V..I.D.C., Through Executive ... vs Devrao Shyamrao Maraskhole And ...
2023 Latest Caselaw 9073 Bom

                                                    1/2                     1133-caf 1887.2023

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

                   CIVIL APPLICATION (F) NO. 1887 OF 2023
                                     IN
                  FIRST APPEAL (STAMP) NO. 21051 OF 2022
                            VIDC THROUGH EXECUTIVE ENGINEER,
             NIMN PAINGANGA PROJECT DIVISION (BEMBLA PROJECT) YAVATMAL
                                              VS.
                     SHRI DEVRAO SHYAMRAO MARASKHOLE 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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Mr. Aditya Gohokar, 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. 1888 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 1133-caf 1887.2023

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 23/01/2020 passed by the Joint Civil Judge Senior Division, Yavatmal, in L.A.C. No.262 of 2017.

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 16:25:47