Citation : 2022 Latest Caselaw 12946 Bom
Judgement Date : 13 December, 2022
09. FA 623 of 2016.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FIRST APPEAL NO.623/2016
Vidarbha Irrigation Development Corporation, Through Executive Engineer,
Bembla Project, Avdhootwadi, Yavatmal, Tq. and Dist. Yavatmal
...Versus...
Vitthal Narayan Pardakhe 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 P.B. Patil, Advocate for appellant
Mrs. M.H. Deshmukh, AGP for respondent nos.4 and 5
CORAM : AVINASH G. GHAROTE, J.
DATE : 13/12/2022
Shri Patil, learned counsel for the appellant, upon instructions, states that the judgment of the Reference Court is covered by the policy of the Vidarbha Irrigation Development Corporation, in which, in the matter of construction, if there is an enhancement up to 25%, no appeal is to be preferred, in view of which, he seeks to withdraw the appeal.
The statement is accepted. First Appeal is dismissed as withdrawn. No order as to costs.
(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:14.12.2022 14:51 Wadkar
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