V. I. D. C. Through Its Executive ... vs Suresh Mahadeo Swwalakhe And ...
2023 Latest Caselaw 8506 Bom

                                                                        -1-                           5.FA.470.2023.odt


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

                                               FIRST APPEAL NO. 470 OF 2023
                               V.I.D.C., through its Executive Engineer, Bembla Project, Yavatmal
                                                               Vs.
                                              Suresh Mahadeo Sawwalakhe & 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. Anjali Agrawal, Advocate h/f. Ms. A.S. Athalye, Advocate for the Appellant.
                                        Mr. M.A. Kadu, AGP for Respondent Nos.3 & 4.

                                                     CORAM : G. A. SANAP, J.

DATED : 21st AUGUST, 2023.

Heard.

2. Issue notice to the respondents.

3. Learned AGP waives service of notice on behalf of respondent Nos.3 and 4.

4. Call for record and proceedings.

5. Notice returnable within eight weeks.

CIVIL APPLICATION (CAF) NO. 1612 OF 2023

6. This is an application for stay to the execution of the impugned judgment and award.

7. For the reasons stated in the application, the application is allowed. The execution of the impugned judgment and award is stayed, subject to deposit of the entire amount in terms of the award, within eight weeks.

8. The application stands disposed of.

(G. A. SANAP, J.) Vijay Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 22/08/2023 12:05:13