The Ex. Engineer, Minor ... vs Vitthal Laxman Sarge And Anr
2021 Latest Caselaw 5952 Bom

                                          1                    CA3846/21 & Ors.

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                    923 CIVIL APPLICATION NO.3846 OF 2021
                              IN FAST/14580/2020
                    WITH CA/3843/2021 IN FAST/15522/2020
                    WITH CA/3848/2021 IN FAST/15432/2020
                    WITH CA/3844/2021 IN FAST/15522/2020
                    WITH CA/3847/2021 IN FAST/14580/2020
                    WITH CA/3850/2021 IN FAST/15540/2020
                    WITH CA/3849/2021 IN FAST/15432/2020
                    WITH CA/3851/2021 IN FAST/15540/2020


 THE EX. ENGINEER, MINOR IRRIGATION DIV. NO. 1 AURANGABAD THR
                       GMIDC, AURANGABAD
                             VERSUS
                 VITTHAL LAXMAN SARGE AND ANR
                                 ...
             Advocate for Applicant : Mr. S.G. Bhalerao
           AGP for Respondent No.2/State : Mr. R.B. Bagul
                                 ...

                                    CORAM : ANIL S. KILOR, J.

DATE : 1st APRIL, 2021

PER COURT :

1. Issue notice to the respondents, returnable on 29th April, 2021. Learned A.G.P. waives service of notice on behalf of respondent no.2-State.

2. Applicant is permitted to serve respondent no.1 by private mode, in addition to regular mode and fle an afdavit of service of notice to respondent no.1, on making service on respondent no.1.

3. Learned counsel for the applicant-appellant makes a statement that the Acquiring Body is ready to deposit 50% of the decreetal amount in this Court within eight weeks from today. In view

2 CA3846/21 & Ors.

of the statement made by the applicant and as he pointing out that on merit the Acquiring Body is having a good case and there is less possibility to maintain the order of Reference Court as regard to the amount of compensation granted by the learned Reference Court.

4. In that view of the matter, the applicant is permitted to deposit 50% amount within eight days from today and subject to the same, stay to the judgment and award including the present matter is granted till next date.

5. Stand over to 29th April, 2021.

( ANIL S. KILOR, J. )

SRM/1/4/21