Executive Engineer Nimn ... vs Shri Vijaykumar Shyamraoji Omkar ...
2023 Latest Caselaw 9078 Bom

2023:BHC-NAG:13028


                                                            1/2                     1149-caf 1941.2023

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

                           CIVIL APPLICATION (F) NO. 1941 OF 2023
                                             IN
                           FIRST APPEAL (STAMP) NO. 3491 OF 2023
                             EXECUTIVE ENGINEER (BEMBLA PROJECT), YAVATMAL
                                                      VS.
                 SHRI VIJAYKUMAR SHYAMRAOJI OMKAR (DEAD) THROUGH LRs. 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.6 and 7.

CIVIL APPLICATION (F) NO. 1942 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 1149-caf 1941.2023

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 03/12/2021 passed by the 2nd Joint Civil Judge Senior Division, Yavatmal, in L.A.C. No.512 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 16:37:18