V.I.D.C. Thr. Exe. Engineer, ... vs Santosh Chandrabhanji Dabmal And ...
2021 Latest Caselaw 7220 Bom

24.FAST.9061.2020.                                                                                             1/2


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

                                Civil Application (CAF) No.959/2021
                                                  IN
                                 First Appeal Stamp No.9061/2020
  V.I.D.C. thr. Executive Engineer, Bembla Canal Division, Yavatmal. Vs. Santosh Chandrabhanji
                                          Dabmal & Ors.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri A.M. Kukday, Advocate for the Applicant/Appellant.
                 Shri M.A. Kadu, AGP for Respondent Nos.2 and 3.

                 CORAM : S.M. MODAK, J.

DATE : 5th MAY, 2021.

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

There is delay of 235 days in preferring an appeal against the judgment and award dated 24th October, 2019 passed by the Reference Court, Yavatmal.

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

Learned AGP Shri M.A. Kadu, waives service of notice on behalf of respondent Nos.2 and 3.

Appellant to remove office objections within a period of three weeks.

Civil Application (CAF) No.960/2021

Stay is granted to the execution of the impugned judgment and decree subject to deposit of decretal amount within a

24.FAST.9061.2020. 2/2

period of twelve weeks.

The civil application is disposed of.

The respondent No.1/original claimant is liberty to ask for withdrawal.

JUDGE

vijay