V.I.D.C., Through Executive Engineer, ... vs Mohd. Ijjajuddin Mohd. Sujjauddin And ...
2024 Latest Caselaw 22572 Bom

Bombay High Court

V.I.D.C., Through Executive Engineer, ... vs Mohd. Ijjajuddin Mohd. Sujjauddin And ... on 3 August, 2024

                                                                                 1                               20.caf.1922.24.odt

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

                                           FIRST APPEAL NO. 760/2024
                         Vidharbha Irrigation Development Corporation
                                                             Vs.
                            Mohd. Ijjajuddin Mohd. Sujjauddin and Ors.
.................................................................................................................................. .
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
...................................................................................................................................................
                        Mr. U. A. Gosavi, Advocate for Appellant.
                        Mr. A. R. Chutke, A. G.P. for Respondent(s)/State.
                        Mr. Paras Rathi, Advocate for Respondent No.1.

                        CORAM :                 MRS. VRUSHALI V. JOSHI, J.

                        DATED :                 03.08.2024


                        .                       Heard.
                        2.                      ADMIT.

3. Call record and proceedings.

4. Learned A.G.P. waives service of notice for respondent Nos.2 and 3.

5. Learned Counsel Mr. Paras Rathi waives service of notice for respondent No.1.

CIVIL APPLICATION (CAF) NO. 1922/2024

. The appellant has filed this application to stay the effect and operation of judgment/award passed by the reference Court.

2. The appellant is ready to deposit the entire decreetal amount.

3. The effect and operation of judgment/award passed by the reference Court is stayed on depositing the entire decreetal amount within a period of eight weeks.

2 20.caf.1922.24.odt

4. If the amount is not deposited within a period of eight weeks, the stay shall stand vacated automatically.

(MRS.VRUSHALI V. JOSHI, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 03/08/2024 14:58:06