Executive Engineer Upper Wardha ... vs Smt. Sushilabai Uttamrao Pawar ...
2023 Latest Caselaw 9617 Bom

Citation : 2023 Latest Caselaw 9617 Bom
Judgement Date : 13 September, 2023

Bombay High Court

Executive Engineer Upper Wardha ... vs Smt. Sushilabai Uttamrao Pawar ... on 13 September, 2023

Bench: G. A. Sanap

2023:BHC-NAG:13765



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

                                         FIRST APPEAL NO. 793 OF 2023
           (Executive Engineer Upper Wardha Project B.Z. No. 1, V.I.D.C. Amravati...Versus.... Smt. Sushilbai
                         Uttamrao Pawar through her LR's Sanjay Uttamrao Pawar and others)
         -------------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                         Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
         -------------------------------------------------------------------------------------------------------
                                   Mr. M.A. Kadu, Advocate for the appellant.
                                   Mr. R.D. Dharmadhikari, Advocate for respondent No.1.
                                   Ms. H.N. Jaipurkar, AGP for respondent Nos. 2 and 3/State.

                                                     CORAM : G. A. SANAP, J.

DATED : SEPTEMBER 13, 2023

1. Issue notice to the respondents, returnable within twelve weeks.

2. Learned advocate Mr. R.D. Dharmadhikari waive service for respondent No.1. Learned AGP Ms. H.N. Jaipurkar waives service for respondent Nos. 2 and 3/Stae.

3. Heard. Admit.

4. Call record and proceeding.

5. Paper book be filed within twelve weeks from the date of receipt of record.

CIVIL APPLICATION 9CAF) NO. 2865 OF 2023

1. Heard learned advocate for appellant.

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

3. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the judgment and decree dated 13.3.2023.

2 fa793.2023..odt

4. The application stands disposed of, accordingly.

JUDGE

Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 15/09/2023 14:16:28