V.I.D.C. Thr. Exe. Engineer ... vs Deola Ramji Rathod (Dead) Thr. ...
2023 Latest Caselaw 8951 Bom

                                                  1                 6.caf.2107.2023

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

              CIVIL APPLICATION (CAF) NO. 2107 OF 2023
                                      IN
                  FIRST APPEAL (st.) NO. 8111 OF 2021
            Vidarbha Irrigation Development Corporation, Yavatmal
                                      VS.
              Deola Ramji Rathod (dead) through LR's and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Mr C. J. Dhumane, Advocate for the appellant
          Mr M. A. Kadu, AGP for the State

                          CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

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

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

CIVIL APPLICATION NO. 2108 OF 2023

4. Heard learned Advocate for the appellant.

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

6. 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 2 6.caf.2107.2023

impugned judgment and decree dated 27.02.2019 passed by the Civil Judge Senior Division, Darwha in Land Acquisition Case No. 80 of 2010.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 30/08/2023 19:26:56