V.I.D.C. Thr. Exe. Engineer, ... vs Vijay Manohar Lad And Others
2023 Latest Caselaw 9088 Bom

                                                                  1                                caf1637.2023..odt

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

                                           CIVIL APPLICATION (CAF) NO. 1637 OF 2023
                      (Vidarbha Irrigation Development Corporation, thr its Executive Engineer, Nimna Painganga Project
                                          Division Yavatmal...Versus... Vijay Manohar Lad and others.)
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                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
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                                             Mr. A. Gohokar, Advocate for the appellant.
                                             Mr. M.A. Kadu, AGP for respondent Nos. 2 & 3/State.

                                                               CORAM : G. A. SANAP, J.

DATED : AUGUST 31, 2023

Heard.

Issue notice to the respondents, returnable within six weeks.

Learned AGP waives service of notice on behalf of respondent Nos.2 and 3/State.

CIVIL APPLICATION (CAF) NO. 1638 OF 2023

1. Heard learned advocate for the appellant.

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

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 17.12.2019, passed by 2 nd Joint Civil Judge, Senior Division, Yavatmal, in L.A.C. No. 232/2012.

The application stands disposed of, accordingly.

JUDGE Signed by: Mr. R. S. Belkhede Belkhede Designation: PA To Honourable Judge Date: 01/09/2023 19:21:42