Citation : 2023 Latest Caselaw 9093 Bom
Judgement Date : 31 August, 2023
1 caf1677.2023..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (CAF) NO. 1677 OF 2023
(VIDC through its Executive Engineer, Nimna Painganga Project, Yavatmal...Versus...Ramdas Hanuman
Ingole (dead) thr LRs 1A - Sagar Ramdas Ingole)
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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. 1678 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 23.08.2021, passed by 2 nd Joint Civil Judge, Senior Division, Yavatmal, in L.A.C. No. 400/2017.
The application stands disposed of, accordingly.
JUDGE Signed by: Mr. R. S. Belkhede Belkhede Designation: PA To Honourable Judge Date: 01/09/2023 19:24:32
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