Ramdas Tulshiram Nhavi (Died) Thr ... vs The Ex. Engineer, Minor ...
2021 Latest Caselaw 1485 Bom

                                                                    731.20FA.odt
                                           1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                   924 FIRST APPEAL NO.731 OF 2020
                 WITH CA/61/2021 IN FA/731/2020 WITH
             CA/60/2021 IN FA/731/2020 WITH FA/732/2020
                   WITH CA/59/2021 IN FA/731/2020

            THE EX. ENGINEER, MINOR IRRIGATION DIVISION,
                            JALGAON AND ANR
                                 VERSUS
                    HIMMAT DEVCHAND SHINDE AND ORS
                                  AND
                     FIRST APPEAL NO.1706 OF 2020
               WITH CA/6496/2020 IN FA/1706/2020 WITH
                  CA/6497/2020 IN FA/1706/2020 WITH
                  CA/6498/2020 IN FA/1705/2020 WITH
                  FA/1705/2020 WITH CA/6499/2020 IN
                 FA/1705/2020 WITH CA/10989/2019 IN
                 FA/1705/2020 WITH CA/10987/2019 IN
                             FA/1706/2020

           THE EX. ENGINEER, MINOR IRRIGATION DIVISION,
                          JALGAON AND ORS
                               VERSUS
          RAMDAS TULSHIRAM NHAVI (DIED) THR LRS JANABAI
                              AND ORS
                                ...
          Mr.S.S. Chillarge, Advocate for appellant in
          F.A. No.731/2020.
          Mr.A.A. Jagatkar, AGP for the respondent -
          State in both the appeals.
          Mr.V.P. Patil, Advcoate for respondents-
          claimants
                                  ...
                              CORAM : V.L.ACHLIYA,J.

DATE : 21.01.2021 ORAL ORDER :

Mr.Chillarge, learned counsel for the appellant seeks time to take steps to

731.20FA.odt

bring legal representative of deceased respondents on record in view of the information provided by the applicants.

2. Learned counsel for the appellant is directed to verify whether the deceased were died before passing of award by the Reference Court or after passing of award by the Reference Court. In case, the death is prior to passing of award by Reference Court then made the statement to that effect so as to pass appropriate orders of setting aside the award passed by Reference Court. However, if the death has occurred after reserving the case for judgment or passing of award then the application be made for bringing legal representatives of the deceased on record.

3. Stand over to 2nd March, 2021.

[V.L.ACHLIYA] JUDGE SGA