Exe. Engineer, Wan Project, ... vs Ramkrushna S/O Gangadhar ...
2021 Latest Caselaw 12032 Bom

                                              1                           24 caf1664.21.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

         CIVIL APPLICATION (F) NOS.1664 & 1665 OF 2021 IN
               FIRST APPEAL STAMP NO. 9948 OF 2021
Executive Engineer, Wan Project Shegaon Dist. Buldhana, presently known
  as Executive Engineer, Jijgaon Project Dam & Rehabilitation Division,
                        Shegaon, Dist. Buldhana
                                   Vs.
          Ramkrushna s/o Gangadhar Bhamburkar and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Shri Nikhil Waghmare, Advocate h/f Shri B.P. Patil, Advocate for applicants.
                  Ms H.N. Jaipurkar, A.G.P. for non-applicant no.2.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 27th AUGUST, 2021.

Heard.

2. Issue notice to the non-applicants, returnable in six weeks.

3. Ms H.N. Jaipurkar, learned A.G.P. waives notice on behalf of non-applicant no.2.

4. There shall be ad interim stay to the execution and operation of the judgment and decree dated 01.03.2021 passed by Civil Judge Senior Division, Akol District Akola in L.A.C. No.143 of 2005, subject to deposit of entire decreetal amount along with interest accrued thereon within a period of eight weeks.

JUDGE Wagh