V.I.D.C. Through The Executive ... vs Shri Nayan Bhavrilal Chouriya And ...
2021 Latest Caselaw 8076 Bom

CAF 1123.21.                                                                                                   1/2


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

               Civil Application (F) No. 1123 /2021 in F.A. St No.10194/2020
                                   VIDC V Nayan Chouriya 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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                 Shri H.D. Marathe, Adv for appellant.

                 CORAM : S.M. MODAK, J.

DATE : 18th JUNE, 2021.

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

Heard.

There is a delay of 204 days in preferring an appeal.

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

Matter is kept in the first week of August, 2021.

Civil Application (F) No.1124/2021 Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 12 weeks.

2. Application is disposed of.

CAF 1123.21. 2/2

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

JUDGE Deshmukh