The Deputy Chief Engineer, ... vs Shri.Jagdamba Devi And Shri ...
2023 Latest Caselaw 10585 Bom

  2023:BHC-NAG:14994-DB


                                                                                      927 CAF-3121-2023
                                                            1

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.
                                 CIVIL APPLICATION (F) NO.3121 OF 2023
                         [The Deputy Chief Engineer (Const.) ..V/s.. Shri Jagdamba Devi &
                                  Shri Shankarji Devasthan Yavatmal and Ors.]
                      ___________________________________________________________________________________
                      Office Notes, Office Memoranda of Coram,
                      appearances, Court's orders of directions                 Court's or Judge's order
                      and Registrar's orders.
                                     Mr N. P. Lambat, Advocate for Applicant/Appellant.
                                     Mr J. Y. Ghurde, AGP for Respondent Nos.16 and 17.


                                      CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.

                                      DATE       : 11th OCTOBER, 2023.

                                      .      Heard.

2. Issue notice to the Respondents, returnable after four weeks.

3. Mr Ghurde, learned AGP waives notice on behalf of Respondent Nos.16 and 17.

CIVIL APPLICATION (F) NO.3122 OF 2023

4. Heard.

5. The effect and operation of the judgment and decree dated 29.01.2021 is stayed subject to Appellant depositing entire decreetal amount, within a period of twelve weeks from today.

6. The application stands disposed of in above.

(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.)

Signed by: Mr. Ashish Tambe Designation: TAMBE PA To Honourable Judge Date: 12/10/2023 14:57:43