V.I.D.C., Through Its Executive ... vs Govinda Parashram Mandhare And ...
2023 Latest Caselaw 9049 Bom

2023:BHC-NAG:12993


                                                         1                     1134 caf 1893.23.odt..odt

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

                                   CIVIL APPLICATION NO.1893 OF 2023
                                                  IN
                                   FIRST APPEAL ST NO. 21977 OF 2022
                                                   V.I.D.C.
                                                     .Vs.
                                          Govinda Parashram Mandhare
         _______________________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
         and Registrar's Orders.
                                      Ms Ashwini Athalye, Advocate for the appellant.
                                      Shri M.A. Kadu, AGP for respondent Nos. 2 and 3.

                                          CORAM : G.A. SANAP, J.

DATE : 31/08/2023

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 NO.1894 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 decree dated 18.06.2021 passed by 2 1134 caf 1893.23.odt..odt

the Civil Judge, Senior Division Kelpur in Land Acquisition Case No.93/2014.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 15:14:10