V.I.D.C. Thr. Exe. Engineer, ... vs Deepak Laxminarayanji Agrawal ...
2022 Latest Caselaw 12337 Bom

                                                                                                    (1)                                                  51fa476.22

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

                                                  FIRST APPEAL NO. 476 OF 2022
       VIDC thr Executive Engineer__ Vs. _ Deepak Laxminarayanji Agrawal and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Ms. A.A.Athalye, Advocate for appellant
           Mrs. M.H.Deshmukh, AGP for Respondent Nos. 2 & 3
           Mr.R.J.Shinde, Advocate for Respondent No.1


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 29/11/2022

Civil Application (F) No.1482/2022 seeks stay of the judgment of Reference Court.

Since the amount has been deposited, as per office note dated 28.11.22, Civil Application is allowed.

Civil Application is disposed of. Civil Application No.2650/2022 seeks withdrawal of the entire amount awarded by the Reference Court and deposited in this Court as well as in the Reference Court.

Though the request is opposed by Ms.Athalye, learned counsel for the appellant, however considering that the entitlement of the Respondent No.1 is not disputed and there is a dispute only regarding quantum, 50% amount is permitted to be withdrawn, subject to the Respondent No.1 furnishing the usual undertaking with the Registrar (Judicial) of this Court.

Civil Application is disposed of.

                                    (2)                  51fa476.22

          F.A. NO. 476/2022
                     Admit.

Mr. Shinde, learned counsel waives for Respondent No. 1 on merit. Learned AGP waives for Respondent Nos. 2 and 3 on merit.

Call R & P.

Paper book be filed within two weeks from today.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:30.11.2022 10:10