Citation : 2023 Latest Caselaw 10556 Bom
Judgement Date : 11 October, 2023
2023:BHC-NAG:15084
1 23.caf.3146.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 3146 OF 2023
IN
FIRST APPEAL NO. 587 OF 2022
Vidarbha Irrigation Development Corporation, Amravati
VS.
Dnyaneshwar Pandurnagji Anasane and others
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Ms Ashwini Athalye, Advocate for the appellant
Ms Prachi Joshi, AGP for the State/respondent Nos.2 and 3
Mr. D. D. Yawle, Advocate for respondent No.1
CORAM : G.A. SANAP, J.
DATE : OCTOBER 11, 2023.
Heard.
2. This is an application for grant of stay to the effect and operation of judgment and decreee dated 22.03.2021 passed by learned Joint Civil Judge Senior Division, Achalpur in Land Acquisition Case No. 115 of 2017.
3. Learned Advocate for the appellant submits that cheque amount is ready and the same can be deposited within a week.
4. In view of the reasons stated in the application, subject to deposit of amount of compensation within one week, there shall be stay to the execution of the impugned 2 23.caf.3146.2023
judgment and decreee dated 22.03.2021 passed by learned Joint Civil Judge Senior Division, Achalpur in Land Acquisition Case No. 115 of 2017 till final disposal of the appeal.
5. The civil application stands disposed of, accordingly.
(G. A. SANAP, J.)
Namrata
Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 13/10/2023 15:45:32
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