V.I.D.C. Thr. Chief Exe. ... vs Dhondba Banduji Etankar And ...
2023 Latest Caselaw 9098 Bom

2023:BHC-NAG:13081


                                                         1                     1001 caf 2756.22..odt

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

                                   CIVIL APPLICATION NO.2756 OF 2022
                                                   IN
                                    FIRST APPEAL ST NO. 13872 OF 2022
                                                   V.I.D.C.
                                                     .Vs.
                                         Dhondba Banduji Etankar and ors.
         _______________________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
         and Registrar's Orders.
                                      Ms Ashwini Athalye, Advocate for the appellant.
                                      Shri M.A. Kadu, AGP for respondent Nos. 2 and 3.

                                          CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard.

2. Issue notice to the respondents, returnable within six weeks.

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

CIVIL APPLICATION NO.2757 OF 2022 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 impugned judgment and decree dated 07/09/2021 passed by the 2 nd 2 1001 caf 2756.22..odt

Joint Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.130/2017.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 02/09/2023 11:30:08