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Executive Engineer Upper Wardha ... vs Aruna Anilrao Bobade And Others
2023 Latest Caselaw 9671 Bom

Citation : 2023 Latest Caselaw 9671 Bom
Judgement Date : 14 September, 2023

Bombay High Court
Executive Engineer Upper Wardha ... vs Aruna Anilrao Bobade And Others on 14 September, 2023
Bench: G. A. Sanap
2023:BHC-NAG:13829
                                                          -1-                          45.FA.804.2023.odt



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

                                  FIRST APPEAL NO. 804 OF 2023
                     Executive Engineer, Upper Wardha Project B.Z. No.1, Amravati
                                                 Vs.
                                     Aruna Anilrao Bobade & Ors.
        **********************************************************************************************
        Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
        **********************************************************************************************
                               Ms. Mallika V. Babhulkar, Advocate for the Appellant.
                               Ms. Sakshi A. Pathak, Advocate for Respondent No.1.
                               Ms. H.N. Jaipurkar, AGP for Respondent Nos.2 & 3.

                                          CORAM : G. A. SANAP, J.

DATED : 14th SEPTEMBER, 2023. Heard.

2. Admit.

3. Learned advocate Ms. Sakshi A. Pathak waives service on behalf of respondent No.1.

4. Learned AGP waives service on behalf of respondent Nos.2 and 3.

5. Call for record and proceedings.

6. Paper-book be filed within twelve weeks from the date of receipt of record and proceedings.

CIVIL APPLICATION (CAF) NO. 2695 OF 2023

7. Heard.

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

9. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within

-2- 45.FA.804.2023.odt

twelve weeks, there shall be stay to the execution of the impugned judgment and award dated 13.03.2023 passed by the Presiding Officer, Rehabilitation and Resettlement Authority, Nagpur in Case No.2009/AMT/AMT/2018.

10. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 15/09/2023 19:18:05

 
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