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V.I.D.C. Thr. Exe. Engineer, ... vs Satishkumar Asanandji Khanduja ...
2023 Latest Caselaw 8788 Bom

Citation : 2023 Latest Caselaw 8788 Bom
Judgement Date : 28 August, 2023

Bombay High Court
V.I.D.C. Thr. Exe. Engineer, ... vs Satishkumar Asanandji Khanduja ... on 28 August, 2023
Bench: G. A. Sanap
                                                                                                  1                                  10-CAF No.587.2023




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

                                     CIVIL APPLICATION (CAF) NO. 587 OF 2023
                                                        IN
                                       FIRST APPEAL (ST.) NO. 6740 OF 2021

                          Vidarbha Irrigation Development Corporation and another
                                                    ..VS..
                                Satishkumar Asanandji Khanduja and others
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Mrs. Anjali A. Joshi, Advocate for applicants/appellants.
                                               Ms. T.H. Udeshi, AGP for respondent Nos.5 and 6.



                                                             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. 6742 OF 2021

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

6. Learned AGP waives service of notice on behalf of respondent Nos.5 and 6.

CIVIL APPLICATION (CAF) (ST.) NO. 6745 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 30.09.2019 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 11:28:50

 
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