V. I. D. C. Through Its Executive ... vs Motiram Punjaram Mandirkar ...
2021 Latest Caselaw 8143 Bom

8.FAST.18529.2019.                                                                                             1/2


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

                                Civil Application (CAF) No.239/2020
                                                  IN
                                 First Appeal Stamp No.18529/2019
  V.I.D.C. through its Executive Engineer, Yavatmal Project Construction Vs. Motiram Punjaram
                                        Mandirkar & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Ms. Ira P. Khisti, Advocate h/f Ms. A.S. Athalye, Advocate for the Applicant/Appellant.
                 Shri M.A. Kadu, AGP for Respondent Nos.7 and 8.

                 CORAM : S.M. MODAK, J.

DATE : 19th JUNE, 2021.

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

There is delay of 581 days in preferring an appeal against the judgment and decree of the Reference Court, Yavatmal.

Issue notice to the respondents, returnable after eight weeks.

Learned AGP Shri M.A. Kadu waives service for respondent Nos.7 and 8.

Civil Application (CAF) No.240/2020

Stay is granted to the impugned judgment and decree, subject to deposit the entire decretal amount within a period of three months.

The civil application is disposed of.

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The claimants are at liberty to apply for withdrawal.

JUDGE

vijay