V.I.D.C. Thr. Executive ... vs Tulsidas Abhiman Mandekar (Dead) ...
2021 Latest Caselaw 8280 Bom

Citation : 2021 Latest Caselaw 8280 Bom
Judgement Date : 22 June, 2021

Bombay High Court

V.I.D.C. Thr. Executive ... vs Tulsidas Abhiman Mandekar (Dead) ... on 22 June, 2021

Bench: S. M. Modak

caf.1156.21                                                                                        1/2


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

                     Civil Application [CAF] No.1156 of 2021
                                         in
                         First Appeal St.No.9024 of 2020
                        Vidarbha Irrigation Development Corporation
                                             vs.
                 Tulsidas Abhiman Mandekar {Dead}, through L.Rs. & others

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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, A.G.P. for Respondent Nos.5 & 6.


                                             CORAM     :   S.M. MODAK, J.

                                             DATE      :   22nd 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 224 days in preferring an appeal.

Issue notice to the respondents, returnable after eight weeks.

Ms. Jaipurkar, learned A.G.P. waives notice for respondent Nos.5 & 6.

First Appeal St. No.9024/2020 :

The appellant is permitted to remove office objections within a period of three weeks.

caf.1156.21 2/2

Civil Application [CAF] No.1157/2021:

Heard.

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

The application is disposed of.

JUDGE *sandesh