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The Ex. Engineer, Medium Project ... vs Sangram Raghunath Komple
2021 Latest Caselaw 5972 Bom

Citation : 2021 Latest Caselaw 5972 Bom
Judgement Date : 1 April, 2021

Bombay High Court
The Ex. Engineer, Medium Project ... vs Sangram Raghunath Komple on 1 April, 2021
Bench: Anil S. Kilor
                                    1                    3362-2021-922+Group

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

          922 CIVIL APPLICATION NO. 3362 OF 2021 IN FAST/6994/2021

            THE EX. ENGINEER, MEDIUM PROJECT LATUR AND OTHERS
                                  VERSUS
                        KONDIBA RAGHUNATH KOMPLE

                                     WITH
             CIVIL APPLICATION NO. 3360 OF 2021 IN FAST/6899/2021
                                     WITH
             CIVIL APPLICATION NO. 3364 OF 2021 IN FAST/6982/2021
                                     WITH
             CIVIL APPLICATION NO. 3366 OF 2021 IN FAST/6989/2021

                                            ...
                    Advocate for Applicants : Mr. Kshirsagar Hemraj P.
                             AGP for State : Mr. R.B. Bagul
                      Advocate for Respondents : Mr. V.G. Kodale
                                           ...

                                        CORAM : ANIL S. KILOR, J.
                                        DATE : 01-04-2021
ORDER :

1. Heard the learned counsel for the respective parties.

2. Learned counsel for the applicant - Acquiring Body submits

that in these matters, the Acquiring Body is ready to deposit the amount

in this Court and in that view of the matter, this Court may consider the

prayer made in these Applications for grant of stay to the effect,

operation and execution of the Judgment and Award passed by the

Reference Court.

2 3362-2021-922+Group

3. Learned counsel for the claimants has no objection for

allowing the present Applications.

4. In that view of the matter, the Applications are allowed

subject to the condition that the Acquiring Body shall deposit the

decretal amount in this Court within a period of 12 weeks from today.

5. Civil Applications are disposed of.

[ ANIL S. KILOR ] JUDGE arp/-

 
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