V.I.D.C. Thr. Its Executive Engineer, ... vs Uttam Keshav Thamake And Others
2025 Latest Caselaw 3724 Bom

Bombay High Court

V.I.D.C. Thr. Its Executive Engineer, ... vs Uttam Keshav Thamake And Others on 20 August, 2025

                                                                          1                                   11-FA-21-23.odt



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

                                                    FIRST APPEAL NO.21 OF 2023
                      Vidarbha Irrigation Development Corporation, Thr. Executive Engineer, Bembla Canal
                                                       Division, Yavtmal
                                                               vs.
                      Uttam Keshav Thamake (Dismissed against R-1 and 2. R-3 and R-4 Dead), The State of
                                          Maharashtra, Thr. Collector, Yavatmal and anr.
                   ----------------------------------------------------------------------------------------------
                  Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
                  appearances, Court's orders of directions
                  and Registrar's orders
                  ----------------------------------------------------------------------------------------------
                                       Shri R. S. Bhoyar, Advocate h/f Shri A. J. Gohokar, Advocate for appellant.
                                       Shri M. A. Kadu, Assistant Government Pleader for respondent Nos. 5 and 6.


                                                              CORAM : ABHAY J. MANTRI, J.

DATED : 20-08-2025

At the request of the learned Advocate for the appellant, by way of last chance, six weeks' time is granted to file the paper-book, failing which the appeal shall stand dismissed without further reference to the Court, as since 21/02/2023 appellant has failed to file the paper-book.

2. By order dated 21/02/2023, this Court has granted a stay to the impugned judgment and award, subject to the deposit of the compensation amount. However, till date, the appellant has failed to deposit the compensation amount in the Court. As such, the ad-interim relief granted on 21/02/2023 is vacated.

3. Inform the learned Executing/Reference Court accordingly.

(ABHAY J. MANTRI, J.)

Asmita

Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 21/08/2025 11:05:15