Citation : 2023 Latest Caselaw 10223 Bom
Judgement Date : 4 October, 2023
2023:BHC-NAG:14529
-1- 17.CAF.2413.2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO. 2413 OF 2021
IN
FIRST APPEAL NO. 17 OF 2023
Executive Engineer, Purna Medium Project, Achalpur, Amravati
Vs.
Ambadas S/o. Ganesh Khatekar & Ors.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. I.P. Khisti, Advocate for the Applicant/Appellant.
Mr. R.J. Shinde, Advocate for Respondent No.1.
Ms. T.H. Udeshi, AGP for Respondent Nos.2 & 3.
CORAM : G. A. SANAP, J.
DATED : 4th OCTOBER, 2023.
Heard learned advocates for the parties.
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 six weeks, there shall be stay to the execution of the impugned judgment and award dated 20.04.2019 passed by the Joint Civil Judge (Senior Division), Achalpur in L.A.R. No.13/2012.
4. The application stands disposed of, accordingly. FIRST APPEAL NO. 17 OF 2023
5. Paper-book be filed within six weeks.
6. Stand over after six weeks.
(G. A. SANAP, J.)
Signed by: Mr. Vijay Kumar Vijay
Designation: PA To Honourable Judge Date: 05/10/2023 19:11:19
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