Vidarbha Irrigation Development ... vs Dattatraya S/O Shivajirao ...
2021 Latest Caselaw 8431 Bom

fa.1517.19                                                                                        1/1


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

                    Civil Application [CAF] No.1747 of 2017
                                        in
                          First Appeal No.1517 of 2019
                       Executive Engineer, Pench Kalwe Vibhag, Nagpur
                                               vs.
                         Dattatraya s/o Shivajirao Mahakulkar & others

=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri M.A. Kadu, A.G.P. for Respondent Nos.4 & 5.


                                            CORAM     :   S.M. MODAK, J.

                                            DATE      :   24th JUNE, 2021.

                                            Hearing   was    conducted        through        Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

The appellant's wants stay to the execution and implementation of the impugned judgment and decree. Order dated 13/08/2019 mentions that the appellant has deposited the entire amount of compensation before this Court. In view of that nothing remains to be executed. Hence, stay application is disposed of.

If the claimants will come with a request for deposit of deficit amount, in that case the appellant can revive its request for stay.

Private paper-book be filed within a period of six months.

JUDGE *sandesh