V. I. D. C. Through Its Executive ... vs Ali Husen Lukman Babbar And 2 ...
2022 Latest Caselaw 12680 Bom

                                                                                               (1)                                                  67caf3109.19

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

                                      CIVIL APPLICATION (F) NO. 3109 OF 2019
                                                        IN
                                      FIRST APPEAL STAMP NO. 26388 OF 2018
       VIDC through Executive Engineer __ Vs. ___Ali Husen Lkman Babbar and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Ms. A.S.Athalye, Advocate for appellant
           Mr P.M.Pande, Advocate for Respondent No.1
           Mr.M.A.Kadu, AGP for Respondent Nos. 2 and 3


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 06/12/2022

C.A.F. No.3109/2019 Civil application seeks condonation of 110 days delay in filing the appeal.

Though the same is opposed by Mr. Pande, learned counsel for Respondent No.1, considering the the reasons given and the quantum of delay, the application is allowed. Delay is condoned.

Office to register the appeal. F.A .St. NO. 26388/2018 Admit.

Mr. Pande, learned counsel waives for Respondent No.1 on merits. Learned AGP waives for Respondent Nos. 2 & 3 on merits.

Call R and P. Since the judgment of the Reference Court which is relied upon in F.A. No.1558/2019, is under challenge in the present appeal, both the appeal shall be heard together.

(2) 67caf3109.19

C.A.F No. 3110/2019 This civil application is for stay. Since the amount has been deposited as per the office noting dated 21.2.2020, the application is allowed.

Civil application stands disposed of.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:07.12.2022 17:00