Vidc Thr. Executive Engineer, ... vs Manjubai Kisanji Gurnule And ...
2021 Latest Caselaw 8482 Bom

15caf630.2020.                                                                                                 1/2


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

           Civil Application (F) No.630/2020 in First Appeal st No.22416/2019

             V.I.D.C. thr. Executive Engineer, Yavatmal Project Lower Division, Yavatmal.
                                                  Vs
                                 Manjubai Kisnaji Gurnule 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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                 Shri H.D. Marathe, Advocate for appellant.
                 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.

There is a delay of 618 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.

Civil Application (CAF) No.631/2020

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 12 weeks.

15caf630.2020. 2/2

Application is disposed of.

The claimant is at liberty to ask for its withdrawal and it will be considered on merits.

JUDGE

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