Citation : 2021 Latest Caselaw 11170 Bom
Judgement Date : 17 August, 2021
1 14-IA 1219-21 in FAST 6963-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1219 OF 2021
IN
FIRST APPEAL (ST) NO.6963 OF 2021
The Executive Engineer,
Minor Irrigation Department, Kolhapur ... Applicant/Appellant
Vs.
Vishnu S/o Govind Gawade & Ors. ...Respondents
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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 August, 2019 passed by the learned Civil Judge, Senior
Division, Gadhainglaj challenging the compensation granted
thereunder.
2. Issue notice to the respondents, returnable on
16/09/2021.
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2 14-IA 1219-21 in FAST 6963-21.odt
3. Mr. Dabke, learned AGP, waives service of notice on
behalf of Respondent Nos. 4 and 5.
4. List the matter on 16/09/2021.
5. 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 12:16:40 +0530
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