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Vidarbha Irrigation Development Corp. ... vs Shriram Tukaram Shrirame And Others
2024 Latest Caselaw 2962 Bom

Citation : 2024 Latest Caselaw 2962 Bom
Judgement Date : 31 January, 2024

Bombay High Court

Vidarbha Irrigation Development Corp. ... vs Shriram Tukaram Shrirame And Others on 31 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:1215


                                                             1                    6 fa 221.20.odt.



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

                                FIRST APPEAL NO. 221 OF 2020
                     V.I.D.C. through Executive Engineer, Nagpur and another
                                                VS.
                                  Shriram Tukaram Shrirame and ors
                                              WITH
                                FIRST APPEAL NO. 201 OF 2020
                     V.I.D.C. through Executive Engineer, Yavatmal and another
                                                VS.
                                Kaushalyabai Madhukar Bhoyar and ors
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
              Mrs Pranita P. Chobe, Advocate for the appellants.
                     Mr. S.V. Ingole, Advocate for respondent No.1.
                     Mr. M.A. Kadu, AGP for respondent Nos.2 and 3.
        .
                                    CORAM : G.A. SANAP, J.

DATE : JANUARY 31, 2024.

Paper book is filed. List this matter for final hearing after four weeks.

CIVIL APPLICATION (CAF) NO.2105 OF 2019

1. Heard learned Advocate for the appellants.

2. Learned Advocate for the appellants submitted that the entire amount of compensation with interest has been deposited.

3. Amount of compensation is deposited. Therefore, there shall be stay to the execution of judgment and decree dated 10.11.2016 passed by 3rd 2 6 fa 221.20.odt.

Joint Civil Judge, Senior Division Yavatmal in L.A.C. No.308/2012 till final disposal of appeal.

4. Application stands disposed of.

FIRST APPEAL NO. 201 OF 2020

1. Further one week extension is granted for filing paper book.

(G. A. SANAP, J.)

Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 31/01/2024 18:29:59

 
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