Citation : 2024 Latest Caselaw 2581 Bom
Judgement Date : 29 January, 2024
1 ca255.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO.255/2024
IN
FIRST APPEAL STAMP NO.12353/2023
(Deputy Chief Engineer (Construction), Central Railway, Wardha Vs. Shri Vijay Narayan Dudhe and
others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. V.M. Gadkari, Counsel for the applicant.
CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : 29.1.2024.
Heard.
2. Issue notice on the point of condonation of delay returnable on 26.4.2024.
3. Mr. M.K. Pathan, learned Additional Government Pleader waives notice for non-applicant Nos.2 and 3.
CIVIL APPLICATION (CAF) NO.256/2024
4. The applicant is seeking stay to the execution of impugned judgment and order dated 25.3.2021. The applicant acquiring body undertakes to deposit the decretal amount within twelve weeks.
5. In view of above, impugned judgment and order stands stayed till further orders.
(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.)
Tambaskar.
Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 30/01/2024 11:27:53
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