V.I.D.C Through Its Executive ... vs Anusaya Suresh Punde And Others
2025 Latest Caselaw 5750 Bom

Bombay High Court

V.I.D.C Through Its Executive ... vs Anusaya Suresh Punde And Others on 17 September, 2025

                                                               1                                    10 cao1045.25.odt


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

                                        CIVIL APPLICATION (CAO) NO. 1045 OF 2025
                                                            IN
                                      MISC. CIVIL APPLICATION ST. NO. 13503 OF 2025
                                                           IN
                                           FIRST APPEAL ST. NO. 18172 OF 2022
                                  V.I.D.C. THRU. ITS. EXE.ENGR. BEMBLA PROJECT DIVN., YAVATMAL
                                                             VERSUS
                                               ANUSAYA SURESH PUNDE AND OTHERS
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of Coram,                               Court's or Judge's Order
                   appearances, Court's Orders or directions and
                   Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                            Ms. A. S. Athalye, Advocate for the applicant.
                                            Mr. H. D. Dubey, A.G.P. for non-applicant nos.2 and 3

                                                     CORAM : M. W. CHANDWANI, J.

DATE : SEPTEMBER 17, 2025.

1. Heard.

2. Issue notice to the non-applicants on both the civil applications, returnable on 15.10.2025.

3. Learned AGP waives service of notice on behalf of non-applicant nos.2 and 3.

4. In the meanwhile, subject to deposit of entire decretal amount by the appellant within three weeks, there shall be stay to the impugned judgment and award passed by learned 2nd Joint Civil Judge, Senior Division, Yavatmal, on 04.03.2022 in L.A.C. No. 03/2017.

(M.W.Chandwani, J.) Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 18/09/2025 10:30:13