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V.I.D.C. Thr. Exe. Engineer, ... vs Niranjan Maroti Niranje And ...
2023 Latest Caselaw 9057 Bom

Citation : 2023 Latest Caselaw 9057 Bom
Judgement Date : 31 August, 2023

Bombay High Court
V.I.D.C. Thr. Exe. Engineer, ... vs Niranjan Maroti Niranje And ... on 31 August, 2023
Bench: G. A. Sanap
                                                 1                     1106 caf 1805.23.odt..odt

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

                          CIVIL APPLICATION NO.1805 OF 2023
                                          IN
                           FIRST APPEAL ST NO. 1814 OF 2019
           V.I.D.C. through Executive Engineer, Bembla Irrigation Division, Yavatmal
                                            .Vs.
                               Niranjan Maroti Naranje and ors.
_______________________________________________________________________
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 A.B. Nakshane, Advocate for respondent No.1.
                             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.

3. Shri A.B. Nakshane, learned Advocate waives service of notice on behalf of respondent No.1.

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

5. Stand over after three weeks. CIVIL APPLICATION NO.1806 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, 2 1106 caf 1805.23.odt..odt

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 03.04.2018 passed by the Joint Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.202/2012.

6. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 16:00:05

 
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