Executive Engineer Nandur ... vs Sushilabai Mahadu Pagar And Ors
2021 Latest Caselaw 11249 Bom

                                                         1         40-IAST 9151-21 in FAST 9150-21.odt


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

         Digitally
         signed by
                                        INTERIM APPLICATION (ST) NO.9151 OF 2021
NIKITA
YOGESH
         NIKITA
         YOGESH
         GADGIL
                                                           IN
GADGIL   Date:
         2021.08.20
         17:56:27
                                            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 seeks condonation of delay by 2 years

and 208 days in filing of an Appeal against 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.

                        Nikita Gadgil                                                             1 of 2
                                   2          40-IAST 9151-21 in FAST 9150-21.odt

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

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

6.

4. Learned counsel for the Applicant undertakes to remove all office

objections within a period of two weeks.

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

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

date.

6. List the matter on 16th September 2021.

                                                   (ABHAY AHUJA, J.)




 Nikita Gadgil                                                              2 of 2