V.I.D.C. Thr. Its Executive ... vs Mahadeorao Sitaramji Pachpor And ...
2023 Latest Caselaw 8696 Bom

                                                                  1                         7 fa 562.23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                          FIRST APPEAL NO. 562 OF 2023
                                      VIDC, through its Executive Engineer, Amravati and another
                                                                 .Vs.
                                        Mahadeorao Sitaramji Pachpor (Deceased) through Lrs.
                   _______________________________________________________________________
                 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 for the appellants.
                                              Shri M.A. Kadu, 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 ST NO.1806/2022

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 16/03/2020 passed by Civil Judge Senior Division, Achalpur, in Land Acquisition Case No.101/2015 is granted subject to a condition that the appellants shall deposit the decretal amount within eight weeks.

(G. A. SANAP, J.) manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 25/08/2023 17:11:41