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V.I.D.C., Through Executive Engineer, ... vs Imran Mohd. Ayyajoddin And Others
2025 Latest Caselaw 3755 Bom

Citation : 2025 Latest Caselaw 3755 Bom
Judgement Date : 21 August, 2025

Bombay High Court

V.I.D.C., Through Executive Engineer, ... vs Imran Mohd. Ayyajoddin And Others on 21 August, 2025

                                                                         1/1                     50.caf2917.2024

                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             NAGPUR BENCH : NAGPUR
                                       CIVIL APPLICATION (CAF) NO. 2917 OF 2024 IN
                                             FIRST APPEAL NO. 1047 OF 2024
                                        VIDC, Amravati Vs. Imran Mohd. Ayyojoddin and Ors.
                  ----------------------------------------------------------------------------------------------
                  Office notes, Office Memoranda of
                  Coram, appearances, Court's orders                                Court's or Judge's Orders.
                  or directions and Registrar's orders.
                  ----------------------------------------------------------------------------------------------
                                               Ms. Tejashree Thombre, Advocate h/f Mr. Uday A.
                                               Gosavi, Advocate for applicant.
                                               Ms. M.R. Kavimandan, AGP for respondent/State.
                                               Mr. Paras L. Rathi, Advocate for respondent No.1.
                                                          CORAM : MRS. VRUSHALI V. JOSHI, J.

DATE : 21.08.2025.

The appellant has filed this application for grant of stay to the effect and operation of the impugned judgment and award dated 31.03.2023.

2. Considering the reasons stated in the application, the application is allowed. Stay is granted to the effect and operation of the impugned judgment and award dated 31.03.2023, subject to depositing the entire decretal amount along with accrued interest thereon within a period of one week.

3. The civil application is disposed of.

Place this matter after two weeks.

(Mrs. Vrushali V. Joshi, J.)

Signed by: Mrs. Prity Gabhane Designation: PA To Prity Honourable Judge Date: 21/08/2025 18:41:09

 
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