V.I.D.C. Thr. Exe. Engineer, ... vs Bhaurao Ganpat Nagose (Dead) Thr. ...
2023 Latest Caselaw 9105 Bom

2023:BHC-NAG:13082


                                                         1                     1006 caf 2819.22.odt

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

                                   CIVIL APPLICATION NO.2819 OF 2022
                                                   IN
                                    FIRST APPEAL ST NO. 13172 OF 2022
                                                V.I.D.C.
                                                   .Vs.
            Bhaurao Ganpat Nagose (Dead) through its LR's 1 Smt. Banabai Bhaurao Nagose 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. 5 and 6.
                                      Shri S.V. Ingole, Advocate for respondent Nos.1, 2A to 2C,
                                      3 and 4A to 4E.

                                          CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard.

2. Issue notice to the respondents.

3. Shri S.V. Ingole, learned Advocate waives service of notice on behalf of respondent Nos. 1, 2A to 2C, 3 and 4A to 4E.

4. Learned AGP waives service of notice on behalf of respondent Nos.5 and 6.

5. Stand over after three weeks. CIVIL APPLICATION NO.2820 OF 2022 Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated 2 1006 caf 2819.22.odt

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 03.09.2021 passed by the 4 th Joint Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.22/2016.

6. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 02/09/2023 11:31:45