V.I.D.C. Thr. Exe. Engineer, ... vs Vilas Uderao Jadhav And Others
2023 Latest Caselaw 9092 Bom

  2023:BHC-NAG:13065



                                                                  1                                caf1709.2023..odt

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

                                           CIVIL APPLICATION (CAF) NO. 1709 OF 2023
                   (VIDC through its Executive Engineer, Yavatmal Project Constructions Division, Yavatmal...Versus...Vilas
                                                        Uderao jadhav and ohters.)
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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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                                             Ms. A. Athalye, 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. 1710 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 dated 01.10.2019, passed by Civil Judge, Senior Division, Yavatmal, in L.A.C. No. 6/2010.

The application stands disposed of, accordingly.

JUDGE Signed by: Mr. R. S. Belkhede Belkhede Designation: PA To Honourable Judge Date: 01/09/2023 19:27:11