The Executive Engineer Dhule ... vs Maharu Jagannath Wani And Another
2021 Latest Caselaw 1632 Bom

                                                                    40CA1462.2017
                                       -1-

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

                      CIVIL APPLICATION NO. 1462 OF 2017
                                      IN
                     FIRST APPEAL [ST] NO. 30912 OF 2014

 The Executive Engineer, Dhule Medium Project,
 Dhule.                                                            ...Applicant

          Versus

 Maharu Jagannath Wani & Anr.                                  ...Respondents

                                   .....
 Shri. Chetan T. Jadhav, Advocate h/f Shri. A. D. Pawar, Advocate for
 the applicant
 Shri. B. V. Virdhe, AGP for respondent/State
                                   .....

                                    WITH
                     CIVIL APPLICATION NO. 3301 OF 2020
                                     IN
                     FIRST APPEAL [ST] NO. 30776 OF 2014

 The Executive Engineer, Medium Project,
 Dhule.                                                            ...Applicant

          Versus

 Santosh Naval Koli, Deceased,
 through LRS Rajendra Santosh Koli & Ors.                      ...Respondents

                                   .....
 Shri. Chetan T. Jadhav, Advocate h/f Shri. A. D. Pawar, Advocate for
 the applicant
 Shri. B. V. Virdhe, AGP for respondent/State
                                   .....

                                CORAM : B. U. DEBADWAR, J.

                                DATE         : 25th January, 2021


 SG Punde, PA



                                                                   40CA1462.2017


 PER COURT : -

1. The original respondent No. 2 - Acquiring Body has

preferred an appeal against the impugned Judgment and Award, by

which, reference made on the application of respondent No. 1 /

Original Claimant, came to be allowed partly.

2. Shri. Chetan Jadhav, learned Counsel holding for Shri. A.

D. Pawar, Advocate for the applicant, seeks short accommodation for

satisfying as to how the reasons assigned for condonation of delay of

1241 days caused in preferring the appeal, are sufficient.

3. In view of the above, matter stands adjourned to 08 th

February, 2021.

[ B. U. DEBADWAR ] JUDGE

SG Punde, PA