The Executive Engineer, Kanher ... vs Shri. Krushnath Bapu Revandekar ...
2021 Latest Caselaw 11321 Bom

                                              25A. IA 3005-20 in FAST 4357-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 3005 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 4357 OF 2020


 The Executive Engineer,
 Kanher Canal Division No. 2.            ... Applicant/Appellant

          Vs.

 Krushnath Bapu Revandekar & Ors. ... Respondents


 Mr. Y. G. Thorat i/b Mr. D. D. Shinde, Advocate for the
 Applicant/Appellant.
 Mr. Yogesh Dabke, AGP for State-Respondent Nos. 5 and 6.


                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     18th AUGUST 2021

 PC:

 1.        Heard.

2. Learned Counsel for the Applicant is seeking stay of the

judgment and award dated 6 th July 2018 passed by the Learned Civil

Judge, Senior Division, Karad in LAR No. 03 of 2014.

3. Learned counsel for the Applicant submits that the land was

acquired for the road of Tarali Project.

4. Issue notice to Respondents, returnable on 17 th September 2021.

Learned AGP waives service of notice on behalf of Respondent Nos. 5

and 6.

Nikita Gadgil 1 of 2

25A. IA 3005-20 in FAST 4357-20.odt

5 Applicant is permitted to serve by any legitimate mode of private

service and file affidavit of service with tangible proof thereof by the

next date.

6. List the matter on 17th September 2021.

                                                        ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                            2 of 2