V. I. D. C. Through Executive ... vs Meghesham Uddhav Kachve (Dead) ...
2021 Latest Caselaw 13926 Bom

21caf449.21.odt                                                                                 1


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

                          CIVIL APPLICATION NO. 449 OF 2021
                                          IN
                            FIRST APPEAL NO. 472 OF 2021
        (V.I.D.C., Yavatmal Vs. Meghesham Uddhav Kachve (dead) thr. L.R's and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                         Shri J.J. Chandurkar, Advocate for the appellant.
                         Shri A.R. Chutake, A.G.P. for respondent Nos.5 and 6/State.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

DATED :- SEPTEMBER 27, 2021

Heard.

As the appellant has deposited the entire decretal amount, the present application for stay to the effect and operation of the judgment and decree passed by the 4th Joint Civil Judge, Junior Division, Yavatmal in L.A.C. No. 423/2013 dated 08/07/2019 is allowed, pending decision of the appeal.

The application stands disposed of accordingly.

CIVIL APPLICATION NO. 1875 OF 2021 Stand over to four weeks.

JUDGE *DB