V.I.D.C. Thr. Chief Exe. ... vs Champat Parasram Gayakwad And ...
2023 Latest Caselaw 9112 Bom

                                                                  1                                caf1629.2023..odt

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

                                          CIVIL APPLICATION (CAF) NO. 1629 OF 2023
                     (Vidarbha Irrigation Development Corporation...Versus....Champat Parasram Gayakwad 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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                                             Ms. Ashwini Athalye, Advocate for the appellant.
                                             Mr. M.A. Kadu, AGP for respondent Nos. 4& 5/State.

                                                               CORAM : G. A. SANAP, J.

DATED : AUGUST 31, 2023

1. Heard.

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

3. Learned AGP waives service of notice on behalf of respondent Nos.4 and 5/State.

CIVIL APPLICATION (CAF) NO. 1630 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 7.10.2021, passed by 2 nd Joint Civil Judge, Senior Division, Yavatmal, in L.A.C. No. 537/2017.

The application stands disposed of, accordingly.

JUDGE Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 31/08/2023 19:43:50