V.I.D.C. Through Its Executive ... vs Sagarbai Dhanraj Rathod And ...
2022 Latest Caselaw 12682 Bom

                                                                                                    (1)                                                  33fa562.22

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

                                                 FIRST APPEAL NO. 562 OF 2022
       VIDC through Executive Engineer__ Vs. ___Sagarbai Dhanraj Rathod 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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           Mr. M.A.Kadu, Advocate for appellant
           Mr.S.G.Varshani, Advocate for respondent No. 1
           Mrs. M.H.Deshmukh AGP for Respondent Nos. 2 & 3/State


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 06/12/2022

C.A.F. NO. 2704/22 Mr. Varshani, learned counsel appears for respondent No.1 and learned AGP for respondent Nos.2 and 3.

Since the application seeks stay of the impugned judgment of Reference Court, the amount of compensation awarded by the Reference Court be deposited in this Court within the period of four weeks from today, consequent to which the application shall be considered.

The paper-book shall also be supplied within the aforesaid period.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:07.12.2022 15:11