Vidarbha Irrigation Development ... vs Narendra Wasudeo Mohod And Others
2021 Latest Caselaw 14419 Bom

                                             1                          22 fast3179.19.odt

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

                       FIRST APPEAL STAMP NO. 3179 OF 2019
VIDC, Bembla Irrigation Division, Yavatmal and another Vs. Narendra Mohod and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                  Shri J.B. Kasat, Advocate for appellants.
                  Shri A.M. Kadukar, AGP for respondent nos.3 and 4.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 4th OCTOBER, 2021.

Appellant is permitted to deposit the costs of Rs.5,000/- towards condonation of delay. It is stated that amount of Rs.5,000/- as per order of this Court dated 17.02.2021 is already deposited, however it is beyond time.

2. Since record and proceedings is not received, further time of four months is extended to file private paper book.

CIVIL APPLICATION (F) NO.154 OF 2020

3. Considering the order dated 17.02.2021 thereby the implementation and execution of the impugned judgment and decree is stayed till disposal of the appeal, the application stands disposed of.

JUDGE Wagh