V.I.D.C Nagpur Thr. Exe. ... vs Haribhau Chandrabhan Nadane And ...
2021 Latest Caselaw 7957 Bom

CAF 124.20.                                                                                                    1/2


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

           Civil Application (F) No.124/2020 in First Appeal St No.10629/2019
               VIDC Executive Engineer and another V Haribhau Nadane and others
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                 Shri J.B. Kasat, appellants.
                 Shri M.A. Kadu, AGP for resp. nos.2 and 3.

                 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.

2. The Executive Engineer of VIDC was a party before the Reference Court. VIDC was not a party. They want to prefer an appeal along with the Executive Engineer. No doubt it is required. There is no need to issue notice to the respondents. Hence, VIDC is granted leave to prefer an appeal.

3. Copy of application be served on the respondents.

4. Application is disposed of.

Civil Application (St) No.10632/2019

There is a delay of 858 days in preferring an appeal.

CAF 124.20. 2/2

2. Issue notice to the respondents, returnable after eight weeks.

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

Civil Application (St) No.10630/2019

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 10 weeks before this Court.

2. Application is disposed of.

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

JUDGE Deshmukh