Superintend Engineer, Tapi Khore ... vs Bhaskar Pralhad Patil And Others
2016 Latest Caselaw 721 Bom

                                               1
                                                                       2203caf187.16.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                         
                           NAGPUR BENCH, NAGPUR




                                                                 
                      Civil Application (CAF) No.187 of 2016
                                         In
                       First Appeal Stamp No.21786 of 2015
      (Superintendent Engineer, Tapi Khore Vikas Patbandhare Mahamandal, 




                                                                
       Jalgaon, Tq. & Dist. Jalgaon, and another v. Bhaskar Pralhad Patil and 
                                       others)

    Office Notes, Memoranda of Coram,
    appearances, Court's orders or directions Court's or Judge's orders




                                                   
    and Registrar's order
              Ms Vaishali D. Jadhav-Patil, Advocate for Applicants.
                                     
                Coram : R.K. Deshpande, J.

Date : 22 nd March, 2016

Civil Application (CAF) No.187 of 2016 :

Issue notice to the non-applicants, returnable on

12-7-2016.

Shri M.A. Kadu, the learned AGP, waives service of notice

for the non-applicant Nos.2 and 3.

The non-applicant No.1 be served by RPAD in addition to

regular mode.

Civil Application (CAF) No.188 of 2016 :

There shall be stay in terms of prayer clause (B) of this

civil application, which shall continue to operate pending the decision of the appeal.

The applicants/appellants to deposit the entire decretal amount in this Court within a period of twelve weeks from

2203caf187.16.odt

today; failing which this civil application for stay shall stand

dismissed without reference to the Court.

The civil application is disposed of.

Judge.

Lanjewar