V.I.D.C. Through The Executive ... vs Shri Vasanta Jagluji Garode And ...
2022 Latest Caselaw 12889 Bom

                                                                                                                                                    24. CAF 2243 of 2021.odt
                                                                                                       1

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

                                                        CIVIL APPLICATION (CAF) NO.2243/2021
                                                                         IN
                                                              FIRST APPEAL NO.580/2021

                     VIDC, through the Executive Engineer, Nimn Painganga Project, Division
                               (Bembla Project), Yavatmal, Tq. and Dist. Yavatmal
                                                   ...Versus...
                                     Shri Vasanta Jagluji Garode and others
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                                                                     Shri H.D. Marathe, Advocate for appellant/applicant
                                                                                     Shri S.V. Ingole, Advocate for respondent no.1
                                                                                     Mrs. M.H. Deshmukh, AGP for respondent nos.2 and 3

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 12/12/2022

The civil application seeks stay of the impugned judgment of the Reference Court. Amount is already deposited as per the office-note dated 09/11/2022, considering which, the civil application is allowed in terms of its prayer clause (a).

FIRST APPEAL NO.580/2021

Private paper-book be filed within four weeks from today.

(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:12.12.2022 17:46 Wadkar