Executive Engineer, Nimn ... vs Vilas Manikrao Wankhade Through ...
2023 Latest Caselaw 9069 Bom

2023:BHC-NAG:13020


                                                            1/2                     1174-caf 2121.2023

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR

                           CIVIL APPLICATION (F) NO. 2121 OF 2023
                                             IN
                           FIRST APPEAL (STAMP) NO. 5707 OF 2023
                 EXECUTIVE ENGINEER NIMN PAINGANGA PROJECT BEMBLA CANAL YAVATMAL
                                                      VS.
            VILAS MANIKRAO WANKHADE(DEAD) THROUGH VAISHALI VILASRAO WANKHADE & ORS

        ----------------------------------------------------------------------------------------------

Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Ms. Ira Khisti, Advocate for applicant. Mr. M. A. Kadu, AGP for respondent State.

                                           CORAM            :     G. A. SANAP J.
                                           DATE             :     31/08/2023

Issue notice to the respondents, returnable within six weeks.

2. Learned AGP waives service of notice on behalf of respondent Nos.4 and 5.

CIVIL APPLICATION (F) NO. 2122 OF 2023 (STAY APPLICATION)

Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated in the application.

KOLHE 2/2 1174-caf 2121.2023

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 the impugned judgment and award dated 08/12/2021 passed by the Civil Judge Senior Division, Yavatmal, in L.A.C. No.353 of 2016.

4. The application stands disposed of, accordingly.

[ G. A. SANAP, J. ]

Signed by: Mr. Ravikant KOLHEKolhe Designation: PA To Honourable Judge Date: 01/09/2023 16:22:09