Executive Engineer, Vidarbha ... vs Huinyed @ Hussainali S/O Shabir ...
2023 Latest Caselaw 9061 Bom

2023:BHC-NAG:13014


                                                         1                1148.caf.1932.2023

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

                        CIVIL APPLICATION (CAF) NO. 1932 OF 2023
                                                 IN
                             FIRST APPEAL (st.) NO.4245 OF 2022
              Executive Engineer, Vidarbha Irrigation Development Corporation, Akola
                                                VS.
                      Huinyed @ Hussainali S/o. Shabir Hussain 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 Ritesh Kalara, 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 Nos. 2/State.

CIVIL APPLICATION NO. 1933 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 1148.caf.1932.2023

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 09.08.2019 passed by the Civil Judge Senior Division, Akola in Land Acquisition Case No. 147 of 2013.

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 16:03:31