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Executive Engineer Nandur ... vs Sushilabai Mahadu Pagar And Ors
2021 Latest Caselaw 11248 Bom

Citation : 2021 Latest Caselaw 11248 Bom
Judgement Date : 18 August, 2021

Bombay High Court
Executive Engineer Nandur ... vs Sushilabai Mahadu Pagar And Ors on 18 August, 2021
Bench: Abhay Ahuja
                                                        1        40A-IAST 9153-21 in FAST 9150-21.odt


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

         Digitally
         signed by
                                        INTERIM APPLICATION (ST) NO.9153 OF 2021
NIKITA
YOGESH
         NIKITA
         YOGESH
         GADGIL
                                                           IN
GADGIL   Date:
         2021.08.20
         17:56:31
                                            FIRST APPEAL (ST) NO.9150 of 2021
         +0530




                      Executive Engineer, Nandur
                      Madhyameshwar Project, Division, Nashik          ... Applicant/Appellant
                            Vs.
                      Sushilabai Mahadu Pagar & Ors.                   ... Respondents
                                                        -----

Mrs. Chaitrali Deshmukh for applicant/appellant. Mr. Yogesh Dabke, AGP for respondent No.6-State.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH AUGUST, 2021

P.C.:

1. Heard.

2. By this application, Applicant is seeking stay of the judgment and

award dated 13th June 2018 passed by the Learned Civil Judge, Senior

Division, Nashik in LR No. 341 of 2017. Learned counsel for the Applicant

submits that the reference pertains to Mukne Dam project in respect of

which several Appeals have been filed in this Court.

2. Issue notice to the Respondents, returnable on 16th September 2021.

3. Learned AGP waives service of notice on behalf of Respondent No.

Nikita Gadgil 1 of 2 2 40A-IAST 9153-21 in FAST 9150-21.odt

4. Applicant is permitted to serve by private mode which is legally

acceptable and file affidavit of service with tangible proof by the next

date.

5. List the matter on 16th September 2021.

                                                   (ABHAY AHUJA, J.)




 Nikita Gadgil                                                             2 of 2
 

 
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