V.I.D.C. Thr. Exe. Engineer, ... vs Ramesh Rambhau Wakte (Patil)
2022 Latest Caselaw 7282 Bom

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

                CIVIL APPLICATION (C.A.F.) NO.1052/2022
                                          AND
                          FIRST APPEAL NO.456/2022
            Vidarbha Irrigation Development Corporation, Karanja
                                           -Vs.-
                    Ramesh Rambhau Wakte (Patil) and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                 Court's or Judge's Orders.
or directions and Registrar's orders.
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                             Mr. Amit M. Kukday, Advocate for the appellant.


                                     CORAM : SUNIL B. SHUKRE AND
                                             G.A. SANAP, JJ.

                                     DATE        : 27.7.2022


                              Heard.

                     2.       Admit.

3. Call for record and proceedings.

4. Issue notice on merits to the respondents.

5. Mr. K.L. Dhamadhikari, learned A.G.P. waives notice for respondent Nos.2 and 3.

6. Stand over to eight weeks.

7. Subject to the appellant's depositing in this Court amount of enhanced compensation, within a period of fa456.2022.odt

eight weeks from the date of the order, there shall be stay to the effect and operation of the impugned judgment and order, till further orders.

8. Civil Application (CAF) No.1052/2022 is disposed of. No costs.

(G.A. SANAP, J.) (SUNIL B. SHUKRE, J.)

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:27.07.2022 13:19