V.I.D.C. Thr. Exe. Engineer, ... vs Ashok Chandulal Jaiswal And ...
2021 Latest Caselaw 8149 Bom

14.FAST.18985.2019.                                                                                            1/2


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

                                Civil Application (CAF) No.265/2020
                                                  IN
                                 First Appeal Stamp No.18985/2019
     V.I.D.C. through its Executive Engineer, Lower Wardha Project, Wardha & Anr. Vs. Ashok
                                     Chandulal Jaiswal & 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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                 Shri J.B. Kasat, Advocate for the Applicants/Appellants.
                 Shri M.A. Kadu, AGP for Respondent Nos.3 and 4.

                 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.

Heard both the sides.

Though it was necessary to join V.I.D.C. as a party before the Reference Court, they have not joined. There is no need to issue notice to the claimants.

Learned AGP Shri M.A. Kadu waives service for respondent Nos.3 and 4.

Leave to prefer an appeal is granted to V.I.D.C.

The civil application is disposed of.

Civil Application (CAF) Stamp No.18987/2019

Issue notice to the respondents, returnable after six weeks.

Learned AGP Shri M.A. Kadu waives service for

14.FAST.18985.2019. 2/2

respondent Nos.3 and 4.

Civil Application (CAF) Stamp No.18986/2019

Stay is granted to the execution of the impugned judgment and award, subject to deposit the entire decretal amount in this Court within a period of three months.

The civil application is disposed of.

The claimants are at liberty to apply for withdrawal.

JUDGE

vijay