Bombay High Court
V.I.D.C. Through Executive Engineer, ... vs Smt. Shanta Kawadu Deshmukh And Others on 4 October, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY:
NAGPUR BENCH : NAGPUR
Civil Application [CAF] No. 2928 of 2018
IN
First Appeal St. No.6438 of 2018
[V.I. D. C. through its Executive Engineer, Bembla Canal Division,
Yavatamal & another Vs. Smt. Shanta Kawadu Deshmukh & others]
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Mr. M. A. Kadu, Adv., for the appellants.
Mr. A. Balpande, AGP for respondent nos. 2 and 3.
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CORAM : V. M. DESHPANDE, J.
DATE : 04th October, 2018 This is an application for condotion of delay in preferring the appeal to challenge the judgment and decree dated 25th November, 2016 in Land Acquisition Case No. 316 of 2012.
Heard Shri M. A. Kadu, learned counsel for the applicants and Shri Amit Balpande, learned Asstt. Govt. Pleader for non-applicant nos. 2 and 3.
Since the applicants have filed a Pursis for withdrawal of the appeal itself, the notice to the non- applicants no. 1 is dispensed with.
For the reasons stated in the application, the application is allowed. Delay is condoned. Office to ::: Uploaded on - 04/10/2018 ::: Downloaded on - 05/10/2018 02:50:58 ::: 2 register the appeal.
-0-0-0-0- First Appeal St. No. 6438 of 2018 :
The appellant - VIDC has filed a Pursis St. No. 13837/2018. M. A. Kadu, learned counsel for the appellants, submits that in view of the pursis, the appellants wish to withdraw the present appeal. Consequently, the appeal is disposed of as withdrawn. The appellants are entitled to the refund of Court fees as per Rules.
-0-0-0-0- Civil Application [CAF] No. 2929 of 2018 :
Since appeal itself is withdrawn by the appellants, the present application is disposed of as infructuous.
Judge |hedau| ::: Uploaded on - 04/10/2018 ::: Downloaded on - 05/10/2018 02:50:58 :::