The Executive Engineer, Kolhapur vs Parshuram Dattu Paradhi And Ors
2021 Latest Caselaw 11333 Bom

                                                   37A. IAST 7113-21 in FAST 7111-21.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION


                 INTERIM APPLICATION (ST.) NO. 7113 OF 2021
                                            IN
                       FIRST APPEAL (ST) NO. 7111 OF 2021


 The Executive Engineer,
 Minor Irrigation Department, Kolhapur                ... Applicant/Appellant
           Vs.
 Parshuram Dattu Paradhi and Ors.                     ... Respondents
                                           -----

Ms. Chaitrali Deshmukh, Advocate for Applicant/Appellant. Mr. Yogesh Dabke, AGP for State-Respondents No. 4 and 5.

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CORAM: ABHAY AHUJA J.

DATE : 18TH AUGUST, 2021 P.C.:

1. Heard learned counsel for the Applicant and learned AGP for

Respondents No. 4 and 5.

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

award dated 10th December 2018 passed by the Learned Civil Judge,

Senior Division, Gadhainglaj in LR No.86 of 2009.

Nikita Gadgil 1 of 2

37A. IAST 7113-21 in FAST 7111-21.odt

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

Learned AGP waives service of notice for Respondents No. 4 and 5.

4. 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.

5. List the matter on 16 th September 2021.

                                                      (ABHAY AHUJA, J.)




 Nikita Gadgil                                                            2 of 2