The Executive Engineer, Bembla ... vs Yadav Maroti Darunde (Dead) Thr. ...
2023 Latest Caselaw 9152 Bom

                                                1                1152.caf.1947.2023

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

                CIVIL APPLICATION (CAF) NO. 1947 OF 2023
                                       IN
                     FIRST APPEAL (st.) NO.3775 OF 2023
                        The Executive Engineer, Yavatmal
                                      VS.
               Yadav Maroti Darunde (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 Tariq Zaheer, Advocate for the appellant
     Mr M. A. Kadu, AGP for the respondent Nos.15 and 16/State


                            CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 2023.

Heard.

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

3. Learned AGP waives service of notice on behalf of respondent Nos. 15 and 16/State.

CIVIL APPLICATION NO.1 948 OF 2023

4 Heard learned Advocate for the appellant. 5 Perused the application. The reasons have been stated in the application.

                                                                  2                    1152.caf.1947.2023


                                      6          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 and decree dated 25.01.2022 passed by the Civil Judge Senior Division, Yavatmal in Land Acquisition Case No. 289 of 2012. 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 16:18:42