The Executive Engineer, Kolhapur vs Tukaram Pundalik Gavade And Ors
2021 Latest Caselaw 11180 Bom

                                 1          15-IA 1220-21 in FAST 6342-21.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.1220 OF 2021
                               IN
                FIRST APPEAL (ST) NO.6342 OF 2021


The Executive Engineer,
Minor Project Department, Kolhapur          ... Applicant/Appellant
     Vs.
Tukaram Pundalik Gavade & 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, who

submits that there is a delay of 1 year and 217 days in fling the

appeal against the judgment and award dated 4 th December, 2018

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

behalf of Respondent Nos. 5 and 6.

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

5. Applicant/appellant is permitted to serve by private

notice and fle an affdavit with tangible proof by the next date.

(ABHAY AHUJA, J.)

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.18 12:18:24 +0530

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