V.I.D.C. Thr. Exe. Engineer, ... vs Bandu Narayan Piprade And Others
2023 Latest Caselaw 10399 Bom

  2023:BHC-NAG:14898
                                                                   -1-                         36.CAF.41.2020.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR
                                      CIVIL APPLICATION (CAF) NO. 41 OF 2020
                                                        IN
                                         FIRST APPEAL ST. NO. 1835 OF 2019
                   VIDC through its Executive Engineer, Yavatmal Vs. Bandu Narayan Piprade & 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. A.S. Athalye, Advocate for the Applicant/Appellant.
                                        Ms. T.H. Udeshi, AGP for Respondent Nos.2 & 3.

                                                   CORAM : G. A. SANAP, J.

DATED : 9th OCTOBER, 2023.

It is seen that the stay was not granted in the matter prior to the order dated 26th September, 2023. Therefore, there was no question of continuation of any stay.

2. Learned advocate for the appellant submits that the entire amount of compensation with other benefits has been deposited. This fact is reflected in the record.

3. Accordingly, stay is granted to the execution of the impugned judgment and award dated 14.12.2017 till disposal of the appeal.

4. The application stands disposed of, accordingly.

CIVIL APPLICATION (CAF) NO. 40 OF 2020

5. Issue fresh notice to respondent No.1, returnable within four weeks.

6. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

(G. A. SANAP, J.) Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Vijay Date: 10/10/2023 19:44:08