V.I.D.C. Thr. Exe. Engineer, ... vs Ramkrushna Mahadeo Pote And ...
2023 Latest Caselaw 8775 Bom

2023:BHC-NAG:12841


                                                                                                             1                                  5-CAF No.518.2022




                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH : NAGPUR

                                             CIVIL APPLICATION (CAF) NO. 518 OF 2022
                                                                IN
                                               FIRST APPEAL (ST.) NO. 6702 OF 2021

                               Vidarbha Irrigation Development Corporation and another
                                                         ..VS..
                             Ramkrushna Mahadeorao Pote (Dead) through LRs. and others
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        Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
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                                                       Mrs. Anjali A. Joshi, Advocate for applicants/appellants.
                                                       Ms. T.H. Udeshi, AGP for respondent Nos.3 and 4.


                                                                     CORAM : G.A. SANAP, J.

DATED : 28th AUGUST, 2023

Heard.

2. This is an application seeking leave to file an appeal by arraying the acquiring body as a party appellants.

3. In view of the reasons stated in the application, leave as prayed for is granted.

4. The application stands disposed of.

CIVIL APPLICATION (CAF) (ST.) NO. 6705 OF 2021

5. Issue notice to the respondents, returnable within six weeks.

6. Learned AGP waives service of notice on behalf of respondent Nos.3 and 4.

CIVIL APPLICATION (CAF) (ST.) NO. 6707 OF 2021

7. Heard learned Advocate for the appellants.

8. For the reasons stated in the application, stay to the execution of the judgment and order dated 04.12.2019 is granted subject to deposit of the entire amount of compensation within eight weeks.

9. The application stands disposed of, accordingly.

(G.A. SANAP, J.)

Kirtak

Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 30/08/2023 11:04:02