V.I.D.C., Thr. Executive ... vs Sau. Rakhi Dilip Alias Dipak ...
2023 Latest Caselaw 10038 Bom

2023:BHC-NAG:14315


                                                              1               8.CAF.2981.2023

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

                        CIVIL APPLICATION (CAF) NO. 2981 OF 2023
                                                IN
                            FIRST APPEAL (ST) NO. 9945 OF 2023
                      Vidarbha Irrigation Development Corporation, Yavatmal
                                                VS.
                          Sau Rakhi Dilip alias Dipak Katariya and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr Amit Kukday, Advocate the appellant
                           Mr M. A. Kadu, AGP for State


                                     CORAM : G.A. SANAP, J.

DATE : SEPTEMBER 29, 2023.

Heard.

2. Issue notice to the respondents, returnable within three weeks.

3. Learned AGP waives service of notice on behalf of respondent Nos. 2 and 3/State.

CIVIL APPLICATION NO. 2982 OF 2023

4. Heard learned Advocate for the appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation 2 8.CAF.2981.2023

within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 13.11.2021 passed by the learned 4th Joint Civil Judge, Senior Division, Yavatmal in Land Acquisition Case No. 256 of 2017.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 30/09/2023 13:03:48