V.I.D.C. Thr. Exe. Engineer, ... vs Punam Ashokkumar Maniklal Chandak And ...
2024 Latest Caselaw 24497 Bom

Bombay High Court

V.I.D.C. Thr. Exe. Engineer, ... vs Punam Ashokkumar Maniklal Chandak And ... on 20 August, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                                                       945-fa 690-22.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                               CIVIL APPLICATION (CAF) NO.1439 OF 2024
                                                  IN
                                     FIRST APPEAL NO. 690 OF 2022

  Vidarbha Irrigation Development Corporation -Vs- Punam Ashokkumar Maniklal Chandak
                                         and ors.

         -------------------------------------------------------------------------------------------------------------
                 Office notes, Office Memoranda of
                 Coram, appearances, Court's orders                                     Court's or Judge's Orders.
                 or directions and Registrar's orders.
         ------ --------------------------------------------------------------------------------------------------------
                                       Ms.Ashwini Athalye, Adv. for the appellant.
                                       Mr.P.S.Kshirsagar, Adv. for the respondent No.1.
                                       Ms. S.S.Jachak, AGP for respondent Nos.2 and 3.



                                              CORAM            VINAY JOSHI &
                                                               MRS. VRUSHALI V. JOSHI, JJ.

DATE : 20th AUGUST, 2024.

1. The appellant acquiring body is seeking stay to the execution of the impugned judgment by expressing willingness to deposit certain amount specified in paragraph No.5 of the application.

2. In view of above, stay is granted to the execution of impugned judgment dated 25.02.2021 on a condition that the applicant shall deposit the amount as stated in paragraph No.5 of the application within a period of two weeks from today.

3. The non-applicants right to claim vacation on stay is kept open, if the amount is not deposited as per the statement.

Kavita 945-fa 690-22.odt

4. Civil Application stands disposed of.

FIRST APPEAL NO. 690 OF 2022

Stand over after two weeks.

                                           JUDGE                             JUDGE




Signed by: Kavita P Tayade
Designation: PAKavita
                To Honourable Judge
Date: 21/08/2024 16:21:46