Bombay High Court
Radial Gate Erection, Nagpur And 4 ... vs Sidhartha Mahadeo Nakhale, Nagpur on 25 June, 2021
Author: Pushpa V. Ganediwala
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
19CAZ 810.2010 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (Z) NO. 810 OF 2010
IN LETTERS PATENT APPEAL NO. 559 OF 2010
IN WRIT PETITION NO. 736 OF 2006
(Radial Gate Erection Office/Section, Totladoh, Tahsil Ramtek, District Nagpur &
Ors. Vs. Sidhartha s/o Mahadeo Nakhale, Nagpur)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mrs. S.S. Jachak, A.G.P. for the applicants.
Shri Swapnil Pathak, Advocate for the respondent.
.....
CORAM : A.S. CHANDURKAR &
PUSHPA V. GANEDIWALA, JJ.
JUNE 25, 2021.
Heard.
2] This is an application filed by the applicants seeking stay to the effect and operation of the impuged order dated 25/03/2010 passed by the learned Single Bench of this Court in Writ Petition No. 736/2006.
3] The respondent had given an undertaking on affidavit stating therein that in the event if the appeal is allowed and if he does not suceed in the matter, he will repay the amount paid to him.
4] Given the aforesaid undertaking, the Civil Application stands disposed of.
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5] Shri Pathak, learned counsel for the respondent, informs this Court that the respondent has expired.
6] Mrs. Jachak, learned A.G.P., seeks time to take steps.
7] Stand over four weeks.
(JUDGE) (JUDGE)
Sumit
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