V.I.D.C., Through Executive Engineer, ... vs Meena Subhash Agrawal And Others
2025 Latest Caselaw 3764 Bom

Bombay High Court

V.I.D.C., Through Executive Engineer, ... vs Meena Subhash Agrawal And Others on 21 August, 2025

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

                  CIVIL APPLICATION (CAF) NO. 2920 OF 2024
                                    AND
                  CIVIL APPLICATION (CAF) NO. 3081 OF 2025
                                     IN
                       FIRST APPEAL NO. 1050 OF 2024

                  VIDC, Amravati Vs. Meena Subhash Agrawal and Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           Ms. Tejashree Thombre, Advocate h/f Mr. Uday A.
                           Gosavi, Advocate for applicant.
                           Mr. M.A. Kadu, 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 these applications seeking stay to the execution of the impugned judgment and award and to condone the delay of the 109 days caused in depositing the decretal amount.

2. The appellant is ready to deposit the decretal amount. There is a delay of 109 days caused in depositing the decretal amount and seeking permission to deposit the same. The delay is condoned.

Prity
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3. Permission is granted to deposit the decretal amount along with accrued interest thereon within a period of one week. Stay is granted in terms of prayer clause (i) of Civil Application (CAF) No.2920/2024, subject to deposit the decretal amount within a stipulated period.

Place this matter after two weeks.

(Mrs. Vrushali V. Joshi, J.)

Signed by: Mrs. PrityPrity Gabhane Designation: PA To Honourable Judge Date: 21/08/2025 18:42:26