V.I.D.C. Thr. Exe. Engineer, Vana ... vs Smt. Meenakshi Krushnakumar ...
2023 Latest Caselaw 9050 Bom

2023:BHC-NAG:13006


                                                          1              998.caf.2579.2022

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

                        CIVIL APPLICATION (CAF) NO. 2579 OF 2022
                                                IN
                             FIRST APPEAL (st.) NO.8499 OF 2021
                      Vidarbha Irrigation Development Corporation, Buldhana
                                                VS.
                      Smt Meenakshi Krushnakumar Jhunjhunwala and another
         _______________________________________________________________
        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 respondent No.2/State


                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 2023.

Heard.

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

3. Learned AGP waives service of notice on behalf of respondent No. 2 /State.

CIVIL APPLICATION NO.2580 OF 2022

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, 2 998.caf.2579.2022

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned common judgment and decree dated 30.08.2018 passed by the Adhoc District Judge-1, Akot, District Akola in LAR No. 266 of 2005, 267 of 2005, 268 of 2005, 279 of 2005, 281 of 2005 and 282 of 2005.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 15:46:19