Citation : 2023 Latest Caselaw 8722 Bom
Judgement Date : 25 August, 2023
1 924..fa601.2023..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
FIRST APPEAL NO. 601 OF 2023
(Executive Engineer, Amravati Medium Project Division, Amravati....Versus...Shri Shankar S/o.
Keshavrao Aande 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. N.M. Gaidhane, 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. 2008 of 2023
1. Heard learned advocate for the appellant.
2. For the reasons stated in the application, stay to the execution of the judgment and decree dated 11.02.2020 is granted subject to deposit of the entire amount of compensation within nine weeks.
3. The application stands disposed of, accordingly.
JUDGE
Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 25/08/2023 18:53:14
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!