Bombay High Court
V.I.D.C. Thr. Exe. Engineer, Medium And ... vs Deepak Rambhau Datir And Others on 5 September, 2023
Author: G.A. Sanap
Bench: G. A. Sanap
1 43 fa 659.22.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 659 OF 2022
V.I.D.C. through its Executive Engineer Medium and Minor Irrigation Division, Achalpur
.Vs.
Deepak Rambhau Datir and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Ms Anjali Agrawal, Advocate h/f Ms Ashwini Athalye,
Advocate for the appellant.
Shri Uttam V. Chakramurthy, Advocate h/f Shri S.S.
Shingane, Advocate for respondent No.1.
Ms T.H. Udeshi, AGP for respondent Nos. 2 and 3.
CORAM : G.A. SANAP, J.
DATE : 05/09/2023 Learned Advocate for the appellant seeks eight weeks time to deposit the amount of compensation.
2. By way of last chance, eight weeks' time is granted to deposit the amount of compensation with interest etc.
3. If the amount is not deposited within eight weeks then the appeal shall stand dismissed without reference to the Court.
(G. A. SANAP, J.) manisha Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 06/09/2023 11:41:05