Executive Engineer, Lower Wardha ... vs Shriram Dhanuji Khadse (Dead) ...
2021 Latest Caselaw 8348 Bom

caf 446.20.                                                                                                    1/2


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

           Civil Application (F) No.446/2020 in First Appeal st No.19661/2019
                Executive Engineer, Lower Wardha Canal V Shiram th Lrs and 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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                 Smt. I.P. Khisti, Adv for appellant.

                 CORAM : S.M. MODAK, J.

DATE : 23rd 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 67 days in preferring an appeal.

Issue notice to the respondent nos. 1 to 5, returnable after ten weeks.

Learned AGP Shri Kadu, waives notice for respondent nos. 6 and 7.

Civil Application (F) No.447/2020 Heard.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 12 weeks.

2. Application is disposed of.

caf 446.20. 2/2

3. The claimants are at liberty to ask for its withdrawal and it will be considered on merits.

JUDGE Deshmukh