Citation : 2023 Latest Caselaw 11119 Bom
Judgement Date : 30 October, 2023
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
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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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 19:07:07
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