V. I. D. C. Through Executive ... vs Shri Suryakant Vitthal Tipanwar ...
2023 Latest Caselaw 8720 Bom

  2023:BHC-NAG:12658



                                                               1                                 952.caf136.2022..odt


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

                                            CIVIL APPLICATION (CAF) NO. 136 OF 2022
                                                              IN
                                              FIRST APPEAL STAMP NO. 5986 OF 2021
                    (VIDC through Executive Engineer, Bembla Canal Project, Yavatmal....Versus...sHRI Suryakant Vitthal
                                                         Tipanwar 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. C.J. Dhumane, Advocate for the appellant.
                                             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. 137 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 24.04.2019 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 18:52:02