V.I.D.C., Thr. Exe. Engineer, ... vs Smt. Panchfula Shamrao Kuratkar ...
2023 Latest Caselaw 10067 Bom

                                                1                   6.CAF.2832.2023

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

              CIVIL APPLICATION (CAF) NO. 2832 OF 2023
                                      IN
                  FIRST APPEAL (ST) NO. 9938 OF 2023
            Vidarbha Irrigation Development Corporation, Yavatmal
                                      VS.
                 Smt Panchfula Shamrao Kuratkar 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. 2833 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 6.CAF.2832.2023

within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 10.08.2021 passed by the learned 4th Joint Civil Judge, Senior Division, Yavatmal in Land Acquisition Case No. 134 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 12:53:42