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The Executive Engineer, Nimna ... vs Shri Suryakant Vitthal Tipanwar ...
2023 Latest Caselaw 8727 Bom

Citation : 2023 Latest Caselaw 8727 Bom
Judgement Date : 25 August, 2023

Bombay High Court
The Executive Engineer, Nimna ... vs Shri Suryakant Vitthal Tipanwar ... on 25 August, 2023
Bench: G. A. Sanap
                                                               1                                 955caf207.2022..odt


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

                                            CIVIL APPLICATION (CAF) NO. 207 OF 2022
                                                              IN
                                              FIRST APPEAL STAMP NO. 5983 OF 2021
                   (Executive Engineer, Nimn Painganga Project, Yavatmal....Versus...Shri Suryakant Vitthal Tipanwar 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. 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. 208 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 05.04.2019 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 18:47:55

 
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