Citation : 2023 Latest Caselaw 8743 Bom
Judgement Date : 26 August, 2023
1 1097.caf.1532.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 1532 OF 2023 IN
FIRST APPEAL (ST.) NO. 12018 OF 2021
Executive Engineer, Amravati VS. Devidas Akarmaji Gayakwad & oth.
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Ms I. P. Khisti, Advocate for the appellant
Mr M. A. Kadu, AGP for State
CORAM : G.A. SANAP, J.
DATE : AUGUST 25, 2023.
Heard.
2. Issue notice to the respondents, returnable within eight weeks.
3. Learned AGP waives service of notice on behalf of State.
CIVIL APPLICATION No.1533 of 2023
4. Heard learned Advocate for the appellant.
5. For the reasons stated in the application, stay to the execution of the judgment and order dated 08.02.2019 is granted subject to deposit of the entire amount of compensation within nine weeks.
6. 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 17:35:20
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