Executive Engineer, (V.I.D.C.) ... vs Omprakash Ambalal Sharma (Dead) ...
2017 Latest Caselaw 8110 Bom

                                                                                        1                                                               CAF1385-17

                                                        FARAD CONTINUATION SHEET No.
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                           NAGPUR BENCH AT NAGPUR


    C.A.F. NO.1386/2017 WITH C.A.F. NO.1385/2017 IN  FIRST APPEAL ST. NO. 
                                25161/2016 
   (EXECUTIVE ENGINEER (VIDC) BEMBLA PROJECT DIVISION, YAVATMAL  VERSUS   OMPRAKASH 
                    AMBALAL SHARMA (DEAD) THROUGH L.Rs. & OTHERS)

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Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                    Shri V.G. Palshikar, counsel for the applicant.
                                                    Shri A.D. Sonak, A.G.P. for the respondent Nos.7 & 8.

                                                    CORAM  : S    .B. SHUKRE
                                                                            , J. 

                                                    DATE      : OCTOBER   12
                                                                              ,   2017
                                                                                      .

                                                                             Heard.  

Two weeks time is granted to deposit the entire decreetal amount and on such deposit being made, there shall be interim stay to the effect and operation of the impugned award.

Issue notice to the respondents returnable after four weeks. Learned AGP Shri Sonak waives notice on behalf of respondent Nos.7 & 8.

C.A.F. NO.1385/2017.

Issue notice to respondents returnable after four weeks. Learned AGP Shri Sonak waives notice on behalf of respondent Nos.7 & 8.

JUDGE

SHRIPAD