V.I.D.C. Thr. Exe. Engineer, ... vs Smt. Pramilabai Manikrao Deokte ...
2022 Latest Caselaw 13419 Bom

                                                             1                     60-fa-1013-22.odt




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

                                   FIRST APPEAL NO. 1013/2022

           Vidarbha Irrigation Development Corporation and another
                                      Vs.
                   Pramilabai Manikrao Deokte and others

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. M.A. Kadu, Adv. for the appellant
                                  Ms. Deshmukh, AGP for Respondent / State



                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 21st DECEMBER, 2022.

Considering the nature of the challenge, ADMIT.

Call record and proceedings.

Ms. Deshmukh, learned Assistant Government Pleader waives service of notice on merits for responden1 Nos. 6 and 7.

Respondent Nos. 1 to 5 be served on merits.

Paper book be filed within four weeks.

Civil Application (CAF) No. 2857/2022 seeks stay.

Mr. Kadu, learned counsel for the appellants makes a statement that entire compensation with accrued interest as per the judgment of the Reference 2 60-fa-1013-22.odt

Court shall be deposited by RTGS transfer within three weeks in the reference Court and the receipt shall be placed with this Court. Accepting this statement, there shall be an interim order staying the execution and operation of the Award impugned.

JUDGE

MP Deshpande

Digitally signed by:MILIND P DESHPANDE Signing Date:21.12.2022 16:20