V.I.D.C. Thr. Exe. Engineer, ... vs State Of Maha., Collector, Thr. ...
2021 Latest Caselaw 8357 Bom

caf 458.20.                                                                                                    1/2


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

           Civil Application (F) No.458/2020 in First Appeal st No.20987/2019
                               VIDC V State of Maharashtra and another
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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. U.A. Patil, 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.

2. Learned AGP Shri Kadu, waives notice for the respondent no1.

3. Considering the limited request, application can be heard without issuing notice to respondent no.2.

4. Before the Reference Court though the Executive Engineer of VIDC was a party before the Reference Court. VIDC was not a party. They want to prefer an appeal along with the Executive Engineer. No doubt it is required. Hence, VIDC is granted leave to prefer an appeal.

5. Copy of application be served on the respondents.

6. Application is disposed of.

caf 458.20. 2/2

Civil Application (St) No.20991/2019

There is a delay of 1900 days in preferring an appeal.

2. Issue notice to the respondent no.2, returnable after ten weeks.

3. Learned AGP Shri Kadu, waives notice for the respondent no.1.

4. Copy of application be served on the respondents.

Civil Application (St) No.20992/2019

Heard both the sides.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 10 weeks.

2. Application is disposed of.

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

JUDGE Deshmukh