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V.I.D.C. Thr. Exe. Engineer, ... vs Shri Rangrao Ganpatrao Thakare ...
2023 Latest Caselaw 8716 Bom

Citation : 2023 Latest Caselaw 8716 Bom
Judgement Date : 25 August, 2023

Bombay High Court
V.I.D.C. Thr. Exe. Engineer, ... vs Shri Rangrao Ganpatrao Thakare ... on 25 August, 2023
Bench: G. A. Sanap
  2023:BHC-NAG:12654



                                                                  1                              957caf311.2022..odt


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

                                            CIVIL APPLICATION (CAF) NO. 311 OF 2022
                                                             IN
                                             FIRST APPEAL STAMP NO. 8351 OF 2021
                    (VIDC thr Executive engineer, Medium Project Division, Yavatmal....Versus...Shri Rangrao Ganpatrao
                                                          Thakare 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. C.J. Dhumane, Advocate for the appellant.
                                             Mr. R.J. Shinde, Advocate for respondent No. 1
                                             Mr. M.A. Kadu, A.G.P. for respondent Nos. 2 & 3/State.

                                                               CORAM : G. A. SANAP, J.

DATED : AUGUST 25, 2023

1. Heard.

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

3. Mr. M.A. Kadu, learned Assistant Government Pleader waives service of notice for respondent Nos. 2& 3.

Civil Application (CAF) No. 312 of 2022

1. Heard learned advocate for the appellant.

2. For the reasons stated in the application, stay to the execution of the judgment and award dated 28.09.2018 is granted subject to deposit of the entire amount of compensation within nine weeks.

3. The application stands disposed of, accordingly.

JUDGE

Signed by: Mr. R. S. Belkhede Belkhede Designation: PA To Honourable Judge Date: 25/08/2023 18:41:52

 
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