V.I.D.C., Through Executive ... vs Ambadas Hari Lalsare And Others
2023 Latest Caselaw 8740 Bom

2023:BHC-NAG:12702


                                                          1                    1054.caf.978.2023

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

                             CIVIL APPLICATION (CAF) NO.978 OF 2023
                                                   IN
                               FIRST APPEAL (St.). NO. 21029 OF 2022
                              V.I.D.C., through Executive Engineer, Yavatmal
                                                   VS.
                                     Ambadas Hari Lalsare and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
              Mr A. J. Gohokar, Advocate for the appellant
              Mr A. B. Nakshane, Advocate for the respondent No.1
              Mr M. A. Kadu, AGP for the State

                                      CORAM : G.A. SANAP, J.

DATE : AUGUST 25, 2023.

Heard Mr A. J. Gohokar, Advocate for the appellant, learned Advocate Mr. A. B. Nakshane Advocate for the respondent No.1 and learned AGP Mr M. A. Kadu for the State.

2. Learned Advocate for the respondents submitted that Court may pass appropriate order.

3. There is a delay of 204 days in filing an appeal. The reasons have been stated in the application. The reasons are sufficient to condone the delay. Accordingly, the application is allowed.

4. The delay of 204 days delay caused in filing the appeal stands condoned.

2 1054.caf.978.2023

5. The appeal be registered.

6. The application stands disposed of, accordingly.

CIVIL APPLICATION No.979 of 2023

7. Heard learned Advocate for the appellant.

8. For the reasons stated in the application, stay to the execution of the judgment and award dated 03.03.2020 is granted subject to deposit of the entire amount of compensation within nine weeks.

9. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 28/08/2023 17:32:41