V.I.D.C. Thr. Exe. Engineer, ... vs Prakash Kaudiji Korekar And ...
2021 Latest Caselaw 8167 Bom

9.FAST.16109.2019.                                                                                             1/1


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

                                Civil Application (CAF) No.241/2020
                                                  IN
                                 First Appeal Stamp No.16109/2019
   V.I.D.C. through its Executive Engineer, Nimna Wardha Canal Division, Wardha Vs. Prakash
                                      Kaudiji Korekar & 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 A.M. Kukday, Advocate for the Applicant/Appellant.
                 Ms. H.N. Jaipurkar, AGP for Respondent Nos.2 and 3.

                 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 80 days in preferring an appeal against the judgment and award of the Reference Court, Wardha.

Issue notice to the respondents, returnable after eight weeks.

Learned AGP Ms. H.N. Jaipurkar waives service for respondent Nos.2 and 3.

Civil Application (CAF) No.242/2020

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

The civil application is disposed of.

The claimant is at liberty to apply for withdrawal.

JUDGE

vijay