Vidc Thr. Exe. Engineer, Purna Medium ... vs Dr. Sanjay S/O Motikisan Ganorkar And ...
2025 Latest Caselaw 4339 Bom

Bombay High Court

Vidc Thr. Exe. Engineer, Purna Medium ... vs Dr. Sanjay S/O Motikisan Ganorkar And ... on 25 August, 2025

                                                                                                         1                               27.caf.3882.19.odt

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

                                                      CIVIL APPLICATION (CAF) NO.3882/2019
                                                                       IN
                                                            FIRST APPEAL NO. 205/2020
                                            Vidarbha Irrigation Development Corporation and Anr.
                                                                                    Vs.
                                                    Dr. Sanjay s/o. Motikisan Ganorkar and Ors.
                        .................................................................................................................................. .
                        Office Notes, Office Memoranda of
                        Coram, appearances, Court's orders                                                                        Court's or Judge's order
                        or directions and Registrar's orders
                        ...................................................................................................................................................
                                                Mrs. P. P. Chobe, Advocate for Applicants.
                                                Mr. S. B. Gandhe, Advocate for Non-applicant No.1.
                                                Mr. M. A. Kadu, A.G.P. for Non-applicant Nos.2 and 3.

                                                CORAM :                 MRS. VRUSHALI V. JOSHI, J.

DATED : 25.08.2025

1. The appellant has filed this application to stay the execution proceedings to the impugned judgment and decree dated 02.05.2018 passed by the Civil Judge Senior Division, Achalpur in L.A.C. No.31/2011.

2. The appellant has deposited the entire decreetal amount. The interim stay is operating.

3. As the appellant has deposited the entire amount, the interim stay granted vide order dated 09.09.2019 is continued till disposal of the appeal.

4. The application stands disposed of accordingly.

5. List the matter for final disposal after three weeks.

(MRS.VRUSHALI V. JOSHI, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 25/08/2025 18:46:48