Citation : 2021 Latest Caselaw 12518 Bom
Judgement Date : 2 September, 2021
1 24 caf1734.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NOS.1734 & 1735 OF 2021 IN
FIRST APPEAL STAMP NO. 2648 OF 2021
The Executive Engineer, Bembla Canal Division, Yavatmal
Vs.
Subhash Bapurao Yergude 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 T.M. Zaheer, Advocate for applicant.
Ms M.H. Deshmukh, A.G.P. for non-applicant nos.4 and 5.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 2nd SEPTEMBER, 2021.
Heard.
2. Issue notice to the non-applicants, returnable in six weeks.
3. Ms M.H. Deshmukh, learned A.G.P. waives service of notice for non-applicant nos.4 and 5.
4. In the meantime, there shall be ad interim stay to the execution and operation of the impugned judgment and decree dated 31.01.2020 passed by the learned 4th Joint Civil Judge Senior Division, Yavatmal in Land Acquisition Case No.33 of 2016, subject to deposit of entire decretal amount along with interest.
JUDGE Wagh
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