Citation : 2023 Latest Caselaw 9079 Bom
Judgement Date : 31 August, 2023
1/2 1153-caf 1949.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (F) NO. 1949 OF 2023
IN
FIRST APPEAL (STAMP) NO. 3025 OF 2023
EXECUTIVE ENGINEER NIMN PAINGANGA PROJECT,
BEMBLA CANAL, DIVISION YAVATMAL AND ANOTHER
VS.
SHRI KISHOR GAJANANRAO JAGTAP 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. 1950 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 1153-caf 1949.2023
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 13/12/2021 passed by the Civil Judge Senior Division, Yavatmal, in L.A.C. No.763 of 2012.
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 16:38:16
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