Citation : 2023 Latest Caselaw 9004 Bom
Judgement Date : 31 August, 2023
1/2 1270-caf 2539.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (F) NO. 2539 OF 2023
IN
FIRST APPEAL (STAMP) NO. 1763 OF 2023
THE EXECUTIVE ENGINEER, AMRAVATI MEDIUM PROJECT DIVISION
VS.
PRAKASH VISHNUPANT DONADKAR AND OTHERS
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.
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Mr. P. B. Patil, Advocate for applicant. Mr. M. A. Kadu, AGP for respondent State.
CORAM : G. A. SANAP J.
DATE : 31/08/2023
Issue notice to the respondents, returnable within six weeks.
2. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.
CIVIL APPLICATION (F) NO. 2540 OF 2023 (STAY APPLICATION)
Heard learned Advocate for the appellant.
2. Perused the application. The reasons have been stated in the application.
KOLHE 2/2 1270-caf 2539.2023
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 the impugned judgment and award dated 30/07/2022 passed by the Civil Judge Senior Division, Achalpur, District Amravati in L.A.C. No.41 of 2013.
4. The application stands disposed of, accordingly.
[ G. A. SANAP, J. ]
Signed by: Mr. Ravikant KOLHEKolhe Designation: PA To Honourable Judge Date: 01/09/2023 11:26:22
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