V.I.D.C. Thr. Exe. Engineer, ... vs Maroti Namdeo Dhore And Others
2021 Latest Caselaw 6997 Bom

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

                    CIVIL APPLICATION (CAF) NO.925 OF 2021
                                     WITH
                    CIVIL APPLICATION (CAF) NO.926 OF 2021
                                     WITH
                      FIRST APPEAL (ST) NO.10694 OF 2020
 Vidarbh Irrigation Development Corporation, through Executive Engineer, Bembla Canal
                                  Division, Yavatmal
                                          Vs.
                           Maroti Namdeo Dhore and others

Office     Notes,   Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Mr. A.M. Kukday, Advocate for the applicant/appellant
                             Mr. M.A. Kadu, AGP for the respondent Nos.2 and 3 / State


                                         CORAM : S.M. MODAK, J.

DATE : 03.05.2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

CIVIL APPLICATION (CAF) NO.925 OF 2021 There is a delay of 214 days in preferring an appeal.

2. Issue notice to the respondents, notice returnable in the last week of July, 2021.

3. Mr. M.A. Kadu, learned AGP waives service of notice on behalf of respondent Nos.2 and 3/State.

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4. Appellant to comply with the office objection within a period of three weeks.

CIVIL APPLICATION (CAF) NO.926 OF 2021 Stay is granted to the execution of the Judgment and decree, subject to deposit decreetal amount in this Court within a period of eight weeks.

2. The claimant is at liberty to ask for withdrawal of the amount.

The Civil Application is disposed of.

(S.M. Modak, J.) nd.thawre