V. I. D. C. Through Executive ... vs Shri Vasant Haribhau Kale And ...
2022 Latest Caselaw 12799 Bom

                                                                   1                                70.FA.364-2022.odt




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

                                               FIRST APPEAL NO. 364 OF 2022
                    ( V.I.D.C. Thr. Executive Engineer Vs. Shri Vasant Haribhau Kale &
                                                   Ors. )
             Office Notes, Office Memoranda                         Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. S.V. Ingole, Advocate for the Respondent No.1.
                                               Ms. Mayuri Deshmukh, A.G.P. for the Respondent Nos. 2 &3/State.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 8th DECEMBER, 2022.

Considering the nature of the challenge, ADMIT.

2. Mr. Ingole, learned counsel waives notice for the respondent No.1 on merits.

3. Ms. Deshmukh, learned AGP waives notice for the respondent Nos. 2 and 3/State on merits.

4. Call R and P.

5. Paper-book be filed within four weeks.

CIVIL APPLICATION (CAF) NO. 796/2022

The application seeks stay of the impugned judgment. Considering that the entire compensation amount has been deposited as per the Office note dated 29.09.2022, the application is allowed.

Signed By:SHRIKANT DAMODHAR BHIMTE JUDGE Signing Date:09.12.2022 17:36 SD. Bhimte