V.I.D.C., Through Its Executive ... vs Shri. Dada Doma Shende And Others
2023 Latest Caselaw 8859 Bom

                                                 1                      39 caf 2018.23.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

                          CIVIL APPLICATION NO.2018 OF 2023
                                          IN
                           FIRST APPEAL ST NO. 1555 OF 2023
           V.I.D.C. through Executive Engineer, Yavatmal Dist. Yavatmal and another
                                            .Vs.
                               Shri Dada Doma Shende and ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Shri M.A. Kadu, Advocate for the appellants.
                             Shri S.V. Ingole, Advocate for the respondent Nos.1 and 2.

                                  CORAM : G.A. SANAP, J.

DATE : 29/08/2023

Heard.

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

3. Shri S.V. Ingole, learned Advocate waives service of notice on behalf of respondent Nos.1 and 2. CIVIL APPLICATION NO.2019 of 2023 Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated in the application.

3. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 30/10/2021 passed by 2 39 caf 2018.23.odt

the Joint Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.273/2016.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 31/08/2023 12:17:42