V.I.D.C. Thr. Exe. Engineer, ... vs Chandrakant Ambadas Bhimare And ...
2023 Latest Caselaw 8687 Bom

  2023:BHC-NAG:12618


                                                                  1                          2 fa 508.23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                          FIRST APPEAL NO. 508 OF 2023
                                            VIDC, through its Executive Engineer, Yavatmal
                                                                 .Vs.
                                               Chandrakant Ambadas Bhumare and ors.
                  _______________________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                  and Registrar's Orders.
                                              Shri H.D. Marathe, Advocate h/f Ms Ashwini Athalye,
                                              Advocate for the appellant.
                                              Ms T.H. Udeshi, AGP for respondent Nos. 2 and 3.
                                                    CORAM : G.A. SANAP, J.

DATE : 24/08/2023 Heard.

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

3. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION (CAF) NO.1724/2023.

1. Heard.

2. Perused the application.

3. In view of the facts stated in the application, stay to the execution of judgment and award dated 02.03.2021 passed in Land Acquisition Case No.1793/AMT/YTL/2019 is granted subject to condition that the appellant shall deposit the decreetal amount within eight weeks.

4. The application stands disposed of.

(G. A. SANAP, J.) manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 25/08/2023 11:15:07