V.I.D.C., Through Exe. Engineer, ... vs Sachin Wamanrao Katolkar And Others
2024 Latest Caselaw 14557 Bom

Bombay High Court

V.I.D.C., Through Exe. Engineer, ... vs Sachin Wamanrao Katolkar And Others on 7 May, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

  2024:BHC-NAG:5522
                                                                  -1-                           31.CAF.1343.2024.odt



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

                                      CIVIL APPLICATION (CAF) NO. 1343 OF 2024
                                                        IN
                                            FIRST APPEAL NO. 677 OF 2023
                                                        VIDC & Anr.
                                                            Vs.
                                               Sachin Wamanrao Katolkar & Ors.
                 **********************************************************************************************
                 Office Notes, Office Memoranda of Coram,                      Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 **********************************************************************************************
                                        Mr. V.B. Rathi, Advocate h/f. Mr. P.B. Patil, Advocate for the Appellants.
                                        Mr. Saurabh Joshi, AGP for Respondent Nos.2 & 3.

                                                    CORAM : G. A. SANAP, J.

DATED : 7th MAY, 2024.

. Heard.

2. This is an application seeking permission to deposit the deficit amount. In view of the facts stated in the application, the application is allowed.

3. The appellants shall deposit deficit amount within one week.

4. Subject to deposit of the amount within one week, there shall be stay to the execution of the judgment and award dated 19.05.2022 passed by the Presiding Officer, Land Acquisition, Resettlement and Rehabilitation Authority, Nagpur in LAC No.1123/AMT/AMT/2018.

5. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Signed by: Mr. Vijay Kumar Vijay Designation: PA To Honourable Judge Date: 08/05/2024 19:25:46