V.I.D.C. Thr. The Executive ... vs Shri Haridas Tukaram Yergude And ...
2023 Latest Caselaw 8639 Bom

                                                              1                                    19 fa559.23.odt


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

                                                 FIRST APPEAL NO. 559 OF 2023
                                 VIDC, THRU. EXEC.ENGINEER, BEMBLA CANAL DIVN., YAVATMAL
                                                         VERSUS
                                          HARIDAS TUKARAM YERGUDE AND OTHERS
                  -------------------------------------------------------------------------------------------------------
                  Office Notes, Office Memoranda of                         Court's or Judge's Order
                  Coram, appearances, Court's Orders
                  or directions and Registrar's order
                  -------------------------------------------------------------------------------------------------------
                                            Mr. H. D. Marathe, Advocate for the appellant.
                                            Mr. M. A. Kadu, A.G.P. for respondent nos.2 and 3

                                                    CORAM : G. A. SANAP, J.

DATE : AUGUST 23, 2023.

1. Heard Mr. H. D. Marathe, learned advocate for the appellant.

2. Issue notice to the respondents, returnable within four weeks.

3. Mr. M. A. Kadu, learned Asst Government Pleader waives service of notice on behalf of respondent nos.2 and 3 Civil Application (CAF) No. 2455 of 2021

1. Heard Mr. H. D. Marathe, learned advocate for the appellant.

2. This is an application for grant of stay.

3. For the reasons stated in the application, subject to deposit of the entire amount of impugned judgment and award dated 14.11.2019 passed by learned 3rd Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 36/2016, stay to the execution of the judgment and award is granted. The amount be deposited within Nine weeks from today.

4. The application is allowed and disposed of.

                                                                                           JUDGE
Signed by: DIWALE             Diwale

Designation: PS To Honourable Judge Date: 24/08/2023 13:40:48