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) V.I.D.C., Thr. Chief Exe. ... vs Sau. Sucheta Madhusudan Onkar And ...
2023 Latest Caselaw 8993 Bom

Citation : 2023 Latest Caselaw 8993 Bom
Judgement Date : 31 August, 2023

Bombay High Court
) V.I.D.C., Thr. Chief Exe. ... vs Sau. Sucheta Madhusudan Onkar And ... on 31 August, 2023
Bench: G. A. Sanap
                                                                                                              1                                 1166-CAF No.2059.2023


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                   CIVIL APPLICATION (CAF) NO. 2059 OF 2023 IN
                                                        FIRST APPEAL (ST.) NO. 9869 of 2023
                     VIDC through the Executive Engineer, Nimna Painganga Project Division, (Bembla
                         Project), Yavatmal ..VS.. Sau. Sucheta Madhusudan Onkar and others)
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                  Mr. A.M. Kukday, Advocate for applicant/appellant.
                                                  Mr. M.A. Kadu, AGP for respondent Nos.2 and 3.

                                                                CORAM : G.A. SANAP, J.

DATED : 31st AUGUST, 2023 Heard.

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

3. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION (CAF) NO. 2060 OF 2023.

3. Heard learned Advocate for the appellant.

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

5. 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 the impugned judgment and award dated 20.08.2021 passed by the 4th Joint Civil Judge, Senior Division, Yavatmal in Land Acquisition Reference No. 254 of 2017.

The application stands disposed of, accordingly.

(G.A. SANAP, J.) Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 01/09/2023 11:02:04

 
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