Citation : 2023 Latest Caselaw 9071 Bom
Judgement Date : 31 August, 2023
1/2 1175-caf 2123.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (F) NO. 2123 OF 2023
IN
FIRST APPEAL (STAMP) NO. 7863 OF 2023
EXECUTIVE ENGINEER, BEMBLA CANAL DIVISION, YAVATMAL
VS.
DNYANESHWAR MARATRAO UGE AND OTHERS
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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.2 and 3.
CIVIL APPLICATION (F) NO. 2124 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 1175-caf 2123.2023
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 06/12/2021 passed by the 3rd Joint Civil Judge Senior Division, Yavatmal, in L.A.C. No.35 of 2015.
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 16:23:09
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