V. I. D. C. Through Executive ... vs Wamanrao Shalikramji Deshmukh ...
2023 Latest Caselaw 8642 Bom

Citation : 2023 Latest Caselaw 8642 Bom
Judgement Date : 23 August, 2023

Bombay High Court

V. I. D. C. Through Executive ... vs Wamanrao Shalikramji Deshmukh ... on 23 August, 2023

Bench: G. A. Sanap

                                            1                                    13 fa537.23.odt


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

                               FIRST APPEAL NO. 537 OF 2023
          VIDC THRU. EXEC. ENGINEER, MEDIUM PROJECT DIVN., WARDHA
                                  VERSUS
      WAMANRAO SHALIKRAMJI DESHMUKH (Dead) THRU Lrs YOGRAJ AND OTHERS
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. U. A. Gosavi, Advocate for the appellant.
                          Mr. C. R. Najbile, Advocate for respondent no.1A
                          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. U. A. Gosavi, learned advocate for the appellant.

2. ADMIT.

3. Mr. C. R. Najbile, learned advocate waives service of notice on behalf of respondent no.1A, legal heir of deceased respondent no.1.

4. Mr. M. A. Kadu, learned Asst Government Pleader waives service of notice on behalf of respondent nos.2 and 3

5. Call for the record and proceedings.

6. To be tagged with First Appeal No. 146/2018.

Civil Application (CAF) No. 1822 of 2023

1. Heard Mr. U. A. Gosavi, 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 05.11.2019 passed by learned 13 th Joint Civil 2 13 fa537.23.odt

Judge, Senior Division, Nagpur in L.A.R. No. 206/2006, 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 Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 24/08/2023 16:32:38