V.I.D.C Through Its Executive ... vs Gajanan Sadashivrao Mahindre And ...
2023 Latest Caselaw 8744 Bom

                                                                       1                          1061.caf.1321.2023

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.
                                   CIVIL APPLICATION (CAF) NO.1321 OF 2023 IN
                                       FIRST APPEAL (St.). NO. 20025 OF 2022
                        V.I.D.C. through its Executive Engineer, Yavatmal VS. Gajanan Sadashivrao
                                                   Mahindre and others.
                  _______________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                 and Registrar's Orders.
                          Ms Anjali Agrawal, Adv. H/f Ms Ashwini S. Athalye, Advocate for the appellants
                          Mr M. A. Kadu, AGP for the State

                                                  CORAM : G.A. SANAP, J.

DATE : AUGUST 25, 2023.

Heard.

2. Issue notice to the respondents, returnable within four weeks.

3. Learned AGP waives service of notice on behalf of State.

CIVIL APPLICATION No.1322 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 decree dated 13.04.2022 is granted subject to deposit of the entire amount of compensation within ten 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 17:39:28