Bombay High Court
V.I.D.C. Thr. Exe. Engineer, Medium And ... vs Deepak Rambhau Datir And Others on 15 December, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 51-fa-659-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FIRST APPEAL NO.659/2022
Vidarbha Irrigation Development Corporation
Vs.
Deepak Rambhau Datir and others
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Ms. Ashwini Athalye, Advocate for appellant
CORAM: AVINASH G. GHAROTE, J.
DATED : 15th December, 2023 The cheque deposited earlier has been returned back for other reason, considering which, the learned counsel for the appellant seeks four weeks' time to replace the said cheque by another one. Time is granted.
JUDGE MP Deshpande Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 15/12/2023 16:12:48