The Exe. Engineer, Irri. Dept. ... vs Sojarbai Shankar Bawa (Giri) And ...
2021 Latest Caselaw 5995 Bom

                                     1                             953-CA-4217-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

      CIVIL APPLICATION NO. 4217 OF 2021 IN FAST/4779/2021

  THE EXE. ENGINEER, IRRI. DEPT. MAJBUTIKARAN PRO. OMERGA,
                          OSMANABAD
                             VERSUS
        SOJARBAI SHANKAR BAWA (GIRI) AND ANOTHER
                                 ...
         Advocate for Applicant : Mr. Shamsunder B. Patil
            AGP for Respondent No. 2: Mr. R.B. Bagul
                                ....

                                         CORAM :        ANIL S. KILOR, J.

                                         DATE     :     1st APRIL, 2021
PER COURT :-

Learned counsel appearing for the applicant submits that

since Acquiring Body is ready to deposit the amount in this Court,

the Court may consider the prayer of the applicant for granting stay

to the effect, operation and implementation of the Judgment and

Award passed by Reference Court.

2. In that view of the matter, the application is allowed and stay

is granted in terms of prayer clause "B" subject to deposit of 100%

amount of compensation under Award in this Court within a period

of (12) weeks from the date of this order.

3. The Civil Application is disposed of accordingly.

( ANIL S. KILOR ) JUDGE mtk