Executive Engineer, Purna Medium ... vs Satish S/O Babarao Choudhary ...
2025 Latest Caselaw 3725 Bom

Bombay High Court

Executive Engineer, Purna Medium ... vs Satish S/O Babarao Choudhary ... on 20 August, 2025

                                                                           1                                   10-FA-16-23.odt



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

                                                    FIRST APPEAL NO.16 OF 2023
                           Executive Engineer, Purna Medium Project, Achalpur Division, Dist. Amravati
                                                             vs.
                      Satish S/o Babarao Choudhary (Deshmukh), Tah. Chandurbazar, Dist. Amravti and ors.
                   ----------------------------------------------------------------------------------------------
                  Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
                  appearances, Court's orders of directions
                  and Registrar's orders
                  ----------------------------------------------------------------------------------------------
                                       Ms Samruddhi V. Wadyalkar, Advocate h/f Smt. I. P. Khisti, Advocate for appellant.
                                       Shri M. A. Kadu, Advocate for respondent Nos.2 and 3.


                                                              CORAM : ABHAY J. MANTRI, J.

DATED : 20-08-2025

The learned Advocate for the appellant undertakes to file a paper-book within eight weeks, failing which the appeal shall stand dismissed without further reference to the Court.

2. If the paper-book is filed within the aforesaid time, list the matter on 13/10/2025.

Civil Application (CAF) No.2023/2024 The applicant-respondent No.1 has filed this application for final disposal of the appeal based on the judgment passed by the Reference Court in LAR No.14/2012. However, I do not find any substance in his contention. Hence, the application is dismissed as lacking merit.

(ABHAY J. MANTRI, J.)

Asmita

Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 21/08/2025 11:06:23