Executive Engineer, Vidarbha ... vs Bapurao S/O Sampat Parekar (Dead) ...
2023 Latest Caselaw 9148 Bom

                                                1                1091.caf.1784.2023

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

               CIVIL APPLICATION (CAF) NO. 1784 OF 2023
                                        IN
                    FIRST APPEAL (st.) NO.4359 OF 2022
     Executive Engineer, Vidarbha Irrigation Development Corporation, Akola
                                       VS.
           Bapurao S/o. Sampat Parekar (dead) through LR's and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
     Mr Ritesh Kalra, Advocate for the appellant
     Mr M. A. Kadu, AGP for the respondent Nos.2 and 3/State


                            CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 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/State.

CIVIL APPLICATION NO. 1785 OF 2023

4. Heard learned Advocate for the appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, 2 1091.caf.1784.2023

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and decree dated 15.02.2019 passed by the Civil Judge Senior Division, Akola in Land Acquisition Case No. 89 of 2013.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 16:04:02