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Vidarbha Irrigation Development ... vs Dnyaneshwar Rangaraon Dandge on 5 July, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

                                                         1

     ITEM NO.10                    Court 4 (Video Conferencing)                  SECTION IX

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                        No(s).   4679/2021

     (Arising out of impugned final judgment and order dated 06-01-2021
     in WP No. 3068/2020 passed by the High Court Of Judicature At
     Bombay At Nagpur)

     VIDARBHA IRRIGATION DEVELOPMENT CORPORATION                              Petitioner(s)

                                                        VERSUS

     DNYANESHWAR RANGARAON DANDGE & ORS.               Respondent(s)
     (FOR ADMISSION and I.R. and IA No.40707/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.40709/2021-EXEMPTION FROM
     FILING O.T. )

     WITH
     SLP(C) No. 4726/2021 (IX)
     (FOR ADMISSION and I.R. and IA No.41170/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.41171/2021-EXEMPTION FROM
     FILING O.T.)

     Date : 05-07-2021                  These petitions were called on for hearing
                                        today.

     CORAM :                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                        HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioner(s)
                                        Mr. Uday B. Dube, AOR

     For Respondent(s)
                                        Mr.   Satyajit A. Desai, Adv.
                                        Mr.   Rahul N. Ghuge, Adv.
                                        Ms.   Anagha S. Desai, AOR
                                        Mr.   Satya Kam Sharma, Adv.

                               UPON hearing the counsel the Court made the following

                                                   O R D E R

Issue notice on the prayer for interim relief as well as on Signature Not Verified the Special Leave Petition.

NEETU KHAJURIA Date: 2021.07.06 20:31:13 IST Reason:

Dasti, in addition, is permitted. Ms. Anagha S. Desai, Advocate waives notice for  2 respondent Nos.1 & 2 in both the matters. Notice be issued to other respondents.

As prayed, two weeks' time is granted to file reply affidavit, and thereafter, one week's time is granted to file rejoinder affidavit, if any.

List the matters after three weeks.

(DEEPAK SINGH)                                     (VIDYA NEGI)
COURT MASTER                                        COURT MASTER