V.I.D.C. Thr. Exe. Engineer, ... vs Shri Digambar Tukaram Panchore ...
2023 Latest Caselaw 9130 Bom

                                                 1               974 caf 2200.22.odt.stay.odt

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

                          CIVIL APPLICATION NO.2200 OF 2022
                                          IN
                           FIRST APPEAL ST NO. 8141 OF 2021
                  V.I.D.C. through Executive Engineer,Yavatmal Dist. Yavatmal
                                              .Vs.
                           Shri Digambar Tukaram Panchore and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Shri C.J.Dhumane, 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.2201 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 11/12/2018 passed by 2 974 caf 2200.22.odt.stay.odt

the Civil Judge, Senior Division Yavatmal in Land Acquisition Case No.63/2008.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 14:01:46