Vidarbha Irrigation Development ... vs Shri Wasudeo S/O Janbaji Katkar ...
2021 Latest Caselaw 8477 Bom

21caf661.2020.                                                                                                 1/2


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

            Civil Application (F) No.661/2020 in First Appeal st No.3879/2019

                         VIDC V Shri Wasudeo s/o Janbaji Katkar and others.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Smt J.J. Alkari, Adv for appellants.
                 Shri M.A. Kadu, AGP for Respondent Nos.2 and 3.

                 CORAM : S.M. MODAK, J.

DATE : 25th JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Civil Application St. No. 3881/2019 A week's time is granted to file certified copy of the judgment under challenge. Photo copies filed.

2. Civil application is disposed of

Civil Application (CAF) No. 661/2020

1. There is a delay of 472 days in preferring an appeal.

2. Issue notice to the respondents, returnable after ten weeks.

3. Learned AGP Shri M.A. Kadu, waives notice for the respondent nos.2 and 3.

4. Copy of application be served on the respondents.

21caf661.2020. 2/2

Civil Application (CAF) No.662/2020

Heard.

It is submitted that entire decretal amount has been deposited before the reference Court. Appellant is ready to produce receipt within a week.

A week's time is granted to produce the receipt, subject to that stay is granted.

JUDGE rkn