V.I.D.C.,Thr. Its Executive ... vs Pushpabai W/O Tukaram Kakde And ...
2023 Latest Caselaw 8752 Bom

                                                                       1                1083.caf.1489.2023

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.
                                 CIVIL APPLICATION (CAF) NO. 1489 OF 2023 IN
                                       FIRST APPEAL (ST.) NO. 9268 OF 2023
                    Vidarbha Irrigation Development Corporation, Yavatmal VS. Pushpabai Tukaram
                                                   Kakde & others
                  _______________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                 and Registrar's Orders.
                          Mr J. B. Kasat, 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 four weeks.

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

CIVIL APPLICATION No.1490 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 award dated 30.06.2022 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 17:46:42