The Executive Engineer, Minor ... vs Vithoba @ Vitthal Narayan Gavade ...
2021 Latest Caselaw 11175 Bom

                                    1             18-IA 1314-21in FAST 6973-21.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.1314 OF 2021
                               IN
                FIRST APPEAL (ST) NO.6973 OF 2021


The Executive Engineer,
Minor Irrigation Department, Kolhapur       ... Applicant/Appellant
     Vs.
Vithoba @ Vitthal Narayan Gavade & Ors.     ...Respondents
                                -----

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

-----

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 the 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.

 Mugdha                                                                     1 of 2
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4. Mr. Dabke, learned AGP, waives service of notice on

behalf of Respondent Nos. 9 and 10.

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.)



          Digitally
          signed by
          MUGDHA
MUGDHA    M
M         PARANJAPE
PARANJAPE Date:
          2021.08.18
          12:24:54
          +0530




                       Mugdha                                                              2 of 2