V.I.D.C., Through Executive ... vs Sapan Bhavarilal Choriya And ...
2023 Latest Caselaw 9056 Bom

2023:BHC-NAG:13012


                                                         1                1089.caf.1777.2023

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

                         CIVIL APPLICATION (CAF) NO. 1777 OF 2023
                                                 IN
                              FIRST APPEAL (st.) NO.940 OF 2023
                       Vidarbha Irrigation Development Corporation, Yavatmal
                                                 VS.
                              Shri Sapan Bhavarilal Choriya 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 A. J. Gohokar, Advocate for the appellant
              Mr M. A. Kadu, AGP for the respondent Nos.2 and 3/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 Nos. 2 and 3/State.

CIVIL APPLICATION NO. 1778 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, 2 1089.caf.1777.2023

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and decree dated 27.02.2020 passed by the Civil Judge Senior Division, Yavatmal in Land Acquisition Case No. 07 of 2015.

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 15:59:15