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Executive Engineer Upper Wardha ... vs Bhaurao Nagoji Shekar And Others
2023 Latest Caselaw 11114 Bom

Citation : 2023 Latest Caselaw 11114 Bom
Judgement Date : 30 October, 2023

Bombay High Court
Executive Engineer Upper Wardha ... vs Bhaurao Nagoji Shekar And Others on 30 October, 2023
Bench: Vinay Joshi, M. W. Chandwani
2023:BHC-NAG:15877


                                                         1                                        922-fa-992-23.odt

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

                                             FIRST APPEAL NO. 992 OF 2023
                           Executive Engineer, Upper Wardha Project, VIDC, Amravati
                                                                  Vs.
                                            Bhaurao Nagoji Shekar and others
                   ------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                                Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   ----------------------------------------------------------------------------------------------------
                                 Ms. Mallika V. Babhulkar h/f. Shri M. A. Kadu, Advocate for appellant.
                                 Shri R. D. Dharamdhikari, Advocate for respondent nos. 1 and 2/Caveator.
                                 Shri S. M. Ghodeswar, APP for respondent nos. 3 and 4/State.



                                      CORAM :-        VINAY JOSHI &
                                                      M. W. CHANDWANI, JJ.
                                      DATED :-        30.10.2023


                                                  Heard.

                                 2.               ADMIT.

3. Learned AGP waives service of notice on behalf of the State.

4. Learned Advocate Shri R. D. Dharmadhikari, waives service of notice on behalf of respondent nos.1 and 2.

5. Call for record and proceedings.

CIVIL APPLICATION (CAF) NO. 3295 OF 2023

6. Heard the leaned Advocate for the appellant.

7. For the reasons stated in the application, stay to the execution of the judgment and decree dated 13.03.2023

RR Jaiswal 2 922-fa-992-23.odt

is granted subject to deposit of the amount of compensation within nine weeks.

8. The application stands disposed of accordingly.

(M. W. CHANDWANI, J.) (VINAY JOSHI, J.)

Signed by: Mr. Rajnesh Jaiswal Designation: PARR To Jaiswal Honourable Judge Date: 31/10/2023 19:10:28

 
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