V.I.D.C. Thr. Exe. Engineer, ... vs Shamrao Supaji Andh (Dead) Thr. ...
2021 Latest Caselaw 8297 Bom

caf.342.20                                                                                             1/1


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

                     Civil Application [CAF] No.342 of 2020
                                        in
                        First Appeal St.No.18486 of 2019
                          Vidarbha Irrigation Development Corporation
                                               vs.
                                 Shamrao Supaji Andh & 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 S.K. Bhoyar, Advocate for the Applicant-Appellant.
                           Ms. H.N. Jaipurkar, A.G.P. for Respondent Nos.3 & 4.

                                            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.

There is a delay of 579 days caused in preferring the appeal.

Issue notice to the respondents, returnable after five weeks.

Ms. Jaipurkar, learned A.G.P. waives notice for respondent Nos.3 & 4.

Civil Application [CAF] No.343/2020:

Heard.

Stay is granted to the execution and implementation of the impugned judgment and award, dated 12/09/2017 subject to deposit of the entire decretal amount in this Court, within a period of three months.

The application is disposed of.

JUDGE *sandesh