Executive Engineer Madhyam ... vs Ramchandra Namdeo Kale And Others
2017 Latest Caselaw 8111 Bom

                                                                                          1                                                                  CAF580-17

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


C.A.F. NO.580/2017 WITH C.A.F.3933/2017  IN  FIRST APPEAL ST. NO. 19063/2016 
       (EXECUTIVE ENGINEER, MADHYAM PROJECT 'KUMBHARPIND PROJECT', YAVATMAL  VERSUS 
                            RAMCHANDRA NAMDEO KALE & 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 M.A. Kadu, counsel for the applicant.
                                                      Smt. H.N. Jaipurkar, A.G.P. for the NA-2 & 3.

                                                      CORAM  : S    .B. SHUKRE
                                                                              , J. 

                                                      DATE      : OCTOBER   12
                                                                                ,   2017
                                                                                        .

Heard learned counsel for the appellant and learned AGP Smt. Jaipurkar for the respondent Nos.2 and 3. Nobody is present on behalf of respondent No.1 though duly served. No reply to this application has been filed by any of the respondents, in particular respondent No.1. It appears that respondent No.1 is not interested to contest this application on merits. Even otherwise, it discloses absence of malafides. Therefore, this application deserves to be allowed and it is allowed accordingly.

Delay is condoned. Appeal be registered. The civil application stands disposed of.

F.A. ST. NO.1 9063/2016 .

Heard.

ADMIT.

Call for Record & Proceedings. Learned A.G.P. Smt. Jaipurkar waives notice on behalf of the respondent Nos.2 and 3. Issue notice to

2 CAF580-17

respondent No.1 for final disposal, returnable after four weeks.

C.A.F. NO.3933/2017.

Heard.

Further two weeks time is granted to deposit the entire decreetal amount and on such deposit being made, there shall be stay to the effect and operation of the impugned award till final disposal of the appeal.

The civil application stands disposed of.

JUDGE

SHRIPAD