil Application (CAF) Stamp No.8098/2019

Stay is granted to the execution of the impugned judgment and decree, subject to deposit the entire decretal amount

14.FAST.8096.2019. 2/2

before this Court within a period of ten weeks.

The civil application is disposed of.

The claimants are at liberty to apply for withdrawal and it will be considered on merits.

JUDGE

vijay