V.I.D.C. Thr. Exe. Engineer, ... vs Prabhakar S/O Bajiraoji Dhuldhar ...
2023 Latest Caselaw 10580 Bom

                                                                                 1                           50.fa.994.2022

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

                                            FIRST APPEAL NO. 994 OF 2022
                       Vidarbha Irrigation Development Corporation, Tq. Achalpur, Distt. Amravati
                                                             VS.
                                        Prabhakar S/o. Bajiraoji Dhuldhar 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 S. Athalye, Advocate for the appellant
                                      Mr M L. Jadhao, Adv. h/f. Mr R. J. Shinde, Advocate for respondent Nos. 1 (a) to (c)
                                      Mr M. A. Kadu, AGP for respondent Nos. 2 and 3


                                                       CORAM : G.A. SANAP, J.

DATE : OCTOBER 11, 2023.

At the request of learned Advocate for the appellant four weeks time is granted, by way of last chance, to deposit the decreetal amount with accrued interest.

2. There shall be stay to the execution of impugned judgment and order dated 11.09.2020 in view of order dated 18.03.2021 subject to deposit the balance amount with accrued interest. If the amount is not deposited within four weeks then stay shall stand vacated automatically without further reference to the Court.

3. Stand over after four weeks.

(G. A. SANAP, J.) Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 12/10/2023 17:28:56