The Executive Engineer, Kolhapur vs Chandrashekhar Nagappa Dandagi ...
2021 Latest Caselaw 11165 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.1215 OF 2021
                               IN
                FIRST APPEAL (ST) NO.6335 OF 2021


The Executive Engineer,
Minor Project Department, Kolhapur          ... Applicant/Appellant
     Vs.
Chandrashekhar Nagappa Dandagi & Ors.       ...Respondents
                                -----

Ms. Chaitrali Deshmukh for applicant/appellant. Mr. Yogesh Dabke, AGP for the State.

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CORAM: ABHAY AHUJA J.

DATE : 17TH AUGUST, 2021

P.C.:

1. Heard learned counsel for applicant/appellant.

2. This is an application for stay of judgment and award

dated 5th January, 2019 passed by the learned Civil Judge, Senior

Division, Gadhainglaj challenging the compensation granted

thereunder.

3. Issue notice to the respondents, returnable on

16/09/2021.

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4. Mr. Dabke, learned AGP, waives service of notice on

behalf of Respondent Nos. 2 and 3.

5. List the matter on 16/09/2021.

6. Applicant/appellant is permitted to serve by private

notice and file an affidavit with tangible proof by the next date.

(ABHAY AHUJA, J.)

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.18 12:11:49 +0530

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