V.I.D.C. Thr. Chief Exe. ... vs Tarabai W/O Kisan Khadse And ...
2023 Latest Caselaw 8754 Bom

                                                                        1                           1091.caf.1516.2023

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.
                                      CIVIL APPLICATION (CAF) NO. 1516 OF 2023 IN
                                          FIRST APPEAL (ST.) NO. 13144 OF 2022
                   Vidarbha Irrigation Development Corporation, Yavatmal VS. Tarabai Kisan Khadse & oth.
                  _______________________________________________________________
                 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 appellant
                          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.1517 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 15.09.2021 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 17:49:29